ABHINAVA UPADHYA,J. - (1.) Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the State-respondents.
(2.) By means of this writ petition the petitioner has come up to this Court challenging the order dated 12.2.2015 by which the claim of the petitioner for being paid pension upon completion of certain years of service, has been rejected on the ground that as provided under Civil Service Regulations 10 years qualifying service is necessary which the petitioner has not put in to claim pension.
(3.) It is to be noted that pursuant to a Government Order dated 17.12.1996 it was provided that all such part time Tube Well Operators working in the Irrigation Department be regularised in case they were found working prior to 1st of October, 1986 till the issuance of Government Order dated 17.12.1996.;