SHEELA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) Whether the services of an employee appointed on contractual basis in temporary capacity can be counted towards qualifying service for the grant of pension after his services have been regularised is moot question that is required to be determined in this petition.

(2.) The late husband of the petitioner was appointed as Ayurvedic doctor on contract basis in temporary capacity in the year 1999, however, his services were thereafter regularised in the year 2009 and he shortly thereafter expired on 23.01.2011.

(3.) We have heard learned counsel for the parties and have gone through the records of the case carefully.