BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment disposes of Civil Writ Petitions No. 1185 of 1993, 625, 5411, 14800, 16870 of 1990, 4212 of 1987, 8691 of 1991, 1183 of 1990 and 16643 of 1991.

(2.) The petitioners have sought a mandate to the respondents to grant them benefit of military service rendered by them during the national emergency in accordance with the provisions of the Punjab Government National Emergency (Concession) Rules, 1965 for the purpose of seniority, increments and other allied benefits flowing therefrom, in these petitions under Articles 226/227 of the Constitution of India.

(3.) A reference to relevant facts has been made from the pleadings in C.W.P. No. 1185 of 1993 :-