Punjab-Haryana High Court
Virsa Singh vs Pepsu Road Transport Corpn. And Another on 1 June, 2012
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Writ Petition No.11708 of 2012
Date of Decision : June 01, 2012
Virsa Singh .....Petitioner
versus
Pepsu Road Transport Corpn. and another .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.J.C.Malik, Advocate, for the petitioner.
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1. Whether Reporters of Local papers may be allowed to see the
judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
The grievance of the petitioner is that the service rendered by him from the date of initial appointment is not being counted towards 'qualifying service' for the purpose of granting pensionary benefits. Instead, the respondents have counted his service from the date the petitioner started contributing towards provident fund.
The question whether the service rendered by an employee should be counted from the date of his initial appointment or from the date when he started contributing towards provident fund, has been answered vide order dated 12.3.2012 passed in CWP No.16690 of 2011 (Charanjit Singh and others versus Pepsu Road Transport Corporation and another) (Annexure P-2).
This writ petition is accordingly disposed of with a direction to the respondents to consider the claim of the petitioner in the light of the CWP No.11708 of 2012 [2] afore-cited decision of this Court in Charanjit Singh's case (supra) and dispose of the same by passing a speaking order within a period of four months from the date of receiving a certified copy of this order. If the petitioner is found entitled to, let the necessary relief be granted to him within the stipulated period.
Dasti.
June 01, 2012 (SURYA KANT) Mohinder JUDGE