Citation : 2025 Latest Caselaw 2953 UK
Judgement Date : 13 June, 2025
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D/10 WPSS No.965 of 2025
Hon'ble Ravindra Maithani, J.
Mr. Vinay Kumar, Advocate for the petitioners.
Mr. Narain Dutt, Standing Counsel for the State. Learned counsel for the petitioner would submit that the matter is squarely covered by the judgment of Division Bench of this Court, by which, the Ad hoc service has been counted for the purpose of pensioinary benefits. Let learned State Counsel get categorical instructions on this point.
List on 23.06.2025.
(Ravindra Maithani, J.) 13.06.2025 Sanjay
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