JAGDISH CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for grant of the following substantive relief :-

(2.) In our opinion, there does not appear to be any plausible reason or justification for non-supply of the copies of the service books of the petitioners in terms of Rule 12.5 of the Punjab Civil Services Rules, Volume I Part I. We are also of the opinion that omission on the part of the competent authorities to accept the request of the petitioners has resulted in denial of various service benefits due to them in terms of revised pay rules etc. Therefore, it just and proper to direct the respondents to make available copies of the service books of the petitioners on payment of the prescribed fee and grant them benefits admissible as per rules.

(3.) The writ petition is disposed of in the manner indicated above. The petitioners are directed to submit a copy of this order along with the copy of the writ petition before the respondent Nos. 2 and 3 within ten days and these respondents shall carry out the direction of the Court within next two months.