STATE OF HIMACHAL PRADESH Vs. SANJAY KUMAR

JUDGEMENT

(1.) The writ petition has been filed for issuance of direction upon the opposite parties to count the past service rendered under the State Government as fully qualifying service for fixation of retirement, gratuity and pension and to release the arrears with 12% interest per annum.

(2.) Brief case of the petitioners is that they were initially been appointed as Sub-Asst. Registrar of Co-operative Societies under Co-operative Department of Government of Orissa and worked for 8 years and 11 months from 21.10.1964 to 9.9.1973 so far it relates to petitioner no.1 while petitioner no.2 had performed his duty as a regular employee under the State Government for a period of 9 years and 7 months from 21.01.1964 to 7.8.1973.

(3.) The petitioners, in pursuance to an advertisement made by opposite party no.1 inviting applications for recruitment as Lecturer, they made their applications, in which they had been selected and joined on 16.09.1973 and 8.8.1973 respectively, after successful completion of probation, they had tendered their resignation from the State Government service at the instance of opposite party no.1.