SATPAL JINDAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Both the petitioners, who were working as Assistant Food & Supply Officers with the Department of Food, Civil Supplies and Consumer Affairs, State of Punjab have filed the instant writ petition impugning the action of the respondent-authorities in denying to them the benefit of extension of service of one year after having attained the age of superannuation i.e. from 30.11.2012.

(2.) Rule 3.26 clauses (a) and (b) of the Punjab Civil Service Rules, Vol. I, Part I were amended by the State of Punjab vide notification dated 8.10.2012. Such notification reads in the following terms:-

(3.) In the light of such amendment of Rule 3.26, the State of Punjab, Finance Department issued a circular dated 8.10.2012 (Annexure P-