RAJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PERIOD that petitioner served in National Defence Scheme under Government of India on the post of N.D.S. Junior Grade II from 3.8.1962 to 28.2.1969, seems to have been wrongly excluded for the purpose of counting pension and other post -retiral benefits.

(2.) IT is for this precise relief that the petitioner has knocked at the door of this Court by filing present petition under Articles 226/ of the Constitution of India.

(3.) IT is the case of the petitioner that in the year 1982, Government of Punjab issued a notification dated 25.5,1982, vide which service benefits had been allowed for the service rendered by an employee even on temporary basis in the Central Government/State Government. Copy of the notification has been annexed with the petition as Annexure P -7. Relevant part thereof reads as under : -