STATE OF PUNJAB AND OTHERS Vs. TARLOK SINGH

JUDGEMENT

(1.) The suit of the plaintiff- respondent for a declaration that he was entitled to all the benefits of military service rendered by him, had been allowed.

(2.) Vide impugned order the executing court has observed that the petitioner had joined the Army service on 15.9.1961 and he retired on 30.9.1976, as such, he would be entitled to the benefits as per the judgment and decree dated 28.3.1992,of the service rendered by him in the military.

(3.) The sole objective of the State before the executing court was that the decree holder could be granted the benefit of only one emergency service, which has already been released to him and he is not entitled to the military service benefits, rendered by him in the second period of emergency.