- (1.) We have heard learned counsel for the parties.
(2.) The appellant-petitioner was erstwhile employee of the State of Rajasthan until 30th June, 1963. Thereafter, with effect from 1st July, 1963, he was permanently absorbed in the then University of Jodhpur (now known as Jai Narain Vyas University, Jodhpur). The appellant-petitioner ultimately retired in the year 1979 from the University.
(3.) The petitioner's claim in the writ petition relates to computation of pension for which he is entitled against the qualifying services he rendered under the State of Rajasthan.;