IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH

104+222

CWP-8718-2023 (O&M)

Date of decision: 08.12.2025

Parveen Garg .....Petitioner

Versus

State of Punjab and another  .....Respondents

CORAM:  HON'BLE MR. JUSTICE NAMIT KUMAR

Present :  Mr. Ashok Bhardwaj, Advocate 

for the petitioner.

Mr. Satnampreet Singh Chauhan, DAG, Punjab.

****

NAMIT KUMAR, J. (ORAL)

CM-14475-CWP-2025

1. This application has been filed by the petitioner for placing

on record replication to the reply filed by respondents No.1 and 2.

2. Allowed as prayed for subject to all just exceptions. 

3. Office is directed to tag the same at an appropriate place.

CWP-8718-2023

1. The instant petition has been filed by the petitioner under

Article 226 of the Constitution of India, seeking a writ of mandamus for

directing   the   respondents   to   consider   the   regular   service   of   the

petitioner in Electronic Systems Punjab Limited (hereinafter referred to

as 'ESPL') from 12.02.1987 to 27.09.2004 and contractual service in the

Department of Information Technology, Punjab from 27.09.2004 to

31.03.2011, for the purpose of computing pension and other pensionary

benefits   such   as   leave   encashment,   gratuity   and   commutation   of

CWP-8718-2023 (O&M) -2-

pension,   etc.   Further,   prayer   has   been   made   to   recompute   leave

encashment, gratuity and commutation of pension after taking into

account the above-said service and to release the remaining dues/arrears

of leave encashment, gratuity and commutation of pension along with

interest at the rate of 18% from the date of retirement i.e. 31.08.2021

till its realisation. 

2. The undisputed facts of the case are that the petitioner

joined the department of ESPL, a Punjab State Government Enterprise

(PSU) on 12.02.1987 on regular basis against a sanctioned post as

Assistant Manager. Thereafter, the petitioner was sent on deputation to

the Department of Information Technology, Punjab, as System Manager

on 17.05.1999 and his tenure was extended on annual basis without any

interruption or break. Further, he was offered appointment as Senior

System   Manager-cum-Senior   Consultant   on   contract   basis   in   the

Department of Information Technology, Punjab, vide appointment letter

dated 28.11.2003 (Annexure P-2). Subsequently, ESPL, a PSU, was

wound up by the State in the year 2004 and the said appointment letter

was re-validated vide appointment letter dated 24.09.2004. Thereafter,

the State of Punjab created a new department i.e. Department of

Governance   Reforms,   vide   Allocation   of   Business   Rules   (1st

Amendment), 2012 dated 16.03.2012. After the report of two members

committee of Directors of Department of Information Technology and

Department of Governance Reforms (constituted by Chief Secretary)

for   sharing/transfer   of   manpower/assets/liabilities  etc.,   the   Hon'ble

Chief Minister approved the shifting of 12 employees of Department of

Information   Technology   to   Department   of   Governance  Reforms,

CWP-8718-2023 (O&M) -3-

Punjab,   vide   order   dated   22.05.2012.   In   pursuance   thereto,   the

department of Information Technology, vide order dated 28.06.2012

relieved the petitioner along with other officers from the department of

Information   Technology   to   join   the   Department   of   Governance

Reforms. Thereafter, services of the petitioner were regularised on the

post of Senior System Manager, vide order dated 11.06.2013, in terms

of regularisation policy dated 21.11.2011. The petitioner submitted

representation dated  07.01.2019 with a reminder dated 27.06.2019, to

the Director, Department of Governance Reforms, Punjab, seeking

regularisation with effect from 01.04.2011 in parity with Sh. Anwar,

Assistant   Manager,   who   was   similarly   situated   like  the   present

petitioner. When no action was taken on the said representation, the

petitioner   filed   CWP   No.4854   of   2020   claiming   the   benefit   of

regularisation with effect from 01.04.2011. The said writ petition came

up for hearing before this Court on 24.02.2020 and the following order

was passed:-

“xxx xxx xxx xxx xxx

Let two copies of the writ petition be handed over to

Mr. Vikas Mohan Gupta, Addl. A.G., Punjab, during the

course of the day under proper receipt, who shall seek

instructions   from   the   respondents   as   to   whether   any

decision has been taken upon the representation dated

07.01.2019   (Annexure   P-11)   and   reminder   dated

27.06.2019 (Annexure P-12) submitted by the petitioner

and if such a decision has been taken, copy thereof be

produced in Court on the next date of hearing. If decision

has yet not been taken, the needful be so done prior to the

next date of hearing and order be produced in Court.”

