KEDAR SINGH NEGI Vs. H.P. HIGH COURT

JUDGEMENT

(1.) The moot question in this petition is whether the services of an employee appointed on adhoc basis followed by regular appointment is to be counted for the purpose of pensionary benefits.

(2.) The issue in fact is no longer res integra in view of the judgment rendered by learned Division Bench of this Court in CWPOA No. 195 of 2019, titled Sheela Devi vs. State of H.P. and others, decided on 26.12.2019.

(3.) The respondents advertised the post of Peon in the year 2001 and the petitioner being eligible applied for the said post. After undergoing selection and being successful therein, the petitioner was offered appointment vide order dated 5.12.2002 and accordingly he was ordered to be appointed as Peon on adhoc basis. Subsequently, vide order dated 29.9.2005, the petitioner was ordered to be regularised alongwith two other persons namely Sh. Anil Kumar and Heera Lal, who are working as Chowkidars.