GURDIP SINGH Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This petition seeks quashing of letter dated 19.1.2007, Annexure P.6, rejecting the claim of the petitioner for retiral benefits on the ground that the qualifying service of 20 years had not been completed by the petitioner.

(2.) Case of the petitioner is that he joined the Electricity Department on ad hoc basis on 7.10.1976, which was followed by regular appointment w.e.f. 15.10.1980. The petitioner took voluntary retirement on 16.1.2001, when he had already rendered 24 years, three months and 11 days' service including ad hoc period. The petitioner was not given retiral benefits on the ground that he had not completed 50 years of age and had not completed 20 years of regular service. The petitioner represented on the ground that he had already been allowed voluntary retirement and thereafter, this objection could not be taken. This Court vide order dated 30.11.2006, Annexure P.4 directed that legal notice of the petitioner be decided. On 19.1.2007, the claim of the petitioner has been rejected vide order Annexure P.6.

(3.) In the reply, stand taken is that ad hoc service could not be counted for voluntary retirement and that the petitioner has not remained the age of 50 years and could not have been given voluntary retirement.