SARAN DASS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The writ petitioner claims a relief that the period of his becoming incarcerated, either in police custody or in the judicial custody, ending on his acquittal, in FIR No. 207 of 2001, under Section 20 of the ND & PS Act, registered at Police Station, Chamba, be declared to be continuous service, and, he further claims that therefrom be computed the terms of his qualifying service, for the purpose of regularization. However, the afore relief, is, denied to the writ petitioner. The reasons, for declining the afore relief, is, grooved in the factum, of, the Industrial Disputes Act, 1947, defining, in Section 25-B thereof, the, coinage "continuous service", the mandate whereof is extracted hereinafter:

(2.) Consequently, there is no merit in the writ petition and the same is dismissed. Also, the pending application(s), if any, are disposed of. No costs.