JASBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Notice of motion. On our asking, Mr. Ashok Aggarwal, Additional Advocate General, Punjab, accepts notice on behalf of respondents No.1 to 3. Learned counsel for the respondents states, that it is not necessary to file a formal reply to the averments made in the instant writ petition, and that, the same may be disposed of today itself, in view of the judgement rendered by this Court in Joginder Singh and others Vs. State of Punjab and others (Civil Writ Petition No.14709 of 1998, decided on 16.9.1998).

(2.) We have heard learned counsel for the parties. The only prayer of the petitioner in the instant writ petition is for a direction to the General Manager, Punjab Roadways, Batala Depot, Batala, District Gurdaspur (respondent No.3), to issue the petitioner a certified copy of his service book, under Rule 12.5 of the Punjab Civil Services Rules, Volume-I, Part-I, on payment. For substantiating his claim, learned counsel for the petitioner also relies on the decision rendered by this Court in Joginder Singh's case (supra).

(3.) Learned counsel for the respondents acknowledges, that a certified copy of the service book has to be furnished to the petitioner under Rule 12.5 of the Punjab Civil Services Rules, Volume-I, Part-I, in view of the judgement rendered by this Court in Joginder Singh's case (supra). In view of the above, the instant writ petition is disposed of with a direction to the respondents to furnish the petitioner a certified copy of his service book on payment (if any), within two months from the date of receipt of a certified copy of this order. Disposed of accordingly. Order dasti on payment of usual charges.