- (1.) The petitioner, who retired as Upper Division Clerk from the erstwhile the Punjab State Electricity Board, has approached this court seeking a direction to the respondents to count his service from 4.2.1969 till 17.6.1971, for the purpose of increments.
(2.) The petitioner retired from service on 28.2.2003. The present writ petition was filed in October, 2012.
(3.) Learned counsel for the petitioner submitted that the petitioner was appointed as Lower Division Clerk on 4.2.1969, however, no appointment letter was issued and the same was given to him on 4.5.1969. The services of the petitioner were regularised vide order dated 17.6.1971. He ultimately retired after rendering 34 years of service on 28.2.2003. The submission is that though at the time of initial appointment on 4.2.1969, the petitioner was given the pay scale of Rs. 110-200, however, at the time of regularisation on 18.6.1971, again the petitioner was given basic pay of Rs. 110/- in the pay scale of Rs. 110-250. More than two years of service rendered by the petitioner prior to his regularisation was not counted for increments. ;