SHER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this petition the petitioner has challenged the order Annexure P-5 whereby he was denied the benefit of military service during emergency. The petitioner joined the Army on 2.6.1962 and was demobilised on 3.3.1967. Thereafter in the year 1968 he was selected as a social studies master. When his claim for grant of the benefits of military service during emergency were not granted he filed CWP No. 17613 of 1996. The said writ petition was on disposed of on 02.04.1994 in the following terms:-

(2.) Before proceeding further it would be relevant to reproduce the relevant rules of the Punjab Government National Emergency (Concession Rules), 1965(which were later on adopted by the Haryana Government) which are as under:--

(3.) Vide letter No. GSR-182/Const/Art 309/Amd.(2)/76 dated 4.8.1976 the aforesaid rules were amended and it was clarified as follows:--