(1.) The petitioner through the instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dtd. 30/7/2019 (Annexure P-6) whereby claim of the petitioner for grant of benefit of Military Service rendered by him during the Second National Emergency has been rejected.
(2.) The petitioner during Second Emergency i.e. 1971 to 1977 served Indian Army. After retirement from Army, he joined Punjab Police. He retired from Punjab Police on 14/1/2009. The State Government issued notification dtd. 15/10/2009 whereby it was provided that military service rendered during Second Emergency would be counted for the purpose of pension and increment. The petitioner filed CWP No. 10682 of 2019 before this Court seeking counting of Military Service rendered by him during Second National Emergency for pension. The said writ petition came to be disposed of vide order dtd. 25/4/2019. The operative part of the order reads under:-
(3.) The respondents in compliance of aforesaid order, passed order dtd. 30/7/2019 (Annexure P-6) whereby claim of the petitioner has been declined. The operative portion of the order dtd. 30/7/2019 reads as under:-