Gurmeet Singh Sandhawalia, J. - (1.) The present judgment shall dispose of three writ petitions i.e. CWP Nos. 20631, 20306 and 20492 of 2015. The facts are being taken from CWP No. 20631 of 2015.
(2.) The petitioner challenges the order dated 10/11.09.2015 (Annexure P -10) passed by respondent No. 2, whereby the petitioner's request for extension in service has been rejected, in spite of the fact that his appeal had been allowed against the major penalty imposed.
(3.) The respondent No. 2 has passed the order by placing reliance upon Clause -4 of the Government Instructions dated 30.04.2015 (Annexure P6) holding that the earlier decision cannot be reviewed and in view of the fact that reduction in time scale continued to be a major penalty, as per para 6 -B(ii) of the Punjab State Cooperative Supply and Marketing Federation Employees (Punishment & Appeal) Rules, 1990 (for short, the '1990 Rules').;