DHARAM PAUL SINGLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner was selected as 'temporary Engineer in the Irrigation Department in the year 195o by the Punjab Public Service. Commission and lie joined in the Irrigation Department on 5th June, 1960 The persons junior to him were promoted as executive Engineer and he was not promoted. He made a representation which was considered and he was promoted as Executive Engineer vide order Annexure P. 2 with effect from 29th November,1963 to 17th March, 1968 subject to the condition that no arrears on account of pay and allowances will tie allowed to the petitioner for this period against the post. The grievance of the petitioner is against the condition imposed m this order that no arrears on account of pay and allowances will be allowed for the said period. He made another representation against this order to the authorities which was declined. Thus against this portion of the said impugned order the writ petition has been filed.

(2.) REPLY has been filed on behalf of the respondents.

(3.) THE preliminary objection raised by the counsel for the State is that the writ petition be dismissed as the same is barred by time. The impugned order was passed on 11th May, 1971 whereas the writ petition was filed in the year 1974. I do not find any merit in this preliminary objection. I he petitioner had made many representations to the authorities and he was not conveyed that this representations were considered and only then he filed the present writ petition. As a matter of rule any order passed by the authorities should have been conveyed to the petitioner. But it was only communicated to the Managing Director, Tubewell Corporation.