RANDHIR SINGH Vs. STATE OF HARYANA & ANOTHER

JUDGEMENT

(1.) This order will dispose of three Civil Writ Petition Nos. 18544 of 2006 (Randhir Singh v. State of Haryana & another), 11700 of 2008 (Ved Parkash Nagpal v. State of Haryana & another) and 15263 of 2009 (Kamlesh Kumari v. State of Haryana & another).

(2.) The petitioners in these cases have filed separate writ petitions seeking writ of mandamus to consider the period of their service rendered in the aided schools as qualified period for the purpose of pension and other retiral benefits.

(3.) Randhir Singh petitioner in CWP No. 18544 of 2006 was appointed as Master in Janta High School, Kaul, Kaithal on 22.8.1970. The petitioner was promoted as Headmaster on 1.8.1987 and confirmed with effect from the same date. This school was taken over by the Government on 14.2.1990. The petitioner was absorbed in the Government service. The services of the petitioner were also regularised w.e.f. 31.5.1990, but has been granted pension and pensionary benefits by considering his service from 31.5.1990 to 31.10.2005. The service rendered by the petitioner while he was serving on an aided post in the private school from 22.8.1970 to 30.5.1990 has not been taken into consideration.