Surya Kant, J. - (1.) State of Haryana has preferred this letters patent appeal against the order dated 21.03.2016 vide which the learned Single Judge has directed the appellants to club two spells of services rendered by the respondent towards 'qualifying service' for the purpose of grant of pensionary benefits. The question that falls for consideration is whether the services rendered by the respondents as Lecturer w.e.f. 24.10.1968 to 10.04.1973 in a Government Aided Privately Managed College, deserves to be counted as his 'qualifying service' for the purpose of pension and other retiral benefits, along with the service rendered by him as Lecturer w.e.f. 01.08.1973 till he retired on attaining the age of superannuation on 30.06.1998 from another Government Aided Privately Managed College?
(2.) The facts are not in dispute. The respondent joined Nehru College, Ajronda in district Faridabad as a Lecturer in Hindi & Sanskrit on 24.10.1968. He was confirmed on 11.08.1970. The College was admittedly governed under the 95% grant in aid scheme though was privately managed. The Panjab University disaffiliated that Collage on 10.04.1973 as a result of which it was closed down. The respondent was thus relieved from service on 14.04.1973. The Provident Fund was also paid to him.
(3.) The respondent then joined as a Lecturer in Hindi & Sanskrit in Dyal Singh College, Karnal w.e.f. 01.08.1973, which was also a Privately Managed Government Aided College. The respondent served in the said College till his retirement on 30.06.1998.;