HARBHAJAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The plaintiff-appellant has filed this appeal against the judgment and decree dated 25.10.1986 passed by the Additional District Judge, Amritsar.

(2.) The plaintiff-appellant filed a suit against the defendant-respondents for declaration to the effect that the plaintiff-appellant is entitled to the benefit of war service for the purposes of increments and seniority and that the plaintiff- appellant cannot be made to suffer for incorrect interpretation of the Punjab Government letter No. 80(GOI)-SII(3)-73/12092 dated 18.4.1973 from the Chief Secretary to Government Punjab to all the Heads of Department etc. and the notification bearing No. CSR 160/Const./ Art. 309/65 dated 20.7.1965.

(3.) Briefly, the facts alleged in the plaint are that the plaintiff is working as JBT Teacher in the Government Primary School, Bohoru district Amritsar, and is an ex-serviceman; that the plaintiff was sponsored for employment in the Education Department on the ground of his being an ex-serviceman and having been relieved from the Army on medical grounds; and that the plaintiff time and again requested the defendants that he should be given the benefit of military service for the purposes of increments and seniority but nothing tangible emerged.