- (1.) This order will dispose of Civil Writ Petition Nos. 12705, 14126, 14127 and 15084 of 1989 as the question of law and fact involved in these petitions is common. For the purpose of decisions, the facts are being referred to from CWP No. 12705 of 1989.
(2.) The petitioner joined the erstwhile Government of Punjab, Irrigation Department in the year 1948 as work-charged employee for the construction of gigantic dam in Bhakra Nangal Project. In the year 1957-58, 49 work-charged posts of different cadres were converted into permanent regular pensionable posts, with effect from 1.4.1957 vide letter dated 14.10.1957, Annexure P-1. The petitioner was appointed against one of these posts by the Selection Committee constituted by the erstwhile Punjab State. He was promoted as Chargeman in 14.9.1972 with effect from 4.7.1972 in the pay scale of Rs. 200-450, vide order Annexure P-2. On re-organisation of erstwhile Punjab State, the petitioner was allocated to Haryana State. He retired from service on 30.9.1983.
(3.) The case of the petitioner is that though on re-organisation of the erstwhile Punjab State, the employees recruited by the Bakra Management Board and allocated to the Punjab State have been given the pensionary benefits, but his pensionary benefits have not been settled under the Rules by the State of Haryana on the plea that it had not sanctioned the pay scales of Chargeman in Haryana working in the Bhakra Management Board.;