KULDEEP SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The petitioner claims the benefit of seniority by inclusion of military service rendered by him, succeeded by civil service. On a prior occasion the petitioner filed a writ petition bearing No. 10694 of 1993 where he had made a two-fold prayer. (1) That the civil service put in by the petitioner before his induction into military service should be counted towards his civil service benefits. (2) That the benefit of period of military service put in by him during the period of proclamation of emergency should be given to him. During the course of proceedings he gave up the first claim and insisted merely on the second issue of counting of military service during the proclamation of emergency towards the civil service benefits. Learned counsel representing the State in the said writ proceedings conceded in favour of the petitioner by making a statement that the issue was covered by an earlier precedent of this Court in Moti Singh v. District and Sessions Division, 1992 3 SCT 312.

(2.) The Court on the strength of the statement made by the learned counsel for the State disposed of the writ petition in the following terms:

(3.) The petitioner was then granted the benefits including that of seniority by virtue of order Annexure P-6 which was subsequently withdrawn by virtue of order Annexure P-9 without disturbing the other consequential benefits.