CWP-16174-2017 -1-

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

CWP-16174-2017 (O&M)

Lt. Col. Ashok Bembey

... Petitioner

Vs.

Punjab State Electricity Regulatory Commission and another

... Respondents

Reserved on: 12.01.2026

Pronounced on: 02.02.2026

Uploaded on: 02.02.2026

Whether only the operative part of the judgment is pronounced ?  No

Whether full judgment is pronounced ? Yes

CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR

Present: Petitioner-in-person.

Ms. Gargi Kumar, Advocate and

Mr. Pritish Goel, Advocate

for respondent No.1.

Mr. Vikas Arora, DAG, Punjab.

*******

HARPREET SINGH BRAR, J.

1. Present petition has been preferred under Articles 226/227 of the

Constitution of India seeking issuance of a writ in the nature of certiorari for

quashing of the order dated 12.09.2016 (Annexure P-26), vide which claim of

the petitioner for grant of pension and remaining part of gratuity and leave

CWP-16174-2017 -2-

encashment was rejected and further to issue a writ in the nature of mandamus

directing the respondents to grant pensionary benefits to the petitioner along

with interest @18% per annum.

FACTUAL BACKGROUND

2. Upon acquiring a diploma in Mechanical Engineering followed by

graduation   in   Science,   the   petitioner   joined   the   Indian   Army   as   a

Commissioned Officer in June, 1973 and retired therefrom on 23.11.1997.

During his service, the petitioner also acquired a post-graduate diploma in

Personnel   Management   and   Industrial   Relations   from  Symbiosis,   Pune.

Respondent No.1-Commission sanctioned various posts in terms of letter dated

19/21.12.2000 (Annexure P-1A) and sought names from various government

departments,   including   the   Punjab   Ex-servicemen   Corporation   under   the

Department of Defence Welfare, Government of Punjab towards the same. The

name of the petitioner was also recommended and he was eventually appointed

as   Deputy   Director   (Media   and   Housekeeping)   with   the   respondent-

Commission vide appointment letter dated 28.02.2002 (Annexure P-2). The

petitioner joined duty on 04.03.2002 and his appointment was renewed time

and again till 03.03.2014 against a regular sanctioned post. Thereafter, vide

appointment letter dated 03.03.2014 (Annexure P-4), the petitioner was given

appointment on contract basis and his pay, an ex-serviceman, has been fixed as

per instructions dated 23.01.1992 (Annexure P-5) issued by the Government of

Punjab, which also forms a part of the Punjab Civil Service Rules Vol. II. The

petitioner is already drawing military pension, but made a claim to pension in

CWP-16174-2017 -3-

lieu of his civil re-employment, which was rejected by respondent No.1 vide

impugned order dated 12.09.2016 (Annexure P-26). Hence, the present writ

petition.

CONTENTIONS

3.             The petitioner, who is appearing in person, submitted that he is an

Ex-serviceman and was re-employed by respondent No.1-Commission from

04.03.2002 to 03.03.2014 against a regular sanctioned post. As such, he has

rendered 12 years of uninterrupted service with respondent No.1-Commission.

In terms of the Punjab Recruitment of Ex-servicemen Rules, 1982 issued by

the Government of Punjab vide notification dated 02.02.1982 (Annexure P-1),

the recruitment of Ex-servicemen to civil services by the State government

would fall under the category of ‘direct appointment.’ Further, the service of a

military pensioner engaged in civil re-employment is governed by Rule 7.19 of

the Punjab Civil Services Rules (for short ‘PCS Rules’) while Rule 7.17 makes

it clear that re-employment of civil pensioners shall be in a ‘purely temporary

capacity.’ Further still, Rule 3.12 of PCS Rules allows for grant of pension, if

the employee has served for 10 years or more and the petitioner satisfies this

requirement,   as   he   has   worked   with   the   respondent-Commission   from

04.03.2002 to 03.03.2014. Thus, the petitioner is entitled to the benefit of

pension,   gratuity   and   leave   encashment   as   per   PCS   Rules   as   well   as

instructions dated 23.01.1992 (Annexure R-1/9) issued by the Government of

Punjab for the entire period of regular service, spanning 12 years, rendered by

him. Reliance in this regard was placed on the judgment passed by this Court

CWP-16174-2017 -4-

in Dr. Mrs. S.K. Bhatia Vs. State of Punjab, 1997 (4) RSJ 735 and a judgment

rendered by the Hon’ble Supreme Court  State of Punjab and another Vs.

