LEKH RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner, by way of present petition, has prayed for the following substantive reliefs:-

(2.) The facts which emerge from the pleadings, are that the petitioner was appointed vide office order dtd. 19/12/1987 as Part Time Water Carrier and joined in Government Primary School, Nehara, Tehsil and District Shimla on 1/3/1988. Thereafter, as per seniority position, his services were converted as Whole Time Contingent Paid employee on 5/7/1997 and thereafter on 17/1/1988, he was promoted as regular Class-IV employee (Peon-cum- Chowkidar). The petitioner has now retired from service on 31/3/2011.

(3.) The claim of the petitioner in the writ petition is that the entire period of his service from the initial date of his appointment as Part Time Water Carrier be counted for the purpose of pension and other service benefits. It has been averred that the petitioner has worked without any break or interruption since 1/3/1988 till his retirement on 31/3/2011. Earlier, the petitioner had approached this Court by filing CWP No.4741 of 2013-D, titled, Lekh Ram vs. State of H.P and another, which was disposed of on 11/7/2013, with a direction to the respondent to decide the representation within eight weeks. Vide office order dtd. 24/2/2012, respondent No.4 had rejected the representation of the petitioner by observing that the benefit of services rendered by him as Whole Time basis has already been given to him and hisrequest for grant of increments and other benefits from March, 1988 and to consider the period rendered as Part Time Water Carrier for the purpose of qualifying service w.e.f. March, 1988, cannot be accepted.