RAJ KUMAR GARG Vs. CHIEF ADMINISTRATOR, PUDA

JUDGEMENT

(1.) The petitioner has approached this Court through the present petition filed under Articles 226/227 of the Constitution of India. The prayer made in the petition is for the issuance of a writ in the nature of certiorari for quashing the order dated December 9, 2002 vide which the claim of the petitioner for the grant of the benefit of past service has been rejected. A copy of the aforesaid order dated December 9, 2002 has been appended as Annexure P/13 with the present petition.

(2.) The petitioner initially joined the service of the Director Public Instructions (Schools), Punjab as a Clerk on July 27, 1976. He continued to work as such upto September 8, 1977. Thereafter he was appointed as a Clerk in the Punjab Water Supply and Sewerage Board on regular basis on April 3, 1979. On that basis he worked upto April 8, 1983.

(3.) In March, 1983, the petitioner applied for the post of clerk in the respondent-Punjab Urban Development Authority through proper channel. His application was forwarded by the Managing Director of the Punjab Water Supply and Sewerage Board, The petitioner was found to be suitable and as such he was selected for the aforesaid post. An appointment letter dated March 25, 1983 was issued in this regard. A copy of the aforesaid appointment letter has been appended as Annexure P/3 with the petition. On his aforesaid appointment, the petitioner was ordered to be relieved from the Punjab Water Supply and Sewerage Board on March 25, 1983 to join his new assignment at PUDA. The petitioner submitted the joining report at PUDA as a Clerk on April 11, 1983. As per the appointment letter, the pay of the petitioner was also protected by the respondent-PUDA.