GURMAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment will dispose of Civil Writ Petition Nos. 7510 of 1987 and 8419 of 1988.

(2.) For the purpose of this judgment, facts have been taken from C.W.P. No. 7510 of 1987 (Gurmel Singh v. State of Punjab and others).

(3.) The petitioners who are Ex-servicemen, served the Indian Air Force for periods ranging from 15 to 21 years in the trade of Electric Fitter Group-I which has been recognised as diploma in 'Electrical Engineering' in the Civil Service for the recruitment to the Subordinate posts under the Central and Punjab Government as well and adopted by the Undertakings/Corporations/Boards. As such the petitioners claim that they possess the qualification of Diploma in Electrical Engineering.