BALBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Delay in filing the present appeal is condoned. The plaintiff having concurrently lost before the two Courts below in a suit for declaration claiming that he was entitled to the counting of his period of adhoc service towards pay fixation has approached this Court through the present appeal.

(2.) The plaintiff claimed that he was appointed as a Hindi Typist-cum-Clerk in the pay scale of Rs.110-225 with the Haryana Roadways with effect from September 10,1974 after getting no objection certificate from the General Manager, Haryana Roadways. He applied for the post of Clerk in the Board of School Education, Haryana, Chandigarh. The plaintiff claimed that he was entitled to the counting of past service which he had rendered with the Haryana Roadways.

(3.) The suit was contested by the defendants. It was claimed that the plaintiff was merely serving as an adhoc employee with the Haryana Roadways and as such his claim was not covered under the instructions issued by the State Government.