- (1.) WHETHER service rendered on non pensionable post can be included in "Qualifying Service" for grant of pension, is the question posed to this Court in this petition.
(2.) THIS petition seeks issuance of a writ in the nature of certiorari quashing impugned order dated 13.5.2009, passed by respondent no.3, placed on record as Annexure -1. The petition also seeks issuance of a writ in the nature of mandamus directing the respondents to pay retiral benefits, including the pensionary benefits to the petitioner, counting earlier service rendered by the petitioner in Poorvanchal Vikas Nigam Limited, so as to include it in the qualifying service.
(3.) NONE appears for the petitioner. A request for adjournment has been floated on behalf of learned counsel for the petitioner. This Court finds that it was made clear to learned counsel for the petitioner vide order dated 18.11.2014 that no further time would be given to the counsel for the petitioner. It appears to the Court that the counsel is evading arguing the case.;