KRISHAN DUTT Vs. H.P.S.E.B.

JUDGEMENT

(1.) 1 The Petitioner had filed this petition before the H.P. State Administrative Tribunal and on abolition of the same this original application has been transferred to this Court in terms of the Himachal Pradesh Administrative Tribunal (Transfer of Decided and Pending Cases and Applications) Act, 2008.

(2.) THE undersigned is directed to refer to the Ministry of Finance, O.M. No. F.12(1) -E.V/68, dated 14.5.1968 (copy enclosed), allowing the benefit of counting half of the service paid out of contingencies as qualifying service towards pension at the time of absorption in regular employment, subject to the conditions laid down therein. A question has been raised whether half of the service paid out of contingencies may also be allowed to be counted for the purpose of terminal gratuity admissible under the CCS (TS) Rules, 1965 where the staff paid from contingencies is subsequently appointed on regular basis.