Siddharth, J. - (1.) Heard learned counsel for the petitioner, Sri Manoj Kumar Singh and learned Standing Counsel appearing for the respondents.
(2.) Under challenge in this petition are the orders dated 04.08.2016 and 22.08.2016 passed by the Registrar / Commissioner, Co-operative Societies, U.P whereby benefit of the services rendered by the petitioner in adhoc capacity on the post of Cooperative Inspector Group-II/Assistant Development Officer (Cooperative) with effect from 22.05.1995 till 01.11.2006 has not been taken into account for the purposes of reckoning his pension.
(3.) The petitioner was appointed on the post of Cooperative Supervisor on 12.06.1978. After working on the said post for quite sometime, he was promoted on adhoc basis on 22.05.1995 on the post of Cooperative Inspector Group-II/Assistant Development Officer (Cooperative). Pursuant to the said promotion order on adhoc basis, the petitioner submitted his joining on higher post on 09.06.1995. The petitioner thereafter continued to work on the higher post of Cooperative Inspector Group-II/Assistant Development Officer (Cooperative) and ultimately his services on the post of Cooperative Inspector Group-II/Assistant Development Officer (Cooperative) were regularized by means of an order dated 25.09.2009 with effect from 01.11.2006.;