S S SANDHU Vs. UNION OF INDIA

JUDGEMENT

(1.) We had allowed this petition per short order dated 20th August, 1982, as the matter was an urgent one. We had stated in that order that we would give our reasons later.

(2.) The petitioner is an Assistant Commandant in the Central Reserve Police Force. He had joined this service as a Sub-Inspector on 1st August, 1956. Earlier he had been in the Indian Navy as a young boy.

(3.) He joined the Indian Navy in November, 1942 when he was about 14 years old and was a school student. He left the Navy in 1946 and resumed his studies. In consequence of his war service, he was deemed to have passed the Matriculation. He graduated in 1951, and joined the Central Reserve Police Force in 1956. Thus, there was a ten year gap between his release from the Navy and his joining the Police.