3. The said claim of the  petitioner  was accepted by the

respondents vide order dated 06.07.2021/14.07.2021 (Annexure P-3) by

observing that the case of the petitioner is at par with Sh. Anwar, as

CWP-8718-2023 (O&M) -4-

both of them were transferred as per letter dated 21.11.2011 of the

Personnel Department, so the services of the petitioner were also

regularised with effect from 01.04.2011 in view of the representation

submitted by the petitioner and order passed by the High Court in CWP

No.4854 of 2020. Consequently, the writ  petition filed by the petitioner

was   disposed   of   being   rendered   infructuous   vide   order   dated

27.05.2022 (Annexure P-4). Thereafter, the  petitioner retired from

service on attaining the age of superannuation on 31.08.2021 and

requested the respondent-department for counting the regular service of

the petitioner rendered in ESPL from 12.02.1987 to 27.09.2004 and

contractual   service   rendered   in   the   Department   of   Information

Technology, Punjab from 27.09.2004 to 31.03.2011. However, when no

action was taken by the respondents, he got served a legal notice dated

09.01.2023 (Annexure P-5), through his counsel, but to no avail.

Hence, the present writ petition. 

4. Reply by way of affidavit of Sh. Girish Dayalan, IAS,

Special Secretary and Director, Department of Governance Reforms

and Public Grievances, Punjab, SAS Nagar, Mohali, on behalf of

respondents   No.1   and   2   has   been   filed   wherein   the   facts   stated

hereinabove have not been disputed, however, it has been stated that

the services of the petitioner were regularised as per instructions dated

21.11.2011 and in the said instructions, it was clearly mentioned that no

benefit of the previous service (notional or otherwise) shall be given to

any official and even in the order dated 13.06.2013, vide which the

services of the petitioner were regularised, it was mentioned that the

petitioner will not be granted any benefit (notional or otherwise) of his

CWP-8718-2023 (O&M) -5-

past service. The relevant portion from the reply is as under:-

“4. That the services of the petitioner were regularized

w.e.f   dated   01.04.2011   as   per   the   instructions   dated

21.11.2011 issued by the Government of Punjab. In the

said instructions, it is clearly mentioned that the no benefit

for the previous service (notional or otherwise) shall be

given to any official. It is noteworthy that even in the order

dated 13.06.2013 vide which the services of the petitioner

were regularized, it was mentioned that the petitioner will

not be granted any benefits (notional or otherwise) of his

past services. Thus, claim of the petitioner for considering

regular service rendered by the him in Electronic System

Punjab Ltd from 12.2.87 to 27.9.2004 and contractual

service in Department of Information Technology from the

27.9.2004 to 31.3.2011 for purpose of commuting pension

and other retiral benefits such as leave encashment and

Gratuity etc. is not tenable. A true copy of the order dated

11.6.2013 is annexed herewith as Annexure R-1. and its

true translation is attached herewith as Annexure R-1/T.

5.  That as per the provisions of Rule 3.17 and 3.17A,

the contractual services are not countable for pensionary

benefits.   Further,   there  is   no  correlation  between  the

'regular service rendered by the petitioner in the erstwhile

ESPL'   and   the   'contractual   service   rendered   in

Department   of   Information   Technology.   The   petitioner

rendered   his   services  from  12.02.87   to   03.09.2004   in

ESPL, which was a Public Sector Undertaking and the

same was not Government Department. The above said

PSU was wound up by the Govt in the 2004. The petitioner

was appointed as System Manager in the Department of

Information   Technology   vide   appointment   letter   dated

28.11.2003, The same was revalidated on 24.09.2004. The

petitioner joined the department on 27.09.2004. So, the

former regular service was in the ESPL, a PSU. Thus,

service   rendered   by   the   petitioner   from   12.02.87   to

03.09.2004 in ESPL and his contractual service rendered

at the Department of IT cannot be considered as regular

service for pension and other benefits.”

