GURMAIL SINGH Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner joined the services of the respondent Board as Sub Station Attendant on 1st July, 1973. On 31st July, 1978, in the direct recruitment, he was selected and appointed on the post of Junior Engineer. He remained on the said post till his retirement on 28th February, 2006, on attaining the age of superannuation.

(2.) DURING his service, the petitioner was given the benefit of proficiency step up on completion of 8 years of service, - -vide Office Order No. 9 dated 11th January, 1990. He was also given the first and second time bound promotional scales on completion of 9 and 16 years of service, - - vide Office Orders No. 35 dated 4th February, 1992 and 192 dated 3rd September, 1996, respectively.

(3.) AGAINST the above said action, the petitioner served a legal notice dated 18th December, 2007 (Annexure P -5) on the respondents, but when no action was taken on the same, he filed the instant petition, challenging the order dated 18th July, 2007 (Annexure P -3) as well as deduction of amount of Rs. 3,41,059 from his gratuity and pension.