RAJINDER SINGH Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) At the outset, learned counsel for the petitioner relies upon the decision dtd. 26/7/2016 (Annexure P-4), passed by this Court in CWP- 7963-2012, whereby, same relief has already been ordered and granted to the co-employee of the petitioner, namely; Harcharan Singh Gill. Pensionery benefits have been settled by respondent No.2 - Municipal Corporation, Chandigarh, for which petitioner claims to be entitled w.e.f. 1/11/2010.

(2.) Learned counsel for the petitioner submits that petitioner joined the services with the respondent(s) - Department as 'Panchayat Secretary' on 17/4/1981, and was later on, promoted as Tax Collector in the year 1995. Petitioner retired on 29/10/2010, after attaining the age of superannuation, after rendering an unblemished service of 29 years, 06 months and 25 days. Service conditions of the employees of the respondents are governed under the Punjab Panchayat Samitis and Zila Parishad Service Rules, 1965 (for brevity, 'Rules of 1965') (Annexure P-1). Pensionery benefits are governed under the Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000 (in short, 'Rules of 2000') (Annexure P-2), as adopted by the Chandigarh Administration, vide its notification dtd. 5/9/2001 (Annexure P-3).

(3.) Learned counsel for the petitioner further submits that in regard to the prayer made in the present writ petition, already claim has been submitted to the respondents through representation dtd. 15/10/2018 (Annexure P-7) and subsequent thereto, through legal notice dtd. 27/12/2018 (Annexure P-8). Further submits that despite the pendency of the representation (P-7) and legal notice (P-8), no decision thereon has been taken by the respondents so far.