HARJIT KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner was appointed as S.S. Mistress on ad hoc basis on 7.9.1968 on the recommendations of Employment Exchange vide order No. 220/22.E dated 5.9.1968. Her services were regularised w.e.f 17.4.1980. She retired from service on 31.3.2002 on attaining the age of superannuation.

(2.) The grievance of the petitioner is that period of her ad hoc service is not being taken into consideration and counted as qualifying for purposes of pensionary benefits. The petitioner has accordingly filed this petition seeking a direction to consider and take into account the ad hoc service rendered by the petitioner from 7.9.1968 to 16.4.1980 towards qualifying service for pensionary benefits.

(3.) The plea of the petitioner is being opposed by the respondents primarily on the ground that a part of the ad hoc service rendered by the petitioner was against leave vacancy and with inter mediate break whereas the part of ad hoc service was against clear vacancy and only such period of the ad hoc service can be counted which was against a clear post.