Punjab-Haryana High Court
Kashmir Singh vs Bhakra Beas Management Board And Others on 5 August, 2008
Bench: Adarsh Kumar Goel, Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
C.W.P. No.13761 of 2008
Date of decision: 5.8.2008
Kashmir Singh.
-----Petitioner.
Vs.
Bhakra Beas Management Board and others
-----Respondents.
CORAM:- HON'BLE MR JUSTICE ADARSH KUMAR GOEL
HON'BLE MR JUSTICE RAKESH KUMAR GARG
Present:- Mr. Shailendra Sharma, Advocate
for the petitioner.
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ORDER:
Grievance in the petition is that temporary service of the petitioner is not being taken into account for grant of pension though before retirement, the petitioner had been regularised.
Reliance has been placed on judgments of this Court in Kesar Chand v. State of Punjab and others 1988(2) PLR 223 and Hari Chand v. Bhakra Beas Management Board and others 2005(2) RSJ 373.
We are of the view that instead of issuing notice to respondents, it will be appropriate to direct respondent No.1 to take a fresh decision in the matter in the light of judgments of 2 C.W.P. No.13761 of 2008 this Court in Kesar Chand(supra) and Hari Chand (supra) within three months from the date of receipt of a copy of this order.
The petition is disposed of.
( ADARSH KUMAR GOEL )
JUDGE
August 05, 2008 ( RAKESH KUMAR GARG )
ashwani JUDGE