LAWS(ALL)-2013-10-104

LALIT MOHAN LAL Vs. STATE OF U.P.

Decided On October 21, 2013
Lalit Mohan Lal Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) The petitioner has challenged the order dated 24.4.2006 passed by respondent no. 2- State Prohibition Officer, Lucknow, by which his representation for taking into account the service rendered by him prior to his regular appointment, for the purpose of pension has been rejected.

(3.) Relevant facts of the case, are that petitioner for the first time was appointed as "Madya Nished Vyavasthapak" on 5.10.1956 purely on temporary basis which continued till 27.2.1958 when his services were dispensed with by giving one month's notice. Thereafter, he was again provided temporary appointments on short term leave vacancies with effect from 1.3.1958 to 27.7.1958, 25.9.1958 to 23.3.1961 and 1.4.1961 to 11.10.1961in different capacities and his services were dispensed with each time after the vacancy came to an end. After his temporary short term engagements, the petitioner was appointed "Madya Nished Vyavasthapak" in the pay scale of Rs. 60- 4-80-5-120 with effect from 12.10.1961 on permanent basis and his appointment continued till 30.6.1991 when he retired from service. His pension has been fixed on the basis of qualifying period on his substantive and permanent post.