Irshad Ali, J. - (1.) Heard learned counsel for the petitioner Sri Gaush Beg, Advocate and the learned Standing Counsel appearing on behalf of the State respondents.
(2.) During the course of argument Learned counsel for the petitioner requested that the prayer no. 1 made in the writ petition be deleted and confined his argument for the grant of pension by including the ad hoc services rendered by the petitioner.
(3.) The issue involved in the present writ petition is that whether the services rendered as ad hoc employee shall be counted for the purposes of calculation of qualifying service to provide pension to the Government employee (petitioner) or not.;