LAWS(P&H)-1992-5-130

MOHAN LAL Vs. STATE OF PUNJAB

Decided On May 28, 1992
MOHAN LAL Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) This judgment will dispose of C.W.P. Nos. 32 and 31 of 1987, as common questions of law and facts arise in both the petitions.

(2.) The relevant facts for the purpose of disposal of these writ petitions may be noticed from C.W.P. No.32 of 1987.

(3.) In 1973, Sangrur Circlefp.WD. (B&R) Branch, came into existence. Petitioner No.1, Mohan Lal, who was working as Accounts Clerk since 4th October, 1972 was transferred to Sangrur Circleb by the then Chief Engineer, P.WD. (B&R) Patiala, on 19th May, 1973. He joined the said Circle on 23rd August, 1973. Petitioner No.2, Om Parkash, joined as a Clerk in PW.D. (B&R) Branch in 1956 and was promoted as Accounts Clerk in the Sangrur Circle on 20th June, 1975.