SHERDIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner, who is serving as Kanungo in Circle Naugajja, Tehsil Jalandhar, Sub Tehsil Kartarpur, District Jalandhar, has approached this Court with a grievance that his application for extension in service has been wrongly rejected.

(2.) LEARNED counsel for the petitioner submitted that the petitioner, who is presently working as Kanungo in Circle Naugajja, Tehsil and District Jalandhar, is due to retire on 30.4.2014 after attaining the age of superannuation. The State vide letter dated 8.10.2012 provided for extension of one year service to the employees. Subsequent thereto on 20.9.2013, in continuation to the aforesaid letter, further extension of one year of service was provided. The option for above extension was to be exercised by the employee concerned. Though the petitioner has submitted his option on 13.1.2014, well before the date of retirement and sent reminders, however, he was surprised to receive a communication on 25.3.2014, whereby his prayer was rejected on the ground that the request was not received three months before the date of retirement. The submission is that there was no such provision in the letter providing for extension in service. It merely provided that extension could be applied three months before the retirement. The same did not mean that it was to be applied three months prior to the date of retirement. The submission is that there was no such provision in the policy.

(3.) HEARD learned counsel for the parties and perused the paper book.