DEVINDER NATH NARULA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE review petitioner seeks direction for inclusion of two periods of service in the employment of state agencies of the Government of Punjab, i.e. between 01.12.1953 and 01.01.1955 as Panchayat Secretary and between 23.02.1960 and 23.12.1960 as Assistant Hostel Warden in the Punjab Polytechnic at Nilokheri in erstwhile Punjab, for pensionary purposes by the Railway Protection Force (RPF) which he subsequently joined after selection.

(2.) THE petitioner's original claim in these proceedings was disposed off on 05.03.2014 with the following direction:

(3.) LEARNED counsel relies upon OM dated 09.10.1986 which recounts appointment of a Committee to review the existing rules and to simplify/rationalize them. The Committee pointedly addressed itself to the issue of allocation of leave, service, salary and pension on a proportionate basis to those absorbed in either's employment after having served with the State/Central Government as the case may be.