PRITHI SINGH Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) BY means of present petition, the petitioner has sought direction to the respondents, for counting half of the daily wage service rendered by him, for the purpose of pensionary benefits.

(2.) HEARD and gone through the record.

(3.) THE respondents have admitted that the petitioner remained on daily wage basis upto 31st March, 1995, thereafter, his services were regularized w.e.f. Ist April, 1995, vide office order No. FDS -H(B)(4)22/94 -2014 -18 dated 18.1.1007 (Annexure A -2). According to them, for the period he remained as daily wager, it was not counted for pensionary benefits.