- (1.) This is an intra Court appeal under Clause 10 of the Letters Patent against an order rendered by the learned Single Judge dated 08.05.2014, vide which the Civil Writ Petition No.13325 of 1997, preferred by late Dr.R.C.Gupta (predecessor-in-interest of the respondent) was allowed. Though, the present appeal is barred by limitation and an application (CM No.2848 of 2014) for condonation of 53 days delay in filing the appeal has been moved by the appellant, but notwithstanding the same, we have heard learned counsel for the appellant on merits of the appeal and thus, we proceed to order.
(2.) What was assailed before the learned Single Judge were the orders dated 26.06.1996 and 29.11.1996 (Annexures P6 and P8), whereby claim of the petitioner for affording him the benefit of earlier service while granting pensionary benefits was rejected.
(3.) In short, the petitioner was appointed as a Lecturer in Gynaecology with Punjab State Animal Husbandry Department w.e.f. 24.06.1958 to 14.12.1963. Subsequently, he joined as a Lecturer in Gynaecology with Punjab Agricultural University (PAU) on 14.12.1963 and served till 08.04.1968. Thereafter, he was appointed as Assistant Professor on 08.04.1968. His services were transferred to Haryana Agricultural University (HAU), Hisar, as Associate Professor on 18.07.1972 and he served till 01.06.1977. Lastly, he was appointed as Professor to the Post of Veterinary, Gynaecology and Obstetrics in the respondent-University on 01.06.1977 and continued as such till his superannuation on 29.02.1996.;