JAI BHAGWAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) In the present writ petition, the claim which is being made by the petitioner is that part time service which he rendered from 6/8/1992 till 27/2/2012 should be treated as a qualifying service for computing his pensionary benefits.

(2.) The facts which have been stated in the present writ petition are that the petitioner was appointed as a Peon on part time basis on 6/8/1992 with respondent No.4 and he kept on working as such when his services were regularized by the respondents on 27/2/2012. Thereafter, petitioner rendered the service on the same post on regular basis and ultimately retired on 31/10/2015.

(3.) Counsel for the petitioner states that the service, which the petitioner had rendered on Adhoc basis from 6/8/1992 till 27/2/2012, has not been taken into consideration while computing the pensionary benefits as the same has not been treated as qualifying service.