Punjab-Haryana High Court
Joginder Pal Gupta Son Of Shri Daulat Ram ... vs State Of Punjab And Others on 11 November, 2013
Author: K. Kannan
Bench: K. Kannan
C.W.P. No.4671 of 1995 -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.4671 of 1995
Date of Decision.11.11.2013
Joginder Pal Gupta son of Shri Daulat Ram and another .......Petitioners
Versus
State of Punjab and others ......Respondents
Present: Ms. Amrita Singh, Advocate for
Mr. R.S. Bains, Advocate
for the petitioners.
Mr. Ranbir Singh Pathania, DAG, Punjab
for the respondents.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J. (ORAL)
1. The contention in the writ petition is that the persons, who are working with the Irrigation Department of the Punjab Government had been later transferred to the Punjab State Tubewell Corporation and they were entitled to have a reckoning of the service with the State Government for computation of the salary, length of service and retiral benefits. To the similar plea made by certain other employees through C.W.P. No.6492 of 1994, this Court has given direction on 13.09.1996 to the respondents to consider the pleas of the petitioners in the said writ petition and take a decision within a period of three months. The petitioners seek for similar direction. Both the counsel do not know the nature of orders that came passed pursuant to the direction given by this Court in the above writ petition.
Kamboj Pankaj Kumar 2013.11.15 14:17 I attest to the accuracy and integrity of this document Chandigarh C.W.P. No.4671 of 1995 -2-
2. The petitioners would be entitled to count the number of years of service with the Government for reckoning the length of service for the salary and other retiral benefits. The same shall be considered and appropriate orders shall be passed. If the consideration results in additional financial benefit to the petitioners, the same be released within a further period of 4 weeks from the date when the decision is taken. The petitioners shall also be entitled to interest @9% from the date when the amount is found due till the date of payment.
3. The writ petition is disposed of on the above terms.
(K. KANNAN) JUDGE November 11, 2013 Pankaj* Kamboj Pankaj Kumar 2013.11.15 14:17 I attest to the accuracy and integrity of this document Chandigarh