SATISH KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The present petition is for issuance of writ in the nature of certiorari quashing order dated 08.03.2011 (P-9) passed by respondent No. 3 to the extent it has denied the benefit of fixation of pay and other consequential benefits and letter dated 19.12.2011 vide which Accountant General (A&E) Haryana, has declined to allot the GPF No to the petitioner.

(2.) Initially, petitioner was serving as Steno-Typist in Sessions Divn. Bathinda w.e.f 01.10.1999 and applied for the post of Stenographer Grade III in the office of District and Sessions Judge, Sirsa through proper channel, vide application dated 09.04.2010 and this application form was forwarded by the learned District and Sessions Division, Bathinda.

(3.) Petitioner cleared the examination and was appointed to the post of Stenographer Grade-III in the pay band of Rs.5200- 20200+2400 Grade Pay plus usual allowances etc, vide letter dated 06.05.2010 (P-2) and subsequently, he applied on 08.05.2010 (P-3) with the office of learned District and Sessions Division, Bathinda for relieving him from the post, as per Rules, so as to enable him to join his new department.