SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of Civil Writ Petition Nos. 14238, 14239 of 1991, 1087 of 1992, 9818 of 1994, 2190 of 2004, 15840 of 2009 and 3477 of 2010, as common questions of law and facts are involved in these cases.

(2.) The issue that arises for consideration is as to whether the service rendered by a Teacher/Master in a Government Aided Privately Managed School, is countable towards the pensionary benefits on his retirement from the Government service ?

(3.) For brevity, the facts are being extracted from Civil Writ Petition No. 14238 of 1991.