Rajesh Bindal, J. - (1.) The petitioner has filed the present writ petition seeking a direction to the respondents to grant him the benefit of proficiency step up in the pay scale on completion of 23 years of service from the due date in view of the policy of the respondents.
(2.) It is a case where the petitioner, who was serving as Clerk with the respondents, retired on 31.3.2005. He had joined the respondent Corporation on 26.3.1965 as Sewadar on temporary basis. Later on he was appointed as Lower Division Clerk on 20.12.1968 on regular basis. During his service career, he did not raise any dispute about the increments. For the first time, it was made on 28.2.2005, just one month before his retirement. It is not in dispute that the petitioner had completed 23 years of his service on 20.12.1991.
(3.) Learned counsel for the petitioner submitted that case of the petitioner is similar to the petitioner in CWP No. 17270 of 2007 Jasbir Singh v. The Punjab State Electricity Board and others decided on 10.3.2009 , whereby he was granted next higher scale on completion of 23 years of service, hence, the petitioner is also entitled to the same relief.;