Suresh Kumar Sharma, 2010 (4) RSJ 490.

4. The petitioner further argued that he has been given truncated

gratuity up to 30.11.2008 by deeming it to be the date of his retirement, in view

of attaining the age of superannuation i.e. 58 years. However, the petitioner

had continued to serve the respondent-Commission up to 03.03.2014 on re-

employment basis, on regular pay scale against a regular sanctioned and

approved post, i.e. beyond the age of 63 years and thereafter; he worked on

contract basis up to 24.12.2025. He referred to the Punjab State Electricity

Regulatory Commission (Appointment and Service Condition of Employees)

Regulation, 2012 as amended vide letter dated 05.11.2012 (Annexure P-27),

whereby it was clarified that all re-employed employees, who have completed

05 years of service or have attained the age of 63 years shall be allowed to

complete their present terms. Additionally, under Rule 6.16C, even temporary

government employees would be entitled for terminal gratuity, while he has

rendered 12 years of regular service on re-employment. Furthermore, he has

been granted leave encashment with respect to 99 days, as discernible from the

office order dated 01.02.2016 (Annexure P-17). The 201 days of earned leave

that was utilized by him during the course of his employment with the Army

has also been deducted out of the 300 days limit calculated up to 30.11.2008

i.e. the deemed date of his retirement. In the year 2013, he had applied for an

ex-India leave for 38 days (27.02.2013 to 05.04.2013) under Rule 8.133 of the

CWP-16174-2017 -5-

PCS Rules. While dealing with the same, the respondent-Commission noted

that in 12 years of service rendered by him on re-employment basis, he has not

availed any earned leave and at that point, he had 180 days of earned leave to

his credit.

5. Per contra,  learned counsel for respondent No.1 submitted that

respondent   No.1-Punjab   State   Electricity   Regulatory  Commission   was   a

statutory body, constituted under Section 17 of the Electricity Regulatory

Commission Act, 1988, which was been replaced by the Electricity Act, 2003.

Upon establishment of respondent No.1-Commission, 111 posts under various

categories were sanctioned by the Government of Punjab in order to make it

functional. However, in terms of letter dated 25.01.2001 issued by the Finance

Department, respondent No.1-Commission held a meeting on 23.09.2002 and

approved the strength of 84 officers and staff and ultimately, a proposal for 93

posts was sent. In this background, learned counsel contended that since the

inception, no permanent/regular posts were sanctioned to respondent No.1-

Commission. The staff had been employed on the basis of deputation, re-

employment on contract or through service provider agencies. The petitioner

himself was also appointed through Punjab State Ex-servicemen Corporation

on re-employment basis, as he had prematurely retired from the Army. As

indicated by the appointment letter dated 28.02.2002 (Annexure P-2), the

appointment was made initially for a period of one year with a clear stipulation

that it was meant to be temporary in nature. In fact, it was also mentioned that

his services could be terminated at any point of time. The contractual re-

CWP-16174-2017 -6-

employment of the petitioner was extended periodically up to 04.03.2007 and

thereafter, upon request of the petitioner.

6. Further,   before   completion   of   his   tenure   on   04.03.2012,   the

petitioner filed a representation dated 17.02.2012 seeking extension of his

services by another two years and also filed CWP-3348-2012 in this regard on

the same date. Vide order dated 23.02.2012, respondent No.1-Commission was

directed to consider the claim of the petitioner, however, in the meantime, it

was ordered that the services of the petitioner shall not be discontinued on

expiry of his present term on 04.03.2012. Accordingly, respondent No.1-

Commission extended the re-employment term of the petitioner vide memo

dated 05.03.2012 (Annexure R-1/2). Subsequently, after due consideration of

the claim of the petitioner, his representation dated 17.02.2012 was rejected

vide office order dated 19.04.2012 (Annexure R-1/3). However, the petitioner

was allowed to continue in service in terms of the order dated 23.02.2012

passed by this Court, which was also ordered to be continued on 08.05.2012.

