BHAGWAN DASS Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) Challenge in the present writ petition is to the order dated 25.11.2014 (Annexure P5) and the order dated 31.03.2015 (Annexure P6) whereby the petitioner's request for 2nd extension in service has been denied. The reasoning given in the said orders is that the petitioner already stood relieved after the 1st extension on 30.09.2014 and the subsequent extension in service could not be done, at that point of time, on the request which was made on 17.10.2014.

(2.) The petitioner had approached this Court in CWP No.184 of 2015 in which a direction had been issued on 07.01.2015 that there was no enforceable right. However, the Government would be at liberty to consider the prayer of the petitioner. Resultantly, the order dated 31.03.2015 has been passed whereby the same stand was reiterated.

(3.) In the written statement filed, plea taken in defence by the respondents was that the case of the petitioner was considered sympathetically and the petitioner had been already conveyed the said decision and had been asked to submit his pension papers. The service of the petitioner was not required and therefore, his case for the 2nd extension in service was rejected by the competent authorities.