KARAM CHAND Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner Karam Chand has filed this writ petition seeking quashing of order dated 30.10.2003 by which the benefit of military service granted to him towards increments has been withdrawn. He prays that he be granted the benefit of military service towards his increments and pensionary benefits upon his retirement from the post of Driver. The facts leading to the filing of this writ petition are as hereunder:-

(2.) Petitioner joined military service on 30.10.1962 during the period of proclamation of the first National Emergