CHANDER BHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner in this case while working as Superintendent of Police in the State of Haryana sought voluntary retirement from the said post and was retired on Ist January, 1987. Thereafter, after the lapse of more than 10 months, he was appointed Member, Haryana Public Service Commission on 12th November, 1987 and held this post upto 15th September, 1990 and he was appointed as Chairman, Haryana Public Service Commission on 16th September, 1990 and held this post upto 23rd April, 1991.

(2.) Having held the post of Member, Haryana Public Service Commission from 12th November, 1987 to 15th September, 1990 and the post of Chairman Haryana Public Service Commission from 16th September 1990 to 23rd April, 1991, the petitioner claimed pension under Regulation 9(A)(I) of the Haryana Public Service Commission (Conditions of Service) Regulations, 1972 (hereinafter referred to as the Regulations). The claim of the petitioner was, however, rejected on the ground that the case of the petitioner was not covered under Regulation 9(A)(I) of the Regulations but on the contrary it was covered by Regulation 9(I) of the Regulations.

(3.) I have heard the learned counsel for the parties. The relevant portion of Regulation 9(A)(I) is reproduced as follows :