H.P. STATE ELECTRICITY BOARD Vs. GURDAS RAM

JUDGEMENT

(1.) THE issue raised in this appeal pertains to the question whether 50% of the daily waged service is liable to be counted as qualifying service for the purpose of pensionary benefits.

(2.) WE are informed that the issue is covered in favour of the Respondent by the decision of this Court in State of Himachal Pradesh and Ors. v. Sarab Dayal in CWP No. 180 of 2001 decided on 19.7.2007.

(3.) WITH the above directions, the appeal stands disposed of, so also the pending application(s), if any.