MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Gist of the claim in this petition filed under Article 226/227 of the Constitution of India is that action of the respondents in not considering the petitioner as a regular Provincial Reserve Chowkidar, though he retired after rendering more than 25 years of service is illegal. The claim has been made for retiral benefits, the petitioner having served the respondents for 25 years.

(2.) It has been brought out that the petitioner was given appointment as PR Chowkidar in the Department of Food and Supplies, Punjab on 20.1.1983 through Employment Exchange. The petitioner superannuated on 31.10.2008 from the office of respondent No.4 i.e. District Manager, PUNGRAIN, Faridkot. It seems that services of the petitioner were transferred to PUNGRAIN where the petitioner attained the age of superannuation.

(3.) In nutshell, it has been pointed out that the case of the petitioner would be covered by Instructions dated 13.8.2009 (Annexure P - 8) issued by the Director, Food & Civil Supplies, Punjab to the District Food & Supplies Controller, Sangrur.