- (1.) Heard learned counsel for the parties.
(2.) By means of this writ petition, the petitioners have challenged the order dated 21.04.2014 passed by the respondent no. 1, by which, the petitioners' representation dated 15.02.2014, for counting their ad-hoc services ever-since their initial appointments as Medical Officers, for the purposes of qualifying service and grant of retiral benefits, has been rejected.
(3.) It appears that initially the petitioners were appointed as Medical Officers on ad-hoc basis and subsequently they were regularized w.e.f. 16.03.2005. They retired on 31.12.2011 & 26.05.2012 respectively. They filed Writ Petition No. 21508 of 2013, claiming the benefit of ad-hoc services rendered by them for the purpose of calculation of qualifying service for grant of post retirement benefits including pension. The said writ petition was disposed of vide order dated 05.02.2014 with liberty to the petitioners to make a representation to the respondent no. 1.;