SURINDER PAL Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THE petitioner seeks issuance of a direction to the respondents to grant the benefit of increments for his services rendered during the First and Second National Emergency.

(2.) THE learned counsel for the petitioner contends that the petitioner was inducted in the military service on 30.04.1966. He states that the case of the petitioner is squarely covered by the ratio of law laid down by the Division Bench of this Court in Sukhdev Singh v. State of Punjab and others, bearing CWP No. 20061 of 2008, decided on 25.11.2009 (Annexure P -12).

(3.) UPON issuance of notice, the State has filed reply. As per the reply, one increment in lieu of the military service rendered by him from 30.04.1966 to 09.01.1968, during the proclamation of First National Emergency has already been granted and the necessary entry has been recorded in his service book. It has further been noticed that other benefits admissible to the petitioner will be released in due course.