BHARPUR SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) IN this petition, the Petitioner has impugned the orders dated November 17, 1986 and December 30, 1985 passed by Respondent No. 2 to decline him the benefit of military service towards seniority.

(2.) FACTS first:

(3.) THE impugned orders do not contain reasons for declining the benefit of military service to the Petitioner. Respondent No. 2 in the written statement took a categorical stand that benefit of military service towards increments and seniority could only be given to the Petitioner on his first appointment. Since his first appointment was in the Sub Office Cadre, so the benefit of seniority for the period of military service could only be given to him in the Sub Office Cadre from where he had already taken the benefit of increments. The plea taken by the Petitioner that he was only given benefit of increments for 5 years 1 month and 8 days of military service rendered by him in the Armed Forces was not denied. It was also not denied that the benefit of seniority was not given to him in the sub office although his case for grant of such benefit was pending consideration.