SADHU SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this writ petition, the petitioner has sought mandamus directing the respondents to grant selection grade to him on the strength of total posts in the Gurdaspur district in view of letter dated 23.7.1957, copy annexure P-1 to the writ petition and in view of the decision rendered in L.P.A. No. 135 of 1986 State of Punjab and others v. Hira Lal and others decided on 15.1.1990.

(2.) The case of the petitioner as set up in the writ petition is that the petitioner joined the Education Department as an Art and Craft Teacher on 27.4.1962 in Government High School, Badala Granthian, district Gurdaspur. He remained in this district upto 10.5.1966. Thereafter on 11.5.1966, the petitioner on request was transferred to Govt. High School, Chak Kalan in district Ludhiana. According to the petitioner, on completion of three years service on 26.4.1965, he became eligible for selection grade but the same has been denied to him on the ground that he had sought voluntary transfer from Gurdaspur district.

(3.) Counsel for the petitioner contends that after rendering three years' service, the petitioner had become eligible for grant of selection grade. However, the State of Punjab has resisted the claim. The learned Assistant Advocate General contends that the judgment in the LPA was delivered on 15.1.1990 whereas the writ petition was filed on 12.10.1993. Therefore the claim of the petitioner is belated and as such he is not entitled to the relief claimed for.