JOGINDER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER has confined his petition to the following relief No. III: - That the respondents may be directed to give the benefit of appointment to the applicant as a PET/PTI as per the OM dated 23.5.1975 vide A -6, against a subsequent reserved post of ex -serviceman -PET/PTI which occurred after his appointment/joining for pay -fixation, seniority and all consequential benefits forthwith

(2.) LEARNED counsel for the petitioner has relied upon judgment dated 24.02.2011 passed by a Coordinate Bench of this Court in Parkash Chand Vs. The State of H.P. & others, CWP(T) No. 14559 of 2008 (copy of which is taken on record), wherein under similar facts and circumstances, it is held that benefit of instructions dated 23rd May, 1975 are to be accorded to an employee subject to his exercising option, which in fact is to be sought by the employer.

(3.) IN Parkash Chand (supra), this Court has held as under: -