JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the grievance of the petitioner is against the order dated 16.06.2014 (Annexure P-3) which has been passed by respondent No.5 by which the benefit of ACP which was granted to the petitioner in the year 1988, was withdrawn.

(2.) As per the averments made in the writ petition, petitioner initially joined Indian Army during the period of emergency on 09.05.1964 and he continued working there till 18.09.1968. After being released from Army, petitioner was initially recruited in the Department of Public Health, Government of Punjab on 10.04.1972 on work charge basis. Petitioner continued working there till the year 1978 and thereafter the services of the petitioner was transferred to the Punjab State Water Supply and Sewerage Board. In the year 1992, the maintenance of the Sewerage and Water Supply was transferred to the respective Municipal Council/Corporations of the State of Punjab and as the work had transferred to Municipal Council, petitioner was also absorbed permanently in the Municipal Council, Sunam, District Sangrur in the year 1992.

(3.) While working in Punjab Water Supply and Sewerage Board, in the year 1988, petitioner was given the benefit of proficiency step-up after a period of service of 8 years. Petitioner continued to get the said benefit till his retirement i.e. 31.01.2004.