JAGDISH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the grievance which is being raised by the petitioner is that his request for the grant of extension in service in pursuance to the Government notification dtd. 8/10/2012 has been declined vide order dtd. 29/1/2019 (Annexure P-4).

(2.) Learned counsel for the petitioner contends that vide notification dtd. 8/10/2012, the Government of Punjab had amended the provisions of the Punjab Civil Services Rules and had decided to grant two extensions of one year each to the employees, who were attaining the age of superannuation after reaching 58 years of age.

(3.) Learned counsel for the petitioner states that the case of the petitioner is squarely covered by the said instructions and therefore, as the petitioner was entitled for extension, he, vide letter dtd. 28/12/2018, filed a request with the competent authority to the effect that as he is to retire on 31/3/2019 and therefore, as per the amended provisions of the Punjab Civil Services Rules, he is entitled for the grant of extension and therefore, the same should be granted to him. The said request of the petitioner was declined by the competent authority on 29/1/2019 stating that the post of Work Mistry on which the petitioner was working, is already declared surplus and therefore, the petitioner cannot be granted the said extension in view of the notification of the Government of Punjab dtd. 26/11/2012. The relevant order passed declining the claim of the petitioner is as under:-