LAWS(P&H)-2003-9-30

HARDIP SINGH Vs. STATE OF PUNJAB

Decided On September 26, 2003
HARDIP SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The challenge in the present writ petition is to the order dated June 6, 2002 (Annexure-P5) whereby the representation of the petitioners for counting continuous ad hod temporary service followed by regular service towards qualifying service for pensionary benefits was rejected.

(2.) The petitioners were appointed as JBT Teachers on 1/12/1966 and 23/05/1966 on ad hoc basis respectively. Their services were regularised w.e.f. 25/07/1970 as per Government policy. The petitioners retired from Government service on attaining the age of superannuation on 29/02/2000 and 31/01/1996 respectively.

(3.) Prior to their appointment on regular basis, the petitioners have rendered ad hoc service from 196 6/07/1970. Their ad hoc services were being renewed after notional breaks and breaks on account of summer vacations. The details of such breaks in their ad hoc services prior to their regularisation are as under: <FRM>JUDGEMENT_676_LLJ2_2004Html1.htm</FRM>