- (1.) Leave granted.
(2.) This appeal is directed against the order passed by the High Court of Judicature at Allahabad, Lucknow Bench in Special Appeal (defective) No. 24/16, dated 22.01.2016, whereby the High Court has denied relief to the appellant on the ground that there is no Rule or Scheme framed by the State to count the period when the employee worked on a work-charged basis.
(3.) Learned counsel for the appellant has brought to our notice the judgment and order of this Court in the case of Habib Khan vs. State of Uttarakhand & Ors. (C.A. No. 10806/2017) and connected matters, where this Court has held that the period of work-charged service must be reckoned for the purpose of computation of 'qualifying service' for grant of pension. We are in respectful agreement with the afore-mentioned decision.;