GURJANT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) IN this petition the petitioner prays that the period of service rendered by him from 1972 to 1974 which has been wrongly excluded from the pensionary benefits be included for the purpose of the said benefit. The case of the petitioner is that he joined service of the respondents on 29.8.1972 but his provident fund for the reasons best known to the respondents was deduced from 1.11.74 and this period has now been excluded from consideration while commuting the pensionary benefits and this has grossly prejudiced his case. Reliance has been placed on decision rendered in CWP no. 8285 of 2004 decided on 16.9.2010. This Court in a prior precedent titled as Kasturi Lal Khurana and others vs. State of Punjab and others, reported as, 2003(4) SCT 462 has observed as follows: -

(2.) FOLLOWING the aforesaid observations this Court had decided the aforesaid Civil Writ Petition, judgment of which has been relied upon by the petitioner.