STATE OF PUNJAB AND OTHERS Vs. GURBARAN SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dated 31.08.2017 passed by the High Court of Punjab and Haryana at Chandigarh in Regular Second Appeal No. 1576 of 2015.

(3.) The respondent was appointed as a pharmacist by the Director Health Services, Punjab on 05.09.1975 in the pay-scale of Rs. 140-6-1030 on regular basis. During his tenure the respondent was posted at various districts. While being posted at Ferozepur, he tendered his resignation by letter dated 27.06.1986. The resignation was accepted by the Civil Surgeon, Civil Hospital, Muktsar, Punjab. The respondent, thereafter, filed various representations contending that he was entitled to pension and service benefits but was granted only gratuity and General Provident Fund.