Punjab-Haryana High Court
Vinod Kumar vs State Of Punjab And Ors on 19 April, 2024
CWP-25686-2016 2024:PHHC:052786 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
224
CWP-25686-2016
Date of decision: 19.04.2024
Vinod Kumar ....Petitioner
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
*****
Present : None for the petitioner.
Mr. Swapan Shorey, DAG, Punjab.
***** AMAN CHAUDHARY. J (Oral)
1. The prayer made in the present petition is for directing the respondents to complete the service book of the petitioner w.e.f. 1975 till date and to count his entire service for the purposes of increments, seniority and promotion and pensionary benefits.
2. Learned State counsel makes a reference to the order dated 25.05.2017 passed by respondent No.3 during the pendency of the present petition, as per which the petition has been rendered infructuous, the relevant para whereof reads thus:-
"As per the compliance of the order dated 15-06-2016 of Ld. Court of Addl. District Judge, Ludhiana, the annual increments for the period from 11-02-1995 to 19-11-2001 have been given, the arrear of which has also been given. This official has been promoted as Junior Technician. The benefit of which has also been given.
The service book of the employee is completed for pensionary benefits. As per the service book the date of birth of employee is 01.12.1959. The date of retirement from service is due on 30- 11-2017, on completion of 58 years of age."
3. In view of the above, the present petition is disposed of as having been rendered infructuous, reserving the petitioner with a liberty to revive the same, in case need arises.
(AMAN CHAUDHARY) JUDGE 19.04.2024 Hemant Whether speaking/reasoned : Yes / No Whether reportable : Yes / No HAMANT 2024.04.20 15:04 I attest to the accuracy and integrity of this order/judgment