DAIZY SOOD Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner was appointed as Medical Officer in the State of Haryana, Department of Health and Family Welfare on regular basis, vide order dated 7.11.1984. She cleared her probation period in February, 1987.

(2.) Petitioner while working in General Hospital, Kaithal, came on deputation in the State of Punjab for a period of one year, vide order dated 18.12.1998 (Annexure-P-1). This deputation period was further extended by the Government of Haryana, vide letters dated 30.1.2000 and 12.2.2001 (Annexures-P-2 and P-3 respectively). During this deputation period, State of Haryana extended benefit of higher pay scales to the Medical Officers on completion of 5/9/14 years of service which benefit was granted to the petitioner in the years 1989, 1995 and 1999 respectively. She started drawing the basic pay of Rs. 12500/- in the year 1999 because of grant of higher pay scale.

(3.) While she was on deputation with the State of Punjab, vide order dated 26.12.2001 (Annexure-P-4), petitioner was offered appointment as Medical Officer in the Punjab Civil Medical Services-I (in short 'PCMS') by the Punjab Government by way of transfer from the Haryana Government in the pay scale of Rs. 7880-13500 with the initial start of Rs. 8000 plus other allowances sanctioned by the Government from time to time. This appointment was initially temporary, but the same was likely to continue. Probation period of two years was provided which could be extended as per the service Rules. Further condition of appointment was that till the post is temporary, petitioner will have no right to be confirmed after completion of probation period. There were various other conditions which were imposed. Petitioner accepted this offer and consequently joined Primary Health Centre, Daroli Bhai in the office Civil Surgeon, Moga on 3.1.2002.