YASH PAL SINGH RANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, prayer of the petitioner is that the service which the petitioner rendered in the Punjab Land Development and Reclamation Corporation Limited (hereinafter referred to as 'Corporation') from 1/11/1975 till 20/12/2000 should be treated as a qualifying service for computing the pensionary benefits.

(2.) The facts as mentioned in the writ petition are that the petitioner joined as a Clerk on 1/11/1975 with the Corporation which is a Punjab Government Undertaking. He was promoted as a Senior Assistant and continued working with the Corporation till 4/1/2001. While the petitioner was working with the Corporation, the financial status of the Corporation was not stable and the same was to be wound up. During the said period, the post of Superintendent in the District Consumer Disputes Redressal Forum were advertised by the respondents. Petitioner applied through proper channel and was selected as such vide order dtd. 20/12/2000 and the petitioner ultimately joined on the said post on 5/1/2001 after the petitioner was relieved from the services of the Corporation in view of the order passed by the Secretary, State Consumer Disputes Redressal Commission, Punjab, dtd. 20/12/2000. The relevant portion of the order dtd. 4/1/2001 reads as under :-

(3.) In pursuance to the said relieving order, the petitioner joined the State Consumer Disputes Redressal Commission (hereinafter referred to as 'Commission') on 5/1/2001. He continued working there till attaining the age of superannuation on 20/11/2011.