MOHAN SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) The petitioner seeks direction to the respondents to grant pension and other retiral benefits after counting the entire service rendered by him from the date of his initial appointment w.e.f. 11.04.1975, till the date of his retirement i.e. 30.04.2010. The petitioner was appointed as Regular Clerk on 11.04.1975 with the PUNSUP. Subsequently, he was promoted as Junior Auditor and worked as such from 11.04.1977 to 31.12.1985. Thereafter, he was re-designated as S.A. Accountant on 01.01.1986 and after that promoted as Auditor on 26.06.1987. He worked as Auditor till 19.07.1993. During this period, he qualified the State Accounts Service (SAS) examination.

(2.) The learned counsel refers to the notification issued on 15.11.2000 to all the departments for the protection and fixation of the pay of Government employees who have been appointed by way of transfer/open selection etc. from one service to another and applied for government service through proper channel, that the past service of the government employees should not be washed out and was required to be counted for the purposes of seniority and pension.

(3.) The learned counsel has referred to judgment/order dated 26.02.2008, passed in CWP No. 7120 of 2002, titled as Smt. Krishna Khullar v. State of Punjab and another, and judgment/order dated 23.02.2010, rendered in CWP No. 10008 of 2006, captioned as Ram Singh and another v. State of Punjab and others, wherein, the identical proposition stands settled. Against the judgment in Ram Singh's case , of the Hon'ble Single Bench of this Court, the respondent-State preferred LPA No. 1122 of 2010, which also stands dismissed vide order dated 04.10.2010. The relevant portion of the judgment reads thus:-