KESHWA NAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner was appointed a a Clerk on 24.2.1960 in Bhakra Dam Administration. As a consequence of re -organisation on the State of Punjab, the petitioner stood statutorily transferred to the Bhakra Management Board (now renamed as Bhakra Beas Management Board, in short 'BBMB'). He was, however, allocated to the services of Punjab State Irrigation Department by virtue of the provisions of Section 82 of the Re - organisation Act. He continued to work in the BBMB right upto the date of his retirement i.e. 28.2.1998.

(2.) THE point in controversy is not much in dispute. A Division Bench of this Court in the case of Nirmal Singh and others v. State of Punjab and others, CWP No. 6768 of 1996 :, 1996(1) SCT 829 (P&H), has held that the employees of the Punjab Government who retired from service while serving in BBMB will be entitled to the grant of pensionary benefits on the basis of the last pay drawn in the BBMB. The decision rendered in the CWP No. 6768 of 1996 was challenged by the State of Punjab by filing a Special Leave Petition No. 10098 of 1997 titled as State of Punjab and another v. Nirmal Singh and another. The Apex Court affirmed the order of this Court and while disposing of the special leave petition, held as under : -

(3.) THE writ petition is accordingly disposed of.