AI Structured Summary
Not yet generated for this judgment
Judgment
Rajiv Sharma, J.—Petitioner was engaged as Beldar in Respondent No. 2-Council in the year 1984. He was regularized on 1.4.1998. He retired from service after attaining the age of superannuation on 28.2.2007. case of the Petitioner, in a nutshell, is that in view of judgment rendered by this Court in CWP No. 180/2001, titled State of H.P. and Ors. v. Sarab Dayal decided on 19.7.2007, 50% daily wage services followed by regularization be counted for the purpose of pension. We are of the considered view that the ratio of judgment in Sarab Dayal''s case (supra) will not apply to Respondent No. 2-Council. Mr. Raghunandan Chaudhary has failed out to point out any provisions of the Central Civil Services (Pension) Rules, 1972 under which 50% daily wage services followed by regularization can be counted for the purpose of pension
Consequently, we see No. merit in the petition and the same is dismissed. There shall, however, be No. order as to costs.