5. Learned counsel for the petitioner has contended that the

past service rendered by the petitioner is liable to be counted for the

purpose of pension and other pensionary benefits as the petitioner has

served the ESPL, which is a PSU on regular basis against a sanctioned

post from 12.02.1987 to 27.09.2004 and thereafter, he was sent on

deputation on 17.05.1999 from ESPL to the Department of Information

CWP-8718-2023 (O&M) -6-

Technology, Punjab,  as System  Manager.  Further,  he  was  offered

appointment as Senior System Manager-cum-Senior Consultant in the

Department of Information Technology, Punjab, vide appointment letter

dated 28.11.2003 on contract basis, and subsequently, ESPL (a PSU),

was wound up by the State in the year 2004 and the said appointment

letter was re-validated vide appointment letter dated 24.09.2004 and in

pursuance to the representation submitted by the petitioner and order

passed by this High Court in CWP No.4854 of 2020, the services of the

petitioner have been regularised with effect from 01.04.2011. The

service rendered by the petitioner is continuous and there is no break in

service and the action taken by the respondents in not counting the said

period of service for the purpose of pension and other pensionary

benefits, is totally illegal and arbitrary. He further submitted that in

view of the provisions of Rule 3.17-A of the Punjab Civil Services

Rules, the past service rendered by the petitioner is liable to be counted.

He further submitted that the case of the petitioner is squarely covered

by the judgments of this Court in CWP-2722 of 2013 – Yash Pal Singh

Rana v. The State of Punjab and others, decided on 05.02.2019;

CWP-12364 of 2021 – Sham Lal v. State of Punjab and others,

decided on 28.08.2024; CWP-3638 of 2023 - Jasdeep Singh Aulakh v.

State of Punjab and others, decided on 24.04.2024 and CWP-29667 of

2019 - Vinod Kumar v. State of Punjab and others, decided on

16.12.2024. 

6. Per contra, learned State counsel has opposed the claim of

the petitioner by stating that the services of the petitioner have been

regularised in terms of instructions dated 21.11.2011 and in the said

CWP-8718-2023 (O&M) -7-

instructions, it was clearly mentioned that no benefit of the previous

service (notional or otherwise) shall be given to any official and even in

the order dated 13.06.2013, vide which the services of the petitioner

were regularised, it was mentioned that the petitioner will not be

granted   any   benefit   (notional   or   otherwise)   of   his  past   service.

Accordingly, a prayer has been made for dismissal of the present

petition.

7. I have heard learned counsel for the parties and perused the

record.

8. The only question which arises for consideration in the

present petition is as to whether the past service rendered by the

petitioner   in   ESPL   (a   PSU)   from   12.02.1987   to   27.09.2004   and

contractual  service  in  the   Department   of   Information   Technology,

Punjab from 27.09.2004 to 31.03.2011, is countable towards pension

and other pensionary benefits or not?

9. There is no dispute with regard to the service rendered by

the petitioner from 12.02.1987 to 27.09.2004 in ESPL, which is a PSU

and from 27.09.2004 to 31.03.2011 in the Department of Information

Technology. The ESPL has been wound up in the year 2004, and

thereafter, services of the petitioner were regularised with effect from

01.04.2011 by the State, in pursuance to the order passed by this Court

in CWP No.4854 of 2020. Thus, the service rendered by the petitioner

is continuous and uninterrupted. 

10. Before proceeding further, it is necessary to give reference

of the relevant provisions of the Rules. 

11. Rule 3.17-A of the Punjab Civil Services Rules (Volume

CWP-8718-2023 (O&M) -8-

II) deals with the counting of service rendered in an establishment and

provides that service rendered in an establishment would be counted as

qualifying service, if the employee has submitted resignation for taking

up another appointment and said resignation has been accepted. 

12. Rule 3.17-A of the Punjab Civil Services Rules reads as

under: - 

“Rule 3.17-A.  (1)  Subject to the provisions of rule

4.23 and other rules and except in the cases mentioned

below, all service rendered on establishment, interrupted

or continuous, shall count as qualifying service:– 

(i)  Omitted. 

(ii)  Omitted. 

(iii)  Casual or daily rated service. 

(iv)  Suspension adjudged as a specific penalty. 

Note.– In cases where an officer dies or is permitted to

retire while under suspension will not be treated as an

interruption. 