7. Thereafter, vide letter dated 16.05.2012 (Annexure R-1/4), the

petitioner stated that he does not want to pursue the ongoing litigation, if his

case for extension of his services for 02 years could be reconsidered by the

respondents. Accordingly, vide order dated 17.05.2012 (Annexure R-1/5), the

re-employment   term   of   the   petitioner   was   extended   for   two   years   upto

04.03.2014. Ultimately, the petitioner withdrew CWP-3348-2012, as indicated

by the order dated 28.05.2012 (Annexure R-1/6). Vide letter dated 03.03.2014

(Annexure R-1/7), respondent No.1-Commission offered the post of Deputy

CWP-16174-2017 -7-

Director   (General   Services),   on   contract   basis,   to  the   petitioner   w.e.f.

05.03.2014   on   fixed   emoluments   at   the   rate   of   Rs.80,000/-   per   month.

Additionally, it was clarified that no other allowances including Dearness

Allowance shall be payable during the term of his employment and he would

be entitled to pension from the department, from which he retired. The relevant

part of the same is reproduced below: -

“2. Pay and Allowances:

(i) You shall be paid fixed emoluments @ Rs.80,000/- per

month.

(ii) You shall be paid mobile allowance as applicable.

(iii)  No other allowance including dearness allowance shall be

payable during the term of employment.

(iv)  Travelling Allowance and Daily allowance as admissible to

the equivalent post in Punjab Government/PSPCL.

(v) You shall draw full pension including dearness allowance

on   pension   plus   other   allowances   as   admissible   from  the

department, from where you have retired.”

8. Further, on 24.12.2015, the Approved Staff Regulations were

notified, wherein it was clarified that since there were no permanent posts in

respondent No.1-Commission, its employees would not be provided pension.

Regulation 6(d) also prescribed that the employees cannot be engaged on

contract beyond 65 years of age. Since the petitioner had already attained 65

years of age, he had to be relieved from his duties on 24.12.2015.

9. Further still, the pay of the petitioner was fixed on the basis of the

last basic pay drawn by him in the Indian Army less pension drawn by him

CWP-16174-2017 -8-

therefrom, in terms of instructions dated 23.01.1992. As such, the petitioner

had been drawing his pay as per this criterion from March 2002 to August

2010. However, the ex-servicemen employees moved a representation for a

review of the pay fixation criteria. Thus, in September, 2010, their pay was

decided to be refixed from the date of their re-employment in respondent No.1-

Commission in terms of para A(b) of instructions dated 23.01.1992. The

petitioner   was   also   granted   annual   increments   as   per   para   B(b)   of   the

instructions dated 23.01.1992 but there is no provision in the said instructions,

which admittedly governed his service with respondent No.1-Commission, for

grant of pension or any other retiral benefits to the re-employed civil/ex-

servicemen pensioners. The respondents also requested the Government of

Punjab to clarify on the matter of eligibility of the petitioner with respect to

retiral benefits but no reply was received in spite of the reminders (Annexure

R-1/10 colly).

10. Since the petitioner was insisting on disposal of his claim without

waiting for the reply from the Government, respondent No.1-Commission

referred the matter to Principal Accountant General (A&E), Punjab & U.T.

Chandigarh, who clarified that their office does not deal with pensionary

benefits relating to respondent No.1-Commission vide letter dated 04.01.2016

(Annexure R-1/12). However, it was clarified that where qualifying service

was under 10 years, the gratuity shall be calculated at a uniform rate of half

month’s   emoluments   for   every   completed   06   months   period   of   service.

Accordingly, the petitioner was paid gratuity and leave encashment calculated

CWP-16174-2017 -9-

upto the date of his superannuation i.e. 30.11.2008, when he reached the age of

58   years.   In   fact,   the   petitioner   gave   an   undertaking   dated   01.02.2016

(Annexure R-1/13) that if he is found ineligible upon receipt of clarification

from the Government, he shall refund any or whole amount in lump sum. Vide

letter   dated   24.11.2017   (Annexure   R-1/14),   the   Department   of   Power,

Government of Punjab clarified that as per instructions dated 23.01.1992, the

petitioner is not eligible for pension or leave encashment etc. Respondent

No.1-Commission approached the Government of Punjab vide letter dated

21.12.2017 (Annexure R-1/15) asking for clarification regarding payment of

gratuity to its employees, however, it was asked to defend its case on its own in

this regard, vide letter dated 19.01.2018 (Annexure R-1/16).

