GURDIAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this application is for placing on record the representations dated 15.11.2012 (Annexure-P-9 Colly). Prayer granted. Representations dated 15.11.2012 (Annexure-P-9 Colly) are taken on record. Application stands disposed of.

(2.) PRAYER in this writ petition primarily is that the petitioners who had joined the respondents on the posts of Pump Operators/Malis/Chowkidars /Beldars etc. on daily wage basis during the period 1989 to 1996 are not being considered after regularization of their services under the General Provident Fund Scheme (in short 'GPF scheme') on the ground that their regularization orders have been passed subsequent to 1.1.2004 and as per the Punjab Government new Restructured Defined Contribution Pension Scheme having been come into effect on the said date, CWP No. 2577 of 2013 -2- petitioners have been considered under the new scheme, instead of earlier GPF scheme. Reference has also been made to the notification dated 2.3.2004, vide which Rules 1 and 2 of the Punjab Civil Services Rules, Volume-1 Part-I were amended by excluding the employees appointed after 1.1.2004 from the operation of Punjab Civil Services Rules, Volume-II.

(3.) WITHOUT going into the merits of the case or commenting thereon, the present writ petition is disposed of with a direction to the Chief Engineer (Central), Department of Water Supply and Sanitation, Punjab to consider and decide the representations of the petitioners dated 15.11.2012 (Annexure-P-9 Colly) within a period of four months from the date of receipt of certified copy of this order. If the claim as submitted by the petitioners through their aforesaid representations is not to be accepted then a well reasoned and speaking order be passed by the Chief Engineer (Central), Department of Water Supply and Sanitation, Punjab, and the same be conveyed to the petitioners forthwith.