Rajeev Misra, J. - (1.) Challenge in this special appeal is to the judgement and order dated 1.10.2013, passed by the learned Single Judge, whereby, the writ petition filed by the petitioner-appellant has been dismissed. The petitioner-appellant's grievance is that his past services after absorption as a government servant are not being counted for grant of pensionary benefits upon retirement.
(2.) We have heard Mr. Vikas Budhwar along with Mr. S.K. Mishra, learned counsel for the petitioner-appellant and Raghvendra Dwivedi, the learned Standing Counsel representing the respondents.
(3.) On the matter being taken up today, learned Standing counsel filed a supplementary counter affidavit which is taken on the record.;