RAM KUMAR VERMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has sought a mandate from this Court to the respondent to give him the benefit of military service towards seniority etc.

(2.) The facts:-

(3.) The petitioner joined the Army as a Sepoy on July 29, 1963. He rendered active service at the front during 1965 and 1971 wars. He was awarded Raksha Medal in 1965 war, Sangram Medal in 1971 war besides G.S. Medal with clasp Nagahills. He was released from the Army on compassionate grounds on Sept. 4, 1981. After his release from the Army, he was selected as a clerk through the Subordinate Services Selection Board, Haryana, and he joined as such on Oct. 14, 1982. He was appointed against the quota reserved for Ex-servicemen. The petitioner unsuccessfully made representation to the respondent to give him benefit of war service. The petitioner's apprehension is that although no such order has been passed yet he has been denied the benefit only on the ground that he was released compassionate grounds.