SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS civil writ petition has been filed under Article 226/227 of the Constitution of India praying for issuance of a writ in the nature of mandamus directing the respondents to count the service rendered by the petitioner in Government aided privately managed school before taking over the services of the petitioner by the State Government, for calculating his pension and other pensionary benefits. The petitioner also claim benefits under the Assured Career Progression Scheme.

(2.) LEARNED counsel for the petitioner states that the petitioner confines his claim to the relief given by this Court while dealing with Civil Writ Petition No.14238 of 1991 titled `Sukhdev Singh & Others vs. State of Punjab & Others decided on 10.3.2010.

(3.) ON the asking of the Court, Mr. B.S. Chahal, Deputy Advocate General, Punjab, accepts notice on behalf of the respondents. Requisite number of copies of the petition have been handed over to him in Court.