- (1.) This intra-Court Appeal is directed against the order dated 07.08.2014 whereby learned Single Judge has dismissed the appellant's writ petition in-limine on the ground of delay and laches. The appellant was questioning the communication whereby his claim to count ad hoc service towards 'Qualifying Service' for the purpose of pension and retiral benefits was rejected. He thus sought a direction for inclusion of such service towards 'Qualifying Service'.
(2.) Brief reference to the facts are as under:-
(3.) The appellant started his career as a Lecturer in the Government College for Women, Gurgaon on ad hoc basis on 14.08.1969. He served there for short duration and after a break of about 1½ months joined as S.S.Master in Government Middle School, Mundi, Nangal. He continued to serve as S.S.Master at different stations in three spells and thereafter again joined as Lecturer, but in 'School Cadre' from 14.08.1970 to 22.03.1972 in five spells with permissible breaks. His last appointment in Education Department was as S.S.Master from 03.04.1972 to 12.06.1972.;