JAGDISH CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition is being treated only on behalf of petitioner No. 1 as Court fee in respect of 35 others has not been paid.

(2.) A short question raised in this petition is whether the petitioner is entitled to add up his work charge period of service to the regular service rendered by him for the purposes of proficiency step up and enhancement of his pay on the basis of Full Bench judgment of this Court in the case of Kesar Chand v. State of Punjab, 1988(5) Service Law Reporter 27 and Division Bench judgment of this Court rendered in CWP No. 219 of 2003, decided on 13.11.2003 (Annexure P3) ?

(3.) FOR the reasons aforementioned, this petition fails and the same is dismissed. Petition dismissed.