RAJESH KHANNA Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court praying for issuance of a Writ of Mandamus directing respondents to regularize the services of the petitioner on completion of 4 years' ad hoc service from the date of his initial appointment i.e. 1.7.1982 which would entitle him to regularization w.e.f. 1.7.1986. Prayer has also been made to grant him the consequential benefits of fixation of pay in higher grade after completion of 4, 9 and 14 years of service.

(2.) Briefly the facts of the case are that the petitioner was appointed as a Medical Officer (Dental) on ad hoc basis on 1.7.1982. His services were regularized on 16.8.1991. Petitioner sought premature retirement and retired from service w.e.f. 18.2.2003. Some of the similarly placed employees like the petitioner approached this Court by filing CWP No.5275 of 2002 praying for regularization of their services after completion of four years' ad hoc service in terms of the recommendation of the Sandhawalia Committee which had been accepted by the respondents.

(3.) The writ petition was disposed of by this Court and in compliance with the directions issued by this Court, the services of the petitioners in that writ petition were regularized on completion of four years' ad hoc service.