LAWS(SC)-2009-3-173

PUNJAB STATE ELECTRICITY BOARD Vs. JIT SINGH

Decided On March 23, 2009
PUNJAB STATE ELECTRICITY BOARD Appellant
V/S
JIT SINGH Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Punjab State Electricity Board (Board in short) is before us in this appeal, inter alia calling in question the correctness or otherwise of the judgment and order passed by the High Court of Punjab and Haryana in Writ Petition No. 7326 of 2005 dated 12.7.2007.

(3.) The facts in nutshell are, the respondent was appointed as security guard on ad hoc basis on 27.01.1976 and his services were regularized with effect from 9.8.1978. He retired from service on attaining the age of superannuation on 31.7.2000. On his retirement, the respondent has received all the pensionary benefits.