HARCHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The Petitioner has invoked the writ jurisdiction of this Court under Articles 226 and 227 of the constitution for the issuance of a writ of mandamus, directing the respondents to grant to the petitioner the benefit of military service rendered by him, in accordance with the Punjab Government National Emergency (Concession) Rules, 1965. The respondents, however, have not finally decided the matter with regard to the grant of Military Service benefit to the petitioner.

(2.) After hearing the learned counsel, I direct that the claim of the petitioner shall be de novo considered by the respondents, in accordance with the provisions of the Punjab Government National Emergency (Concession) Rules, 1965 the 1968 Rules for the grant of benefit of Military Service towards increments, seniority, fixation of pay, etc. along with other consequential benefits, after affording to the petitioner an opportunity of being heard, by passing a speaking order, within a period of three months, in the light of the direction issued by Supreme Court in its order dated 24.10.1989 (Annexure P/10). The writ petition, thus, stands disposed of without any order as to costs. Ordered accordingly.