GURMESH PRAKASH BISHNOI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Special leave granted.

(2.) Heard both sides.

(3.) The appellant was appointed as member of the Haryana public service commission with effect from 4/3/1980. He continued as a member of the Haryana public service commission till 28/8/1984 when he was appointed as Chairman of the Haryana public service commission. He continued as Chairman of the Haryana public service commission for a period of six years up to 27/8/1990. The appellant was granted pension at the rate of Rs 1,800. 00 per month for his services as Chairman of the Haryana public service commission.