TARLOK SINGH Vs. CHIEF SECRETARY, PUNJAB AND OTHERS

JUDGEMENT

(1.) Whether the military service rendered by a member of the Indian Armed Forces during the period of operation of emergency by the President under Article 352 of the Constitution of India on October 26, 1962 after his release from the Army shall count for the purposes of increments, seniority and pension in his civilian post under RULE 4 of the Punjab Government National Emergency (Concession) Rules, 1965 (hereinafter referred to as the Rs.1965 Rules') is the core question raised in this writ petition.

(2.) The facts lie in a narrow compass and may be stated thus :

(3.) After his release from the Army the petitioner was selected as Assistant Superintendent Jails against the general vacancy and he joined duties on November 12, 1969 and has been serving the department since then.