BHUPINDER SINGH Vs. PUNJABI UNIVERSITY PATIALA AND OTHERS

JUDGEMENT

(1.) In the present writ petition, the grievance of the petitioner is that the respondents initially, vide order dated 04.08.2014 (Annexure P-30) and, thereafter, once again during the pendency of this writ petition vide order dated 26.03.2019 (Annexure P-35), have declined the benefit of pension to the petitioner in respect of the services, which the petitioner has rendered with the Sports Authority of India as well as Punjabi University, Patiala.

(2.) The claim of the petitioner is that as he has worked continuously from 05.08.1983 till he attained the age of superannuation on 31.07.2013 with Sports Authority of India and Punjabi University, Patiala and therefore as he has more than 10 years of qualifying service to his credit and keeping in view the rule governing the service of Punjabi University, Patiala, the respondent- University directed to grant the petitioner the pensionary benefits, alongwith arrears and with interest.

(3.) The facts as stated in the writ petition are:- Petitioner was appointed as Kabbadi and Kho-Kho Coach at Netaji Subhash National Institute of Sports, Patiala (hereinafter referred to as "NIS") on 05.08.1983 in the pay scale of Rs.500-900. Thereafter, the NIS was amalgamated with Sports Authority of India (hereinafter referred to as "SAI"). After amalgamation, the petitioner was promoted as Higher Grade Coach w.e.f. 20.11.1987 in the pay scale of Rs.700-1100. The said pay scale was revised to Rs.2200-4000 w.e.f. 01.01.1986 and was further revised to a pay scale of Rs.8000-13500 w.e.f. 01.01.1996.