KARAN SINGH TEWATIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter in dispute in these writ petitions pertains to giving of benefit of military service in terms of the Punjab Government National Emergency (Concession) Rules, 1965 (hereinafter referred to as, the Rules).

(2.) Petitioners in both these petitions had been serving the military forces. To be exact, petitioners Karan Singh and Sushil Kumar Sharma were in the Indian Army, whereas petitioner Narain Parshad Sharma of the second petition was serving Indian Air Force before joining their employment with the respondents. Before having been offered regular employment with the respondents, the petitioners had started their career with the respondents on temporary basis on their selection after recommendations made by the Employment Exchange.

(3.) As issue involved in both the petitions is the same, these have been taken up together. Facts, however, have been taken from CWP No.3773 of 1994.