RAMESHWAR DASS SINGLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition, the petitioner has sought the benefits of the service rendered by him with the Government of Himachal Pradesh, as a College Lecturer, towards protection of substantive pay, pay fixation and other benefits, including pensionary benefits, for his subsequent service with the Punjab Government.

(2.) At the very outset, Sh. Puneet Gupta, learned counsel for the petitioner, stated that he only presses the case for grant of benefit of the said service in Himachal Pradesh, for pensionary benefits.

(3.) The admitted facts of the case are that, the petitioner was appointed as a Lecturer of Economics in the Education Department of Himachal Pradesh on 29.09.1967, in the pay scale of Rs. 300-600/-. He was confirmed as such w.e.f. 10.03.1972.