Punjab-Haryana High Court
Jagdish Lal Sikka vs Union Of India And Ors on 12 April, 2016
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
1
CWP No.7367 of 2012 (O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of decision: 12.04.2016
CWP No.7367 of 2012 (O&M)
Jagdish Lal Sikka ...Petitioner
Vs.
Union of India & others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Surinder Garg, Advocate, for the petitioner.
Mr. Lakhinder Bir Singh, Advocate, for respondents No.1 to 3.
Mr. Balwinder Singh Jolly, Advocate, for respondent No.4.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J. (ORAL)
There is neither a letter of appointment nor a discharge from Indian Railways for the period claimed to be clubbed with service rendered under the Punjab State Electricity Board (presently known as PSPCL) for purposes of enhancing pension or to consider grant of pension pro-rata between the Northern Railways and Board/Corporation. In the absence of link evidence, the claim is not justified.
Two laminated letters produced by Mr. Garg during the course of hearing do not inspire faith and trust in the documents on which pension can be enhanced. These are ostensibly letters dated 10.08.1973 and 07.09.1973, 1 of 2 ::: Downloaded on - 13-04-2016 00:16:10 ::: 2 CWP No.7367 of 2012 (O&M) which are certificates of character and satisfactory work done in Northern Railway, Allahabad. They have been signed by the Divisional Electrical Engineer (TR-D), Northern Railway, Allahabad. The typed copies of both the letters are annexed with this petition as Annexures P-1 & P-2.
Accordingly, the present petition is dismissed.
12.04.2016 [RAJIV NARAIN RAINA]
Vimal JUDGE
2 of 2
::: Downloaded on - 13-04-2016 00:16:10 :::