Ritu Bahri, J. - (1.) By way of this common judgment, two writ petitions bearing CWP No.1440 of 2013 and CWP No.2885 of 2013 shall be decided.
(2.) In CWP No. 1440 of 2013, petitioner is seeking writ of certiorari for quashing of the order dated 27.2.2009 (Annexure P-8) passed by respondent no.3-Managing Director, Haryana State Ware Housing Corporation, Panchkula, whereby penalty of 10% cut in gross pension for a period of five years has been imposed upon the petitioner and for quashing the order dated 27.10.2009 (Annexure P- 10) whereby the appeal of the petitioner was dismissed by the Executive Committee of the Corporation. Petitioner has further sought directions to the respondents to release to him the IIIrd ACP pay scale to which he is fully eligible as the same was due towards him w.e.f. 1.1.1997 after completion of 10 years regular satisfactory service w.e.f 1.1.1987.
(3.) In CWP No. 2885 of 2013, the petitioner has prayed that his suspension period from 13.5.2007 to 24.10.2007 be treated as duty period in view of the order dated 24.10.2007 and in continuation of the same another order issued later on 29.3.2010 (Annexure P-4 and P-4 colly) and office order dated 29.3.2010 (Annexure P-5).;