ANAND SINGH Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) Petitioner who was serving on the post of Clerk with the Haryana Urban Development Authority (in short 'HUDA') retired on 29.02.2012 upon attaining the age of superannuation.

(2.) Claim set up in the instant petition is for counting of his past service i.e. from 05.05.1977 to 03.11.1989 with Haryana Tanneries Limited towards qualifying service for computation of pension and other retiral benefits.

(3.) Brief facts on which there is no dispute may be noticed. Petitioner was initially appointed under the Haryana Tanneries Limited on 05.05.1977 as Machine Operator. Having met with an accident during the course of his duties and having suffered injuries, he was adjusted on the Clerical side and as a Clerk w.e.f. 11.12.1982. Petitioner was promoted to the post of Store Keeper on 15.10.1986. In the year 1988, State Government ordered the closure of Haryana Tanneries Limited, Jind and the employees thereof including the petitioner were retrenched. Vide order dated 26.10.1989 at Annexure P-3, petitioner was offered appointment on the post of Clerk under HUDA and which he accepted. Petitioner stands retired w.e.f. 29.02.2012.