AJIT SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner claims the benefit of ad hoc service followed by regular service for the purpose of pension and increments.

(2.) According to the petitioner, the issue is covered in his favour by the judgment of this Court rendered in LPA No. 36 of 2010, Sita Ram vs. State. Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioner submits that he would file appropriate representation furnishing all factual details before the competent authority within a period of one month from today. It is always open for him to do so.