(v)  Service preceding resignation except where

such resignation is allowed to be withdrawn

in public interest by the appointing authority

as provided in the relevant rules or where

such resignation has been submitted to take

up,   with   proper   permission,   another

appointment whether temporary or permanent

under the Government where service qualifies

for pension. 

(vi)   Joining time for which no allowances are

admissible under rules 9.1 and 9.15 of C.S.R.,

Volume I, Part I. 

(vii)  If any unauthorised leave of absence occurs in

continuation of authorized leave of absence

and   if   the   post   of   the   absentee   has   been

substantively filled up, the past service of the

absentee is forfeited.

  (viii) Transfer to a non-qualifying service in an

establishment not under Government control

or   if   such   transfer   is   not   made   by   the

competent authority and transfer to service in

a grant-inaid school. 

(A   Government   employee,   who   voluntarily

resigns qualifying service, cannot claim the

CWP-8718-2023 (O&M) -9-

benefit under this clause.) 

(ix)  Removal from public service for misconduct,

insolvency, inefficiency not due to age, or

failure   to   pass   an   examination   will   entail

forfeiture of the past service. 

(x)  Service   rendered   beyond   the   date   of

retirement on superannuation in terms of rule

3.26 of Punjab Civil Services Rules, Volume I,

Part I. 

(2)  An  interruption  in   the  service  of  a   Government

employee   caused   by   wilful   absence   from   duty   or

unathorised absence without leave, shall entail forfeiture

of the past service. 

(3)   Wilful   abstinence   from   performing   duties   by   a

Government employee by resort to pen down strike shall

be deemed to be wilful absence from duty and shall also

entail forfeiture of the past service. 

Note.– In the case of a Central Government employee who

is permanently transferred to the Punjab Government and

becomes subject to these rules, the pensionary benefits

admissible for service under Central Government would

be that admissible under the Government of India rules

and the liability for such benefits shall be allocated in

accordance with the prevalent orders. 

Clarification   (1).–Even   after   the   introduction   of   rule

3.17(A) and deletion of rule 4.21 the following cases do

not entail forfeiture of past service:– 

(a) authorised leave of absence; 

(b) abolition of post or loss of appointment owing to

reduction in establishment. 

(“Post”   or   “appointment”   means   a   post   or

appointment service in which qualifies for pension). 

(2) While counting such qualifying service for working out

aggregate service, the period of break in service shall be

omitted.” 

[Emphasis Supplied]

Sub-Rule (2) of Rule 7.5 of PCS Rules provides that

resignation   submitted   for   taking   up   another   appointment   with

Government, shall not entail forfeiture of past service, if there is

permission by Competent Authority.  Sub-Rule (2) of Rule 7.5 of PCS

Rules is reproduced as below: - 

CWP-8718-2023 (O&M) -10-

“A resignation shall not entail forfeiture of past service if

it has been submitted to take up, with proper permission,

another appointment, whether temporary or permanent,

under   the   Government   where   service   qualifies   for

pension.” 

13. The said provisions have been interpreted by this Court in

Jasdeep Singh Aulakh’s case (supra).  In the said case, petitioner had

rendered service as Assistant Engineer from 1996 to 2004 in Punjab

State   Electricity   Board   (hereinafter   referred   to   as  ‘PSEB’)   and

thereafter he participated in the direct recruitment process of PCS

(Executive   Branch)   and   was   selected   in   2004   and   joined   PCS

(Executive   Branch)   after   submitting   resignation   to  his   parent

department i.e. PSEB, which was accepted and his pay was protected.

The relevant paras from the said judgment read as under: - 

“10. From the perusal of above quoted Rules 3.17-A and

7.5 (2) of PCS Rules, it is quite evident that service

rendered with an establishment is counted for qualifying

service if an employee resigns with the permission of

Competent Authority and for the purpose of taking up

employment with Government. The respondent has failed

to controvert applicability of aforesaid Rule to petitioner

except   pleading   that   instructions   do   not   provide   for

counting previous service. 

11. It is settled proposition of law that instructions can

supplement statutory provisions but cannot supplant the

statutory provisions. The instructions cannot be contrary

to mandate of Rules. The said instructions are not under

challenge, however, being contrary to statutory provisions

as well as intent of beneficial scheme cannot detain this

Court. 

