STATE OF HARYANA Vs. PREM SINGH MANN

JUDGEMENT

(1.) PLAINTIFF -respondent Dr. Prem Singh Mann filed a suit for mandatory injunction seeking a direction to the State of Haryana to make payment to him of his advance increments, the provident fund contribution and the bonus along with interest till the amount is paid.

(2.) PLAINTIFF joined as Medical Officer on 1. 1. 1975 and he worked till 16. 12. 1980 when he resigned. During the period of his service, he acquired the qualification of Post-graduation diploma in Child Health and also did his M. D. in Pediatrics. Case of the plaintiff is that on account of his having acquired a post-graduation diploma in Child Health and M. D. he was entitled to increments as notified by the State Government which the Slate Government failed to grant him even till his resigning the job. According to the plaintiff, he was also entitled to provident fund contribution along with interest, which he had contributed during the period of his service and also to bonus with interest. The suit was filed on 29. 8. 1988.

(3.) TRIAL court decreed the suit after holding that there was nothing on record to suggest that the suit was barred by time, and that the plaintiff was entitled to advance increments and the amount of provident fund and bonus with interest at the rate of 12% per annum.