This reference has been placed before the Full Bench consequent to a learned Single Judge forming the opinion that a "serious conflict" existed between three Division Bench decisions of the Court. The issue ... arises with reference to the provisions of Regulation 370 of the Civil Services Regulations as applicable in the State of U.P. The issue is whether the period of service rendered as a work charged or a daily wage employee is liable to be counted for the purposes of computing “qualifying service” as required by Regulation 370 for the grant of pension.