HAKIKAT RAI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By our order dated 11.9.2006,we directed the respondents to reconstruct the service book of the petitioner, and to produce the same in this Court. In compliance of our aforestated directions, Mr.Ashok Aggarwal, Additional AG Punjab has handed over to us in Court, the re-constructed service book of the petitioner. He, however, states that the petitioner remained under suspension from 14.6.1986 to 27.7.1986 and since the details of the aforesaid period are not available with the respondents, the same could not be dealt with in the service book. We are satisfied that the service book of the petitioner has been re-constructed in compliance with our direction.

(2.) Learned counsel for the respondents, on instructions from Shri Sohan Lal, Sub Divisional Officer, o/o Chief Engineer, Ranjit Sagar Dam, Shahpur Kandi, states that the increments due to the petitioner have been determined and all arrears payable to the petitioner have already been released to him in terms of his entitlement.

(3.) Learned counsel for the petitioner disputes the aforesaid factual position. He also states that he be furnished a copy of service book. In view of the above, the instant writ petition is disposed of.