JATINDER NATH KHUNGER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner is an employee of the Punjab Government. He sought voluntary retirement after completing 20 years of service. He retired as Executive Engineer on 1.7.1983. The respondent-State issued instructions dated 9.7.1985 allowing certain additional pensionary, gratuity and terminal benefits in respect of those employees who had retired on or after 31.5.1985. The petitioner has denied this benefit on the basis of cut off date as stated in the notification dated 9.7.1985.

(2.) THIS controversy came up for consideration and has attained finality up to Supreme Court. A Division Bench of this Court in C.W.P. No. 16439 of 12993 dated 8.9.1997 had allowed a bunch of writ petitions. The main judgment was rendered in Shamsher Singh and others v. State of Punjab and others (C.W.P. No. 6863 of 1986) decided on 18.4.1988 wherein it has been held as under:-