- (1.) Respondent had filed suit for declaration that his work charge service was liable to be counted towards increments and pensionary benefits.
(2.) The case of respondent, in brief, was that he was working as a Lineman with defendant No.3 and had retired on 31.08.2002. Respondent had served with the Electricity Board on work charge basis w.e.f. 1970 to 1974 and 1977 to 1979. However, the said service period had not been counted towards increments and pensionary benefits. The said period was counted by the defendants for the purposes of regularisation of services of the respondent w.e.f. the year 1979. Respondent had represented to the defendants vide letter dated 11.09.2002 and had also served a legal notice but the relief claimed by him had not been granted to him. Hence, the suit was filed by the respondent.
(3.) Appellants in their written statement denied that the respondent had continued in served from the year 1970 to 1974. It was averred that the respondent was not entitled to the relief sought by him.;