11. Learned counsel contended that the date of birth of the petitioner

is 30.11.1950 and since the age of superannuation for the employees of the

Government of Punjab is 58 years, he was deemed to have superannuated on

30.11.2002. Thus, for the purpose of pensionary benefits, only 06 years, 08

months and 26 days of his service i.e. upto 30.11.2008, can be taken into

account. As a matter of fact, respondent No.1-Commission has paid the

petitioner   gratuity   and   leave   encashment   as   per   Rules   even   though   the

Government   did   not   concur   with   release   of   the   same,  in   view   of   the

undertaking submitted by him. Yet the petitioner sought pension by filing

CWP-13817-2016 before this Court, which was disposed of vide order dated

15.07.2016 (Annexure P-25) with a direction to respondent No.1-Commission

to decide the legal notice served by him. Accordingly, the claim of the

CWP-16174-2017 -10-

petitioner, as raised in the legal notice, was rejected by passing a speaking

order i.e. impugned order dated 12.09.2016 (Annexure P-26), as since the

inception,   there   were   no   regular   posts   in   respondent   No.1-Commission.

Moreover, Rule 2.4(e) of the PCS Rules clearly stipulates that when the service

of an employee is governed by an agreement, that does not contain any

provision regarding pension or counting of such service towards pension, he

cannot insist on entitlement of pension in lieu of such service. Further, Rule

3.12   of   the   PCS   Rules   requires   the   employment   to   be  substantive   and

permanent while the appointment letter of the petitioner categorically mentions

that his employment would be temporary in nature. Since the petitioner was

not appointed in pursuance of an open advertisement and further, has not

completed 10 years of regular service before attaining the age of 58 years, he is

not entitled to any pensionary benefits.   

OBSERVATIONS AND ANALYSIS

12. Having heard the petitioner and learned counsel for respondent

No.1 and upon perusal of the record with their able assistance, it appears that

the petitioner is an Ex-serviceman, who retired as a Commissioned Officer

from   the  Indian Army  on  23.11.1997.   Subsequently,   he  sought  civil  re-

employment and in furtherance of the same, he was appointed as Deputy

Director (Media and Housekeeping) in respondent No.1-Commission vide

appointment letter dated 28.02.2002 (Annexure P-2). The re-employment of

the petitioner was renewed time and again till 03.03.2014, post which, he was

appointed on  contract  basis as indicated by Annexure P-4. The primary

CWP-16174-2017 -11-

grievance raised by the petitioner pertains to grant of pension and other retiral

benefits arising from his re-employment with respondent No.1-Commission.

13. It may be profitable to note that the determinative factor to

ascertain the eligibility of an employee for pension and other retiral benefits is

the nature of his/her appointment. It is trite law that the pension is not a bounty,

but a Constitutional right, that vests in an employee upon him successfully

rendering a long and faithful service in terms of the applicable service rules. A

three-Judge Bench of the Hon’ble Supreme Court in  State of Odisha Vs.

Niranjan Sahoo, arising from SLP(Civil) Nos.7089-7090/2020  opined as

follows in this regard: -

“12.   Furthermore,   the   High   Court   erred   in   prioritizing   the

respondent’s   claim   over   the   mandatory   minimum   service

requirements for pension eligibility. Pension is not an automatic

entitlement   but   is   subject   to   the   completion   of   minimum

qualifying service under the applicable rules. By directing the

release of benefits despite the respondent’s failure to meet this

criterion, the High Court has given a reasoning that undermines

the principles of equity and accountability in public service. This

Court, therefore, holds that the appeals must be allowed, and the

High Court’s judgment be set aside to uphold the integrity of

service rules and ensure consistency in their application.”

(emphasis added)

14. On that note, while the duration of service is relevant, it is not the

sole determining factor with regards to eligibility for pension and other such

benefits upon retirement. As such, it is pertinent that the claimant-employee

CWP-16174-2017 -12-

satisfies all the conditions of eligibility. In other words, merely for the reason

of quality or duration, an employee cannot claim to be eligible for pension or

any pensionary benefits. A claim to this effect can only be made by a

temporary employee if he has - (a) been appointed against a sanctioned post,

(b) been subsequently regularized, and (c) rendered the requisite duration of

service,   as   per   applicable   rules.   Certainly,   the   services   rendered   by   an

employee   on   contractual   or  ad   hoc  basis   can   be   counted   towards   the

requirement for regularization, if the applicable service rules allow for it.

