JAGJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner stands retired on 31/7/2018 from the rank of Assistant Junior Engineer (Communication) on attaining the age of 58 years. The petitioner is stated to be a handicapped employee with 50 per cent disability.

(2.) The grievance of the petitioner is that vide impugned speaking order dtd. 30/7/2018 (Annexure P-12), his claim for extension in service has been declined on absolutely absurd ground.

(3.) Upon notice, during the course of hearing today a copy of office order dtd. 29/10/2018, has been produced wherein it is stated that petitioner on attaining the age of superannuation of 58 years was retired w.e.f. 31/7/2018, however, following the filing of the instant writ petition the matter was reconsidered and order dtd. 1/6/2018 vide which petitioner was retired has been cancelled and he has been reinstated in service with immediate effect upto the age of 60 years under handicapped quota and the period from 1/8/2018 to the date of joining shall be treated as duty period with all consequential benefits. Copy of office order dtd. 29/10/2018 is taken on record.