DEVI SINGH Vs. STATE OF H. P.

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the order dated 20.5.2020 (Annexure P-4) passed by respondent No.4, whereby request having been made on behalf of the petitioner to take into consideration service rendered by him on daily wages prior to his regularization for the counting his qualifying service for the purpose of pension came to be rejected, the petitioner has approached this Court in the instant proceedings filed under Section 226 of the Constitution of India, praying therein following substantive reliefs:

(2.) Reply to the petition on behalf of the respondents though stated to have been filed but the same is not on record, however, learned Additional Advocate General has made available a copy of the same and as such this Court proceeds to decide the case at hand.

(3.) Precisely, the controversy which needs to be decided in the case at hand is "whether services rendered by the petitioner on daily wage basis prior to his regularization are required to be taken into consideration while computing qualifying service for the purpose of pension". Before exploring answer to the aforesaid question, it would be appropriate to take note of certain undisputed facts of the case as emerge from the pleadings adduced on record by respective parties.