KRISHAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) In the present writ petition, the grievance, which is being raised by the petitioner is, that his total length of service has not been taken into consideration as the qualifying service for computing the pensionary benefits and the service, which the petitioner rendered on contract basis, prior to regularization of his services, has been excluded from the zone of qualifying service, which is contrary to the rules governing the service as well as the settled principles of law.

(2.) Petitioner was appointed as a Conductor on contractual basis on 16.01.1994 in the Haryana Roadways. Petitioner continued working on contract basis till 30.04.2002, when his services were regularized, and thereafter, the petitioner worked on regular basis till he was compulsorily retired on 05.11.2015. After the compulsory retirement, the benefits of the petitioner for which he became entitled after retirement, were computed and his qualifying service for the grant of those benefits was taken from 30.04.2002 onwards and not from 16.01.1994 when the petitioner was appointed on contractual basis.

(3.) The prayer of the petitioner in the present writ petition is that petitioner be granted the benefit of service rendered on contractual basis from 16.01.1994 till 30.04.2002 by counting the same as a qualifying service for computing the pensionary benefits.