MOHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Mohan Lal, an Assistant District Attorney, through this petition filed by him under Section 226 of the Constitution of India, seeks issuance of a writ in the nature of mandamus directing the respondents to consider the service rendered by him with the Accountant General (A and E) Punjab, and count the same towards pensionary benefits and quash the order dated May 23, 1997 (Annexure P-4) vide which his representation for the relief asked for in the present writ, was rejected.

(2.) Brief facts of the case reveal that the petitioner joined respondent No. 3 as Upper Division Clerk on June 14, 1969. He resigned from the said service and started practising as an Advocate upto 1986 when he was appointed as Assistant District Attorney. In the year 1976 the petitioner made a representation for counting his previous service towards leave and pension etc. but when the same was rejected, as mentioned above, vide order Annexure P-4, the present writ petition for the relief aforesaid was filed in this Court.

(3.) The cause of the petitioner has been opposed and two separate written statements, one by respondents 1 and 2 and the other by respondent No. 3, have been filed. The petitioner has filed replication, to which also reply has been filed by respondents 1 and 2.