12.  The   Supreme   Court   in  Shree   Bhagwati   Steel

Rolling Mills v. Commissioner of Central Excise and

another, (2016) 3 SCC 643, has observed that Rules or

Regulations which are ultra vires though not challenged

may be ignored. The relevant extracts of the judgment read

as: 

“28.  Shri   Aggarwal   in   order   to   buttress   his

submission that he ought to be allowed to raise a

pure question of law going to the very jurisdiction to

levy   interest,   cited   before   us   the   judgment   in

Bharathidasan University v. All-India Council for

CWP-8718-2023 (O&M) -11-

Technical Education [Bharathidasan University v.

All-India Council for Technical Education, (2001) 8

SCC 676 : 1 SCEC 924] and in particular para 14

thereof which reads as follow: (SCC pp. 688- 89) 

“14.  The fact that the Regulations may have

the force of law or when made have to be laid

down before the legislature concerned does

not confer any more sanctity or immunity as

though   they   are   statutory   provisions

themselves. Consequently, when the power to

make Regulations is confined to certain limits

and made to flow in a well-defined canal

within stipulated banks, those actually made

or shown and found to be not made within its

confines   but   outside   them,   the   courts   are

bound to ignore them when the question of

their enforcement arises and the mere fact

that there was no specific relief sought for to

strike   down   or   declare   them   ultra   vires,

particularly when the party in sufferance is a

respondent to the lis or proceedings cannot

confer any further sanctity or authority and

validity   which   it   is   shown   and   found   to

obviously   and   patently   lack.   It   would,

therefore,   be   a   myth   to   state   that   the

Regulations made under Section 23 of the Act

have ‘constitutional’ and legal status, even

unmindful of the fact that any one or more of

them   are   found   to   be   not   consistent   with

specific provisions of the Act itself. Thus, the

Regulations in question, which AICTE could

not have made so as to bind universities/UGC

within the confines of the powers conferred

upon it, cannot be enforced against or bind a

university in the matter of any necessity to

seek   prior   approval   to   commence   a   new

department   or   course   and   programme   in

technical education in any university or any of

its departments and constituent institutions.” 

29.  It would be seen that Shri Aggarwal is on firm

ground because this Court has specifically stated

that rules or regulations which are in the nature of

subordinate legislation which are ultra vires are

bound to be ignored by the courts when the question

of their enforcement arises and the mere fact that

there is no specific relief sought for to strike down

or declare them ultra vires would not stand in the

court's way of not enforcing them. We also feel that

since this is a question of the very jurisdiction to

levy   interest   and   is   otherwise   covered   by   a

Constitution Bench decision of this Court, it would

CWP-8718-2023 (O&M) -12-

be a travesty of justice if we would not allow Shri

Aggarwal to make this submission.” 

13. A three Judge Bench of Supreme Court in State of

Haryana Vs. Shamsher Jang Bahadur, 1972(2) SCC 188,

while relying upon Constitution Bench judgment in Sant

Ram Sharma Vs. State of Rajasthan and another, AIR

1967 Supreme Court 1910 has held that Government is

not Competent to alter the Rules framed under Article 309

by   means   of   administrative   instructions.   The   relevant

extracts of the judgment reads as: 

“7. It may be noted that herein we are dealing only

with those who were promoted from the cadre of

clerks in the Secretariat. The first question arising

for   decision   is   whether   the   Government   was

competent   to   add   by   means   of   administrative

instructions to the qualifications prescribed under

the Rules framed under Article 309. The High Court

and the courts below have come to the conclusion

that the Government was incompetent to do so. This

Court has ruled in Sant Ram Shama v. State of

Rajasthan   [(1968)   1   SCR   111]   that   while   the

Government   cannot   amend   or   supersede   the

statutory rules by administrative instructions, if the

rules   are   silent   on   any   particular   point,   the

Government can fill up the gaps and supplement the

rules and issue instructions not inconsistent with the

rules already framed. Hence we have to see whether

the instructions with which we are concerned, so far

as relate to the clerks in the Secretariat amend or

they alter the conditions of service prescribed by the

rules framed under Article 309. Undoubtedly the

instructions issued by the Government add to those

qualifications.   By   adding   to   the   qualifications

already prescribed by the rules, the Government has

really altered the existing conditions of service. The

instructions issued by the Government undoubtedly

affects the promotion of concerned officials and

therefore they relate to their conditions of service.

