Punjab-Haryana High Court
**** vs Pseb & Ors on 1 March, 2011
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.6702 of 2010 (O&M)
Date of Decision: 01.03.2011
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Baikunth Lal Paul . . . . Petitioner
VS.
PSEB & Ors. . . . . Respondents
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
****
Present: Mr. NS Bawa, Advocate for the petitioner
Mr. Parminder Singh-I, Advocate for respondent No.1
Mr. JS Sathi, Advocate for respondent No.2
Mr. DR Sharma, Advocate for respondent No.3
Mr. Madan Mohan, Advocate for respondent No.4
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SURYA KANT J. (ORAL)
(1). The petitioner is aggrieved by the action of the respondent-erstwhile PSEB in not counting previous service rendered by him in the BSNL w.e.f. 05.04.1971 to 07.08.1978 for the purpose of pensionary benefits. (2). Learned counsel for the parties are ad idem that the controversy involved herein stands answered by this Court vide order dated 05.10.2010 passed CWP No.12278 of 2010 titled as Er. Ramesh Chander Mahajan v. State of Punjab & Ors.
(3). The writ petition is accordingly disposed of in terms of the Er.Ramesh Chander Mahajan's case (supra). (4). Ordered accordingly. Dasti. 01.03.2011 (S u r y a K a n t) vishal shonkar Judge