CAPTAIN VIRANDRA SINGH DALAL Vs. STATE OF UP

JUDGEMENT

(1.) Heard Shri Awadh Narain Rai, learned Counsel for the petitioner. Learned standing counsel appears for the respondents.

(2.) The petitioner served in Indian Army as a Short Commissioned Officer and was sent for training on 29.10.1979. He completed the extended tenure on 30.8.1990 vide Military Secretary's Branch Release and Coordination Army Headquarter, New Delhi letter dated 12.12.1990. The petitioner thereafter applied for Combined Service Competitive Examinations, 1988 held by U.P. Public Services Commission vide Advertisement No. A-1/E-1/88-89. He was selected and appointed on 11.2.1991 in the Financial Services of the State. At the time of filing the writ petition, he was serving as Chief Accounts Officer in the District Rural Development Authority, district Bijnor.

(3.) The petitioner has been given the benefit of fixation of pay by protecting his pay, which he was getting in the Indian Army. He thereafter applied for determination of the seniority after counting the services in Indian Army from 30.8.1980 to 29.8.1990.