AMARJIT SINGH Vs. THE STATE OF PUNJAB ETC.

JUDGEMENT

(1.) GRAVE in justice was being done to the Petitioner that he had to approach this Court. The Petitioner was selected as Lecturer in Physis and was posted in a school in district Gurdaspur. He was to join duty before September 7, 1991 along with certified copies of educational certificates. September 7, 1991 happened to be Saturday (holiday). On September 9, 1991, the Petitioner approached Respondent No. 3 i.e. District Education Officer Gurdaspur for joining duty. However, he was not allowed to do so on the ground that he could join duty only up to September 7, 1991. He had no option but to approach this Court in this Writ Petition.

(2.) IN para 14 of the Writ Petition, it was specially averred by the Petitioner that on the next day i.e. September 9, 1991, he reported for joining duty. However, Respondent No. 3 did not allow him to join duty. No specific denial of this assertion was made in the written statement, para 14 was generally denied being wrong and it was asserted that the Petitioner was making baseless allegation against Respondent No. 3. It was further mentioned as under:

(3.) DURING the pendency of the Writ Petition, the Petitioner was allowed to resume duty on January 11, 1992, for all intents and purposes, the Petitioner would be deemed to have joined on September 9, 1991 and he would be entitled to the pay and other service benefits with effect from that date. So directed.