YOGENDRA KAUSHIK Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) CM-18136-CWP-2018 : The present application has been filed to place on record the replication to the written statement filed on behalf of respondents No. 1 and 2.

(2.) The application is allowed and replication is taken on record, subject to all just exceptions.

(3.) CWP-24756-2017 : The present writ petition has been filed by the petitioner seeking counting of service which the petitioner had rendered from 10/10/1979 till 4/12/1986 in DAV Senior Secondary School, Sector-8C, Chandigarh as a qualifying service for the purpose of fixation of pension and other pensionary benefits.