GHANSHYAM VERMA Vs. STATE OF H P ANDOOTHERS

JUDGEMENT

(1.) The petitioner claims benefit of adhoc and tenure service rendered by him. It is seen that some period is as J.B.T teacher and some period is as Language Teacher. As far as J.B.T. is concerned, that period will count only for the purpose of pension as per Rule 13 of the Pension Rules. As far as the adhoc/tenure period in the post of Language Teacher is concerned, in case the same is followed by regular appointment, that period shall be counted for the purpose of increments and pension, in view of judgment in LPA No. 36/2010. The needful shall be done within a period of four months from the date of production of a copy of this judgment by the petitioner.

(2.) The writ petition stands disposed of, so also the pending applications, if any. Copy dasti.