HARLAL SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) We have heard the learned counsel for the parties at length and perused the record of the case.

(2.) The petitioner retired, on superannuation, on 30.11.1999 after serving the State of Punjab and the Punjab School Education Board for a period of 33 years. For the pur poses of fixation of pension and retiral dues, the petitioner has not been given benefit of the entire service. This has resulted in his basic pension being fixed at Rs. 4200/- instead of Rs. 8400/-, to which he claims to be entitled if the benefit of entire service of 33 years is given.

(3.) The petitioner joined Health Department, Punjab as Technical Assistant on 22.12.1962. He was posted at P.G.I., Chandigarh. He improved his qualification to M.A. during service. He was duly selected by the Punjab Public Service Commission as Lec turer on 23.07.1971. He was provisionally relieved' from his previous assignment on 30.07.1971 and he joined as Lecturer on 31.07.1971 (F.N.) in the Education Depart ment, Punjab. He was finally relieved on 02.08.1971. In the year 1983, the Punjab School Education Board (respondent No. 2), advertised one post of Deputy Secretary (Administration). The requisite qualifications for the aforesaid post were as under:-