LABH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE claim in the present petition is for counting the service of the petitioner rendered by him during emergency in the Indian Army towards seniority, increments and pension in accordance with the notification dated 08.06.2004. At the very outset, the learned counsel for the petitioner states that he restricts his claim to increments and seniority only and has given up his claim for pension.

(2.) THE only ground on which it was denied as mentioned in the written statement was that the petitioner did not join the civil service within a period of one year from the date of discharge from Military Service.

(3.) LEARNED counsel for the petitioner has further argued that the moratorium period of 1 year to 3 years is only for the purpose of counting the said gap period for pension but for the purpose of earning increments and for seeking to count the period of Army service for pension the gap between the military service and the civil service has no relevance.