- (1.) Delay condoned.
(2.) We have heard Mr. D.V. Sehgal, learned senior counsel appearing for the State of U.P. The respondent in this special leave petition has served the State of U.P. for over 30 years, and he was regularised after he had put in more than 20 years of service. Relying upon the Uttar Pradesh Regulation of ad hoc appointments (on posts within the purview of the Public Service Commission) Rules 1979, the State of U.P. declined to give him the bent fit of 20 years of service towards seniority. The Allahabad High Court allowed his writ petition decision of Allahabad High Court is reported in (1991) 1 UPLBEC 879 and granted him the benefit of the whole of the period towards seniority. We see no infirmity in the judgment of the High Court. We agree with the reasoning and the conclusions reached therein. Special leave petition is dismissed. Petition dismissed.;