RAGHUBIR SINGH Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) Petitioner was appointed as Peon in the year 1949 in the erstwhile State of Pepsu. Petitioner's services were integrated in the year 1956 with the merger of Pepsu with Punjab and the petitioner became an employee of the State of Punjab. Petitioner was promoted as Daftri in the year 1962 and as Restorer in the year 1964, the post on which he retired on 31.3.1989. Petitioner has filed the present writ petition seeking a writ of mandamus directing the respondents to release the selection grade to the petitioner with effect from 1.1.1978, the date on which he became entitled to the selection grade. Petitioner has staked his claim on the basis of instructions issued vide Annexures P/1 and P/2 to the writ petition. Learned counsel for the petitioner has relied upon a single Bench judgment of this Court in Mohan Lal Sharma v. State of Punjab and others, C.W.P. No. 94 of 1987 decided on 26.11.1987 where in a similar case of Restorer, M.R. Agnihotri, J. issued a direction to the respondents to release the selection grade of Rs. 510-800 with effect from the date, it became due to him. I have gone through that judgment and in my view petitioner's case is squarely covered by that judgment. Accordingly, this writ petition is allowed in the same terms and the respondents are directed to release the selection grade of Rs. 510-800 to the petitioner with effect from the date it became due to him with arrears of pay and allowances accruing thereon within three months. No costs.