DAYA CHAUDHARY, J. - (1.) The present writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing of impugned order dated 16.05.2014 (Annexure P-13), whereby, the Government has decided to grant extension of 1-2 years of service to Chief Pharmacists as per instructions dated 08.10.2012 and 20.09.2013 in view of law laid down by this Court in CWP No.22757 of 2012 titled as 'Shashi Kant and others v. State of Punjab and others' decided on 21.03.2014: 2014(2) S.C.T. 774 (Annexure P-9) but the same has not been granted to the petitioner. A further prayer has also been made for issuance of direction to the respondents to grant extension in service to the petitioner forthwith as has been done in the cases of all Group A, B, C and D employees working in the State of Punjab and also the similarly situated Chief Pharmacists.
(2.) Briefly, the facts of the case as made out in the present writ petition are that the petitioner was appointed as Pharmacist in the Department of Health and Family Welfare, Punjab on 12.02.1974 and thereafter, he was promoted to the post of Chief Pharmacist in Grade II on 03.09.2012. As per notification dated 08.10.2012, the Government of Punjab amended Rule 326 of the Punjab Civil Services Rules, Volume-I, Part-I and substituted the new clauses (a) and (b), which provided that in case, the State Government is of the opinion that it is necessary or expedient in public interest, the services of a Government employee or a class of Government employee, may be extended beyond the date of retirement for a period not exceeding two years, after getting an option from the concerned Government employee. Vide aforesaid instructions, all Group A, B, C and D employees were given extension of one year subject to submission of option with the direction that the said instructions would be applicable in the case of only those employees whose date of retirement is 31.10.2012 or thereafter. The petitioner was to retire on 31.10.2012 and he submitted his option in this regard. The case of the petitioner for extension in service was rejected vide order dated 31.10.2012 on the ground that the Pharmacists working in the rural dispensaries are not entitled for extension of one year on account of their diminishing cadre, which is subject matter of challenge in the present writ petition.
(3.) Learned counsel for the petitioner submits that some of the similarly situated employees approached this Court by way of filing CWP No.22757 of 2012 alleging therein that they were entitled for extension in service as per policy of the State Government, which was allowed along with other writ petitions on 21.03.2014. Learned counsel further submits that in view of the decision passed in the aforesaid petition, the petitioner was entitled to continue in service upto 31.10.2014 at par with the other Chief Pharmacists. After decision in CWP No.22757 of 2012, the petitioner contacted the officials of the Department but he was informed that the Government has decided to give extension of 1-2 years to the Chief Pharmacists but vide letter dated 16.05.2014, it has been decided that those employees who had already retired before 21.03.2014 or in whose cases, the status quo was not granted by this Court, no right was given for consideration. Learned counsel also submits that the action of the respondents is not only malafide but arbitrary and discriminatory also. It is also the argument of learned counsel for the petitioner that the issue of declaring diminishing cadre has already been declared illegal by the respondents-State and subsequently, not to grant any extension is absolutely illegal and arbitrary and the same is not sustainable in the eyes of law. Learned counsel also submits that as per settled position of law, once the policy decision has been taken by the State Government then, the same cannot be denied except the sufficient reasons to be recorded in the public interest.;