Daya Chaudhary, J. - (1.) - During pendency of the present writ petition, the petitioner died and subsequently, vide order dated 21.01.2016 passed in CM No.618 of 2016, his L.Rs. were brought on record.
(2.) The prayer in the present writ petition is for issuance of a writ in the nature of certiorari for quashing of impugned order dated 05.07.2013 (Annexure P-3) passed by respondent No.1 as the same has been stated to be passed without following the principles of natural justice, without issuing any notice and without giving any opportunity of hearing. A further prayer has also been made for issuance of direction to respondent No.1 to release the salary for the work done by the petitioner for a period of five months after his retirement and to allow the petitioner to rejoin as per extension letter issued by Government.
(3.) Briefly, the facts of the case as made out in the present writ petition are that the petitioner (since deceased) joined the Department of Cooperative Marketing Society-cum-Processing, Rama Mandi, District Bathinda on 08.01.1980. Thereafter, in the year 2008, he along with 34 other employees of the Cooperative Marketing Societies was merged in Markfed in view of order dated 24.12.2008 passed by the Registrar, Cooperative Societies, Punjab Chandigarh. Accordingly, the petitioner joined the Markfed on 24.12.2008 and thereafter, he was retired from service on 28.02.2013. The petitioner was not granted extension whereas he was entitled for the same in view of instructions issued by the State Government on 27.02.2013.;