GULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner was inducted into the service of the Public High School, Bhangala, as a clerk on 1.2.1958. The aforesaid school, which was a private institution, was taken over by the State Government on 27.11.1978. Having rendered service under the Government, the petitioner retired on attaining the age of superannuation on31.3.1985.

(2.) The petitioner was not allowed any pensionary benefits on account of the fact that he had not rendered adequate qualifying service under the Government at the time of his retirement.

(3.) Through the instant writ petition, the petitioner claims that the service rendered by him in the private institute, prior to his induction into the Government service, should be taken into consideration as qualifying service, so as to determine his pensionary benefits. For his aforesaid claim the petitioner has relied upon a decision rendered by a Division Bench of this Court in Dev Dutt Kaushal V. State of Punjab and others (LPA No.1346 of 1991, decided on 21.10.1993).