S.K. MAHAJAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This writ petition is directed against order Annexure P4 dated 26-9-1989 passed by the Chairman, Punjab khadi & village Industries Board, whereby the petitioner was relieved of his assignment as Publicity Officer w.e.f. 31st Aug., 1989 (AN), under the directive of the State Government.

(2.) The writ petition has been filed primarily on the allegations that the petitioner was in regular service of Pb. Khadi & Village Industries Board and that vide Annexure P2 he was granted extension m service for one year on attaining the age of superanuation. This Order reads as follows :

(3.) It is averred that the Punjab Khadi & Village Industries Board is established under the provisions of section 3 of the Punjab Khadi & Village Industries Board Act, 1955 (Act No. 40 of 1956) (hereinafter called the Act). It is a body corporate having the right to acquire and dispose of property. Members of the Board are appointed by the State Government under section 4 of the Act. The Chairman and Vice Chairman are also appointed by the State Government. The Secretary of the Board is appointed by the Government from amongst the officers of the Department of Industries. The term of the Board is three years from the date of establishment or till a new Board is appointed thereafter. The functions of the Board are set out under section 12 of the Act. According to section 16 of the Act, the Board may appoint such officers and servants as it considers necessary for the efficient performance of its functions. According to section 17, the pay and other conditions of service of officers and other servants of the Board shall be such as the Board may determine by regulations. Under section 18 are given the function is and duties of the officers and servants of the Board.