RAVI PRASHAR Vs. PANJAB UNIVERSITY, CHANDIGARH

JUDGEMENT

(1.) The petitioner seeks quashing of the order dated 26.11.2008 (Annexure-P7), whereby, the benefit of past service rendered by him w.e.f. 20th July, 1970 to 31st March, 1974 towards the retiral benefits has been declined. The petitioner also seeks a mandamus to direct the respondent- University to count the aforestated service towards qualifying service for pension and Gratuity etc.

(2.) The petitioner was appointed as a Teaching Assistant in the Department of Chemistry by the respondent University w.e.f. 20th July, 1970 vide appointment letter (Annexure R/3) which reads as follows :-

(3.) The appointment of the petitioner as Teaching Assistant was duly entered in the service book and he was allotted the residential accommodation also by the University on 31st May, 1972. The petitioner thereafter was made regular as Teaching Assistant w.e.f. 01.04.1974 in the revised pay-scale of Rs. 700-1600/-. The petitioner thereafter completed his Ph.D. and was granted two additional increments on that count w.e.f. 01.04.1975 followed by his promotion as Lecturer w.e.f. 01.09.1977. The petitioner got further promotion as a Reader in July, 1989. The petitioner was due for retirement on attaining the age of 60 years w.e.f. 31.08.1999 but continued to serve till 31st August, 2001 under the orders of this Court in a matter seeking enhancement in the age of retirement.