SATYENDRA PRASAD Vs. PATNA UNIVERSITY

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Patna University.

(2.) The petitioner has moved the Court for the following relief:

(3.) The grievance of the petitioner is that his service while he was engaged as a daily wage worker in the college has not been taken into consideration resulting in a situation where, upon his regularization in the year 2004, till his superannuation on 30.09.2013, pension has been denied on the ground that his service does not qualify, being less than 10 years.