- (1.) This petition filed under Article 226 of the Constitution prays for quashing order dated 6.4.2005 (P-6), whereby the claim of the petitioner for grant of pension and other pensionary benefits has been rejected. The petitioner has further sought a writ of mandamus directing respondent Nos. 1 to 3 to grant pension and all other pensionary benefits along with interest by taking into consideration the total service rendered by the petitioner from the date of his initial appointment.
(2.) Brief facts of the case are that during his career of teaching, the petitioner had worked in three different schools. The details of the service rendered by the petitioner is as under :- Sr.No. Name of the School Period Total length of service 1. Shri Parkash Ashram High School, Beri Gate, Amritsar (as Drawing Teacher) 23.4.1971 to 1.1.1990 18 years8 months and 9 days 2. Khalsa College Senior Secondary School, Amritsar (as Social Studies Master) 2.1.1990 to 30.4.1990 3 months and 30 days 3. Sant Singh Sukha Singh Khalsa Senior Secondary School, The Mall, Amritsar (as Social Studies Master) 30.4.1990 till date of superannuation i.e. 30.11.1999 9 years 9 months 0 days Total Service= 28 years 7 months 9 days.
(3.) It is appropriate to notice that all the above mentioned Schools are Government aided schools and grant-in-aid was granted by the State of Punjab. It is claimed that the petitioner had worked in the said schools after applying through proper channel and in this manner he has rendered continuous regular service from 23.4.1971 to 30.11.1999 without any break.;