Naturally, this rationale also applies to the matter of an ex-servicemen being

re-employed to a civil post. The fact that the petitioner retired from the Indian

Army and was selected for re-employment with respondent No.1-Commission

does not mechanically entitle him to pension and other pensionary benefits.

Like all other employees of respondent No.1-Commission, his service too

would be governed by the terms and conditions of his service, as agreed upon

during appointment. A reference may also be made to the judgment rendered

by a two-Judge Bench of the Hon’ble Supreme Court in  U.P. Roadways

Retired Officials and Officers Association Vs. State of U.P. Civil Appeal No.

894   of   2020, decided   on   26.07.2024, wherein   speaking   through   Justice

Prashant Kumar Mishra, the following was held:

“35. The common thread in the above referred judgments of this

Court  is   that   pension  is   a   right   and  not   a  bounty.  It   is  a

constitutional right for which an employee is entitled on his

superannuation. However, pension can be claimed only when it is

permissible under the relevant rules or a scheme. If an employee

CWP-16174-2017 -13-

is covered under the Provident Fund Scheme and is not holding a

pensionable post, he cannot claim pension, nor the writ court can

issue mandamus directing the employer to provide pension to an

employee who is not covered under the rules.”

15. The claim of the petitioner in the instant case arises from the

assumption that he was appointed against a regular sanctioned post, whereas a

perusal of the appointment letter dated 28.02.2002 (Annexure P-2) would

indicate that he was appointed on temporary basis for a period of 01 year. The

relevant part of the said letter is reproduced below: -

“Subject:    Regarding Appointment as Dy. Director Media - 

House Keeping. 

Ref:         Your application dated 10.01.2002.

You are hereby appointed as Dy. Director Media and House

keeping on re-employment basis on standard terms and conditions

of such re-employment in the PERC initially for the period of 1

year  with the clear stipulated that this  appointment is purely

temporary and your services can be terminated at any time. You

will supply a person payment order and last pay certificate in

support of your service rendered by you in the Defence Service

before joining the post of Director Media and House Keeping.

This issues with the approach of Chairman.”

16. Further still, the petitioner has been relying upon PCS Rules to

support his claim. However, it remains unclear if PCS Rules were ever adopted

by respondent No.1-Commission. Previously, the petitioner had filed a writ

petition before this Court i.e. CWP-13817-2016 and the same was disposed of

vide order dated 15.07.2016 (Annexure P-25), which also duly notes that

CWP-16174-2017 -14-

applicability of PCS Rules to the employees of respondent No.1-Commission

has not been proved. The same reads as follows:

“Learned counsel for the petitioner contends that he was working

as Deputy Director (Media and Housekeeping) with Punjab State

Electricity   Regulatory   Commission   under   the   Electricity

Regulatory Commission Act, 1998. He retired from service on

30.11.2008. Service Rules are framed after his retirement. The

petitioner claims pension, stating that Punjab Civil Services Rules

are applicable to him.

However,   it   is   not   clear   that   whether   Punjab   State

Electricity Regulatory Commission has adopted the Punjab Civil

Services Rules by a specific order or not.

In these circumstances, without issuing notice, the present

petition is disposed of with a direction to the respondents to decide

the legal notice (Annexure P-24) and decide whether the pension

is applicable to the petitioner or not. The necessary decision be

taken within two months from the date of passing of this order.”

(emphasis added)

17. The petitioner has further relied upon Punjab State Electricity

Regulatory Commission (Appointment and Service Conditions of Employees)

Regulations, 2012 (Annexure P-27), but failed to note that the same were

merely draft regulations, that had not received the assent of the Government.

Be that as it may, even the draft regulations did not contain any provisions

regarding grant of pension to the employees of respondent No.1-Commission.

Ultimately, the Government of Punjab notified the Punjab State Electricity

Regulatory Commission (Appointment and Service Conditions of Employees)

CWP-16174-2017 -15-

Regulations, 2015 on 24.12.2015 (Annexure R-1/18), which would also be

applicable to the petitioner by virtue of Clause 1(c) thereof. A perusal of Clause

4 of the same would also indicate that appointment to any post(s) in respondent

No.1-Commission may only be made through deputation, re-employment or on

contract basis, provided that direct appointments shall be only on contract basis

or service can be outsourced. As such, it is clear that it was never the intention

of respondent No.1-Commission to create regular posts. Additionally, Clause 6

limited the duration of service of a contractual employee upto 65 years, in

pursuance of which, the petitioner was removed from service. However, no

provision is available regarding eligibility qua pension or any other retiral

benefits.

