BACHAN SINGH Vs. UT CHANDIGARH AND ORS.

JUDGEMENT

(1.) THIS OA has been filed under Section 19 of the Administrative Tribunals Act, 1985 seeking the following relief(s): -

(2.) (i) Quashing order dated 11.12.2014 (Annexure A -6) passed by the respondent No. 3 vide which the respondents have rejected the claim of the applicant on the ground that only the military service rendered during first or second National Emergency period has been counted for increments and pensionary benefits.

(3.) IN the written statement filed on behalf of the respondents, the facts of the matter have not been disputed. It has been stated that as per Note 8 under Rule 4.3(a) it is clearly stipulated that the sanction regarding the counting of military service should be accorded by the competent authority at the time of appointment of the person concerned and not at the time of his retirement from civil service.