- (1.) The petitioners' grievance is against the order passed by the Executive Engineer, Public Health Division, Ambala Cantt. on 29.09.2006 rejecting the plea that they should be granted pension by the PWD, now called Public Health and Engineering Department, to which they were absorbed by an order dated 04.10.2006 to be effective from 02.04.1993. It appears that the Department after the absorption order has taken the pension cases of the Municipal Committees absorbed in the Department and appropriately informed the Accountant General, Haryana. The GPF number is also said to have been allotted to the employees by the Accountant General Haryana. As far as the petitioners are concerned different treatment has been given by the fact that there was no GPF account number and since they were already taking pension from the Local Body Department, Haryana and Municipal Committees, it was decided not to transfer their accounts to PWD. Once an order of absorption had been made on 04.10.2006 and all the employees of the Municipal Committees have been taken as permanently absorbed with the Public Health Division, the Public Health Division shall take appropriate action to secure the pension at their instance. The petitioners' grievance is that the payment through the Director Local Body is coming through regularly and even for months of January and February, the pension had not been paid. There is no reason to make a distinction between the persons, who had retired before 29.09.2006 and persons, who have come by retirement subsequent to that date. They shall be treated alike and the impugned order so far as it allows for such distinction is quashed. The petitioners are entitled to the relief as sought for in the writ petition. Whatever benefits they have already obtained through the Director, Local Bodies will not be claimed again against the respondents. This liability of the Public Health & Engineering Department will commence only from the date of the order. The writ petition is allowed on the above terms.;