18. The   ineligibility   of   the   petitioner   qua   the   same  is   further

buttressed by the fact that even the instructions dated 23.01.1992 (Annexure R-

1/9), which have also been relied upon by the petitioner, does not provide a

framework for granting pensionary benefits of any kind. As a matter of fact, to

reconfirm the same, respondent No.1-Commission had also sought clarification

from the Government of Punjab. In response, vide letter dated 24.11.2017

(Annexure R-1/14), the Government made it clear that the petitioner would not

be eligible for pension or leave encashment etc. in terms of instructions dated

23.01.1992 (Annexure R-1/9). The relevant part of letter dated 24.11.2017

(Annexure R-1/14) is reproduced below: -

“It is intimated that as per Govt. of Punjab, Department of

Finance   instructions   issued   vide   No.6.287.91-FPII/841   dated

CWP-16174-2017 -16-

23.01.1992, Shri Ashok Bembey is neither eligible for pension nor

for leave encashment etc.”

19. Notably, respondent No.1-Commission only released a certain

amount towards gratuity and leave encashment to the petitioner after obtaining

an undertaking (Annexure R-1/13) from him that he shall refund the amount

released or a part thereof in lump-sum if he is found not entitled to the same

and an order is issued by the Government of Punjab in this regard.  In

arguendo,  even if PCS Rules are considered applicable to the case of the

petitioner, Clause 3 of Rule 6.1.6C of the same specifically forbids grant of

gratuity to a re-employed pensioner. Moreover, Rule 7.19 only provides that as

far as an ex-serviceman is concerned, the fact that they are drawing a military

pension would not affect the pension accrued to them in lieu of their civil

service. Nowhere does it provide that ex-servicemen must necessarily be

provided pension on civil re-employment. Moreover, the petitioner’s claim for

pension and other benefits has not been rejected because he was already

drawing military pension but for the reason that the post to which he was re-

employed was never pensionary in nature. Lastly, Rule 3.12 does not come to

the aid of the petitioner either as the conditions laid down therein for eligibility

towards   pension   remain   unsatisfied.   For   ready   reference,   Rule   3.12   is

reproduced below: -

“3.12. The service of a Government employee does not qualify for

pension unless it conforms to the following three conditions:– 

First.–The service must be under Government. 

CWP-16174-2017 -17-

Second.–The   employment   must   be   substantive   and

permanent. 

Third.–The service must be paid by Government. 

These three conditions are fully explained in the following

rules.

Note.–The question whether service in a particular office or

department qualifies for pension or not is determined by the rules

which were in force at the time such service was rendered; orders

subsequently issued declaring the service to be non-qualifying, are

not applicable with retrospective effect.”

20. A perusal of the appointment letter (Annexure P-2) issued to the

petitioner makes it abundantly clear that he was appointed in a temporary

capacity. Further, the Note attached to Rule 3.12 further elucidates that whether

or not any service rendered would count towards qualifying service for pension

would be determined by the rules applicable at the time such services were

rendered. As discussed above, none of the applicable instructions or regulations

provide for grant of pension or any pensionary benefits to the petitioner by

virtue of being an employee of respondent No.1-Commission.

21. Since the very inception, the petitioner was well aware of the fact

that he was a temporary employee whose services could be terminated at any

point of time. Thus, there never existed an occasion, where he could have had a

legitimate expectation to be treated as a permanent and regular employee by

virtue of the nature of his employment. As such, it is abundantly clear that the

petitioner is not entitled to any pension or pensionary benefits in view of the

nature of his appointment or in terms of the applicable rules and regulations.

CWP-16174-2017 -18-

Therefore, it would not serve any purpose to discuss the issue regarding the

duration of service of the petitioner being over 10 years or not. 

CONCLUSION

22. In view of the discussion above, especially the fact that respondent

No.1-Commission   never   intended   on   creating   any   regular   posts,   present

petition is dismissed.

23. The   pending  miscellaneous  application(s),   if   any,   shall   stand

disposed of.

       [ HARPREET SINGH BRAR ]

02.02.2026

     JUDGE

vishnu

Whether speaking/reasoned : Yes/No

Whether reportable :  Yes/No