RANJEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition, petitioner has prayed for following main relief:

(2.) Having heard learned counsel for the parties and perused material available on record, this Court finds that petitioner was appointed as JBT teacher on contract basis on 31.3.1998 and thereafter, on 31.7.2007, services of the petitioner were regularized with the Education Department, Government of Himachal Pradesh. It is also not in dispute that petitioner from the date of his initial appointment on 31.3.1998 on contract basis continued to serve department uninterruptedly without there being any break till his regularization on 31.7.2007.

(3.) Precisely, the claim of the petitioner is that services rendered by him w.e.f. 31.3.1998 as JBT teacher on contract basis till his regularization on 31.7.2007 are required to be taken into consideration by the department while computing qualifying service for the purpose of pensionary benefits and annual increment.