RAJENDRA DUTT SHARMA Vs. STATE

JUDGEMENT

(1.) THIS writ petition has been filed with the prayer that the respondents be directed to treat the training period rendered by the petitioner between 11.9.1973 to 1.3.1974 and also the period of his absence of four months and ten days which was regularised by grant of extraordinary leave as part of qualifying service and they be further directed to accordingly revise his pension and other retiral dues and pay the arrears thereof together with interest @ 18% per annum.

(2.) SHRI Reashm Bhargava, learned Counsel for the petitioner at the outset submitted that he would not press the claim with regard to counting the period of absence which was regularised by grant of leave. However, he submits that so far as the training period is concerned, this controversy can be resolved by applying the order dated 20.8.05 passed by the respondents themselves by which it was directed that the period of training attended by the duly selected Inspectors of the Land and Building Tax Department should be treated as part of service. The copy of order dated 20.8.05 is on record at Annexure -13 and has not been denied by the respondents.

(3.) ON the last date of hearing i.e. 16.2.2009, when the matter was listed before this Court, request was again made for filing reply. This Court observed that such a request at this distance of time was unreasonable. However, in the interest of justice, last opportunity of four weeks was granted to do so. Today also, no reply has been filed, but similar prayer has been made again, which cannot be accepted.