- (1.) Petitioner has filed this petition seeking a direction to the respondents to grant him eight advance increments as per the recommendations of the selection committee and to further count the service rendered by the petitioner with the army for the purposes of pensionary benefits.
(2.) Case of the petitioner, in brief, is that he served Indian Army as Veterinary Officer with effect from 26.2.1982 to 29.1.1988. Petitioner was relieved from the army while serving as Captain on 29.1.1988. At that time, petitioner was drawing basic pay to the tune of Rs. 3200/- per month and rank pay to the tune of Rs. 200/- per month. Petitioner was not granted any pension by the army authorities. Thereafter, petitioner joined as Veterinary Officer with State of Punjab on 30.1.1988 and served at Civil Veterinary Hospital, Nanowal, Ludhiana upto 8.8.1988. Petitioner completed his Masters in Veterinary Science. Petitioner joined respondent No. 2 as Assistant Animal Health Specialist vide appointment letter dated 28.1.1991. At the time of appointment, petitioner was assured that he would be granted eight advance increments whereas vide the appointment letter (Annexure P-5), petitioner was only allowed four advance increments. Petitioner moved the representations (Annexure P-6 to Annexure P-9) that he should be granted eight advance increments instead of four advance increments. However, vide Annexure P-15, representation of the petitioner was rejected by the Vice Chancellor, Punjab University. Hence, the present petition by the petitioner.
(3.) Learned counsel for the petitioner has submitted that petitioner was liable to be granted eight advance increments as recommended by the selection committee vide Annexure P-10.;