MOHINDER SINGH MANN Vs. PUNJAB AGRICULTURAL UNIVERSITY, LUDHIANA

JUDGEMENT

(1.) In the present writ petition, the petitioner has challenged the letter dtd. 15/7/2019 (Annexure P-6), whereby the claim of the petitioner for grant of benefit of selection grade and for counting the earlier service rendered by him as qualifying service for the purpose of retiral benefits, has been rejected.

(2.) Learned counsel appearing on behalf of the petitioner submits that a perusal of the letter dtd. 15/7/2019 (Annexure P-6) would show that the benefit of selection grade has been denied on the ground that the petitioner did not pass the departmental examination, which is stated to be a pre requisite qualification for the purpose of grant of selection grade. Learned counsel further submits that in light of memo dtd. 5/6/1991 (Annexure P-7), there is no requirement of passing a departmental examination for the purpose of grant of selection grade.

(3.) Learned counsel, on instructions from the petitioner, submits that at this stage, petitioner will be satisfied if a direction is given to respondent to re-consider the case of the petitioner for grant of selection grade in light of memo dtd. 5/6/1991 (Annexure P-7), in a time bound manner.