AUGUSTINE GEORGE MASIH, J. - (1.) PETITIONER has approached this Court for issuance of a direction to the respondents to sanction and release the pension along with arrears and interest.
(2.) PETITIONER asserts that he joined the erstwhile Punjab Government as Male Social Worker at Pakho Kalan, District Sangrur in the year 1964 on three months basis in the grade of 60 -4 -80 -5 -100. Thereafter, he was appointed as Tehsil Welfare Officer at Narwana on temporary basis in the same pay scale vide appointment letter dated 02.08.1965. He worked on the said post upto 10.10.1966 when his services were dispensed with. Thereafter, the petitioner was appointed as Tehsil Welfare Officer, Jind vide appointment letter dated 17.11.1966, which service was extended from time to time. He continued as such till he was relieved on 18.06.1977 after the regular employees duly selected by the Selection Board joined. All through, the petitioner had been serving on temporary/adhoc basis although against the post which was duly sanctioned. After he was relieved from service, petitioner, for the first time, preferred CWP No.2279 of 2004 (Ram Chander Versus State of Haryana). The said writ petition was withdrawn by the counsel as is apparent from the order dated 11.02.2005 (Annexure P -21). Thereafter, again petitioner filed CWP No.17020 of 2008, which was decided on 25.09.2008 (Annexure P - 23) by the Division Bench of this Court. The claim of the petitioner for release of retiral benefits was rejected by passing a speaking order as there were no statutory rules/instructions, which would entitle him to the claim of the retiral benefits. Thereafter, review application was preferred by the petitioner being R.A. No.409 of 2008, which was also dismissed by the Court on 30.01.2009 (Annexure P -25) with liberty to pursue his remedy with the department.
(3.) THEREAFTER , the petitioner had again approached the respondents for the grant of the retiral benefits, but when no benefit was conferred upon the him, he has now approached this Court again by way of present writ petition for the release of pension and arrears with interest.;