The Government is not competent to alter the rules

framed under Article 309 by means of administrative

instructions.   We   are   unable   to   agree   with   the

contention   of   the   State   that   by   issuing   the

instructions in question, the Government had merely

filled  up  a   gap  in  the  rules.  The  rules  can  be

implemented without any difficulty. We see no gap in

the rules.” 

14. A   rule   cannot   operate   contrary   to   a   statutory

provision whereunder said rule has been made. Rules

cannot   be   contrary   to   statutory   provisions.   Similarly,

neither instructions can be contrary to statutory provisions

nor rules. The instructions cannot override or flow beyond

CWP-8718-2023 (O&M) -13-

the banks of river of rules. The instructions, which are

contrary to Rules, need to be ignored. 

15. In the case in hand, the case of petitioner is squarely

covered by afore-stated Rules, however, his claim has been

rejected on account of instructions which are contrary to

Rules   framed   under   proviso   to   Article   309   of   the

Constitution. In view of afore-stated legal position, the

instructions need to be ignored. It is apt to notice here that

respondent   has   granted   similar   benefit   to   identically

placed other employees. 

16. In the wake of above discussion and findings, the

present petition deserves to be allowed and accordingly

allowed. The impugned order dated 31.01.2023 (Annexure

P-17) is hereby quashed.” 

The said judgment has become final as the same has not

been challenged by the respondents and has been implemented after

filing of  COCP-3243 of 2024 (Jasdeep Singh Aulakh v. Anurag

Verma, IAS and others). 

14. To the same effect is the judgment of a Co-ordinate Bench

in Yash Pal Singh Rana (supra).  In the said case, the petitioner had

joined the Punjab Land Development and Reclamation Corporation

Limited as Clerk on 01.11.1975 and thereafter he was promoted as

Senior Assistant.  While he was working in the said Corporation, due to

weak financial status of the said Corporation, the same was wound up

and during the said period, the posts of Superintendent in the District

Consumer   Disputes   Redressal   Forum   were   advertised   by   the

respondents   therein   and   petitioner   therein   applied  through   proper

channel and was selected vide appointment order dated 20.12.2000 and

he joined on 05.01.2001 after he was relieved from the services of the

said Corporation.  He joined the State Consumer Disputes Redressal

Commission   on   05.01.2001   and   superannuated   on   30.11.2011,

however, his earlier service rendered from 01.11.1975 till 04.01.2001

CWP-8718-2023 (O&M) -14-

was not counted as qualifying service for computing the pensionary

benefits.   The said claim was accepted by this Court vide judgment

dated 05.02.2019 while relying upon various earlier orders passed by

this Court in various other writ petitions.  The said judgment has been

followed in Sham Lal (supra) and the same reads as under: - 

“1.  In the present petition, the challenge is to the orders

dated   25.04.2017   (Annexure   P-5)   and   03.02.2020

(Annexure   P-7)  respectively  by  which  the  respondents

have declined to grant the benefit of service rendered by

the petitioner with the Punjab Scheduled Castes Land

Development   and   Finance   Corporation,   after   the

petitioner retired from service working on a pensionable

post with the Government of Punjab. 

2.  Learned counsel for the petitioner submits that the

relief which is being claimed by the petitioner has already

been granted by this Court to another similarly situated

employee, who had filed CWP No. 2722 of 2013 titled as

Yash Pal Singh Rana Vs. The State of Punjab and others,

decided   on   05.02.2019,   which   judgment   has   already

attained finality and relief has already been given to Yash

Pal Singh Rana. 

3.  Learned counsel for the respondents has not been

able to dispute the fact that in Yash Pal Singh Rana’s case

(supra)  also, the  service rendered in  the Corporation

wherein the petitioner of that case was working, was

directed   to   be   taken   into   account   for   computing   the

pensionary benefits. No differentiating factor in the case of

the petitioner and that of Yash Pal Singh Rana’s case

(supra) has been proved and so as not to appeal the said

decision   in   the   case   of   petitioner   herein.   Hence,   the

present petition is also allowed in the same terms as Yash

Pal Singh Rana’s case (supra) except that the rate of

interest will be 6% per annum and not 9% as claimed.” 

x x x x 

15. The   judgment   dated   28.08.2024   in  Sham   Lal’s   case

(supra) has been upheld by a Division Bench of this Court in LPA-

3328 of 2024 – State of Punjab and another v. Sham Lal and another

decided on 20.12.2024.  The relevant portion from the said judgment

reads as under: - 

“4. Learned Single Bench noted that relief claimed by

CWP-8718-2023 (O&M) -15-

respondent/writ-petitioner had been granted to another

similarly situated employee i.e., the petitioner in CWP No.

