SURYA PRAKASH KESARWANI,J. - (1.) Rejoinder affidavit filed today is taken on record.
(2.) Heard learned counsel for the petitioner and the learned standing counsel for the State-respondents.
(3.) Learned counsel for the petitioner submits that the petitioner was appointed as daily wager against the substantive post of Beldar on 1.6.1983 but was regularised on 11.11.2011 and retired from service on 31.1.2012 and, therefore, he is entitled for pension in terms of Article 361 of Civil Services Regulation and the Services rendered by him as daily wager is liable to be added for the purposes of computation of service in terms of para 474 of the Civil Service Regulation. In support of his submissions he relied upon a decision of this Court dated 17.2.2011, in Writ - A No. - 63506 of 2008, Beni Prasad v. State of U.P. and Others.;