ARJAN SINGH VAID Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These are two Letters Patent Appeals arising out of the decision of the learned Single Judge dated 18th of November, 1986 in Civil Writ Petition No. 3964 of 1979 where Arjan Singh Vaid was the petitioner. Against this decision, two Appeals have been filed in this Court, one appeal by Arjan Singh Vaid, which is numbered as Letters Patent Appeal No. 125 of 1987 and the other by the State of Punjab and the Director of Public Instructions (Schools), numbered as Letters Patent Appeal No. 28 of 1987. Since both the appeals arise out of the same judgment in one writ petition and common questions of law are involved, we are deciding both the Appeals by a common judgment.

(2.) Arjan Singh Vaid was appointed as untrained Master in the year 1954 against the post of J.B.T. Teacher in the Education Department, Punjab. While he was serving as untrained Master, he passed his B.Ed. examination on 7th July, 1960. After declaration of National Emergency in the country, he joined the Armed Forces as Emergency Commissioned Officer on 19th July, 1963. When he joined the Armed Forces, he was working as untrained/unadjusted Master in the Education Department.

(3.) Arjan Singh Vaid, the petitioner was released from the Army on 31st of August, 1968. He, consequently, put 5 years, one month and 14 days service in the Army as an Emergency Commissioner Officer.