2722 of 2013, titled ‘Yashpal Singh Rana Vs. State of

Punjab   and   others’,   decided   on   05.02.2019'.   It   was

concluded that respondents were not able to distinguish

the cause of writ petitioner from that of Yash Pal Singh

Rana. Writ petition was accordingly allowed in the same

terms with the difference that interest at the rate of 6% per

annum instead of 9% was ordered. 

5. Aggrieved therefrom, present appeal has been filed. 

6. Learned   counsel   for   appellants   submits   that

Instructions   dated   25.04.2017   are   categoric,   therefore

directions   by   learned   Single   Bench   are   unjustified.

Appointment   of   writ-petitioner   on   the   post   of   Section

Officer had to be treated as fresh appointment and he was

not entitled to counting of his service for the purpose of

pension with the respondent-Corporation as qualifying

service for the purpose of pension. It is thus prayed that

present appeal be allowed.

 7. We have heard learned counsel for appellants and

have perused the file carefully with his able assistance,

however, we do not find any ground to cause interference

in this matter. 

8. It   is   to   be   noted   that   the   import   and   effect   of

Instructions   dated   25.04.2017   have   already   been

considered by this Court in LPA No. 2445 of 2024, titled

State of Punjab and others Vs. Om Parkash and others

with the appeal filed by State of Punjab being dismissed.

In   the   present   case   also,   writ-petitioner   had   been

appointed through proper channel while in service.  His

representation   for   counting   his   service   with   the

respondent-Corporation   as   qualifying   service   for   the

purpose of pension was duly submitted. 

9. It is to be noted, at this stage that in a number of

writ petitions involving similar controversy, respondent

has already granted relief to the employees therein and

counted   the   service   rendered   by   them   with   the

Corporations   which   had   not   been   wound   up,   for   the

purpose of pension. This fact is not denied by learned

counsel for appellants. 

10. Learned counsel for appellants is unable to

point  out any illegality,  infirmity  or  perversity in  the

impugned   order   dated   28.08.2024,   passed   by   learned

Single Bench, which calls for interference by this Court.”

x x x x

16. Further, a Division Bench of this Court in CWP No.2246

of   2008—Rai   Singh   and   another   Vs.   Kurukshetra   University,

CWP-8718-2023 (O&M) -16-

Kurukshetra, decided on 18.08.2008, has held that once the employees

have been regularised and are held entitled to pension by counting

adhoc   service,   exclusion   of   service   on   contract   basis   will   be

discriminatory as the appointment on contract basis is a type of adhoc

service. Relevant portion from the said judgment reads as under:-

“7. Once the employees have been regularised and are

held   entitled   to   pension   by   counting   adhoc   service,

exclusion   of   service   "on   contract   basis"   will   be

discriminatory. Appointment on contract basis is a type of

adhoc service. Mere fact that nominal breaks are given or

lesser pay is given or increments are not given, is no

ground to treat the said service differently. Beneficial

provision   for   pension  having   been   extended  to  adhoc

employees, denial of the said benefit to employees working

on contract basis, who also stand on same footing as

employees appointed on adhoc basis cannot be held to be

having any rational basis. Judgment of this Court in Kesar

Chand (supra) is fully applicable.”

17. Keeping in view the above, the present petition is allowed.

The respondents are directed to take into account the service rendered

by the petitioner in ESPL and Department of Information Technology,

Punjab, for the purpose of computing pension and other pensionary

benefits   such   as   leave   encashment,   gratuity   and   commutation   of

pension, etc. and release the necessary benefits to the petitioner within

a period of four months, from the date of receipt of a certified copy of

this order. 

08.12.2025 (NAMIT KUMAR )

Vinay      JUDGE

Whether speaking/reasoned  :  Yes/No

Whether reportable  :  Yes/No