PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, Pal Singh, was born on January 13, 1913 and joined service in the Ordinance Factory, Amritsar, as Chargeman on October 23, 1944. On April 1, 1947, the said workshop was transferred to the Punjab Government and at that time the petitioner was working as Assistant Forman. On June 1, 1956, the workshop was transferred to the Railway Department and came to be known as Northern Railway Locomotive Workshop. The petitioner was working as Forman at that time. The transfer from Punjab Government to the Railway Department did not mean a break in the service of the petitioner or any other employee of the said establishment in any manner. The employees of that factory only became the employees of the Railway Department.

(2.) ON April 1, 1963, the petitioner was promoted as Assistant Works Manager was transferred to Amritsar Locomotive Workshop on June 22, 1963. On June 29, 1965, he was transferred to Jagadhri Railway Workshop where he worked as Assistant Works Manager (Wagon Manufacturing and Development) upto March, 1967. Thereafter the petitioner worked as Assistant Works Manager (Wagon Repairs) from March, 1967 to November, 1967. Thereafter the petitioner worked as Assistant Works Manager (Production ).

(3.) THE petitioner was confirmed as a Foreman in 1958 and worked as officiating Assistant Works Manager since 1963. During the period of his service no adverse remark was conveyed to him nor was he given any punishment. No misdemeanours or any other misconduct had been alleged against him.