P.P.BHATT, J. - (1.) HEARD the learned counsel for the petitioner as well as learned counsel for the State. Perused the papers.
(2.) LEARNED counsel appearing for the Respondent -State waives service of notice on behalf of the State. The petitioner by way of the present writ petition under Article 226 of the Constitution of India has prayed for issuance of a direction to fix pension by giving consequential benefits of second time bound promotion with effect from 01.06.1990 as the petitioner had completed 25 years of his service on that date and has already been retired from service from 31stst January, 2001.
(3.) IT is the case of the petitioner that he joined his services as daily wage employee in the year 1962 as 'Janjeerwahak' and thereafter, he was posted on the post of 'Amin' on 01.06.1965. In support thereof, the learned counsel for the petitioner has referred to and relied upon Annexure -E as well as Annexure -G of the counter affidavit filed by the State to show that even as per the State Government records, the petitioner has continuously worked since the date of his appointment. The learned counsel for the petitioner has also referred to and relied upon Annexure -6 of the reply to the counter affidavit, filed on behalf of the petitioner and submitted that as per the Government Circular No. 1503, dated 27.03.1987, the services rendered by an employee in the capacity of work charge employee shall also be counted/computed for the purpose of giving benefit of the time bound promotion.;