GOPAL SINGH Vs. STATE OF HARYANA ETC

JUDGEMENT

(1.) The petitioner has sought a mandate from this Court to the respondents for fixation of his pension in terms of rule 4.20(a) of the Punjab Civil Service Rules , Vol. II, in this petition under Articles 226/227 of the Constitution of India.

(2.) The facts :-

(3.) Respondent Nos. 1, 2 and 3 in their written statement tool a plea that after his conviction was set aside by the Punjab and Haryana High Court, the petitioner was re-appointed and not reinstated in service.