D.R. CHAUHAN Vs. STATE OF H.P.

JUDGEMENT

(1.) 1.Petitioner was appointed on adhoc basis vide Annexure A -1, dated 2nd July, 1969. He was appointed on regular basis vide memorandum dated 15th December, 1969, Annexure A -2. However, the period of adhoc service w.e.f. 2nd July, 1969 to 15th December, 1969 has not been counted by the respondents.

(2.) MR . P.P. Chauhan, learned counsel for the petitioner has strenuously argued that his client is entitiled to get the adhoc period w.e.f. 2nd July, 1969 to 15th December, 1969 counted towards seniority and pensionary benefits.

(3.) I have heard the learned counsel for the parties and gone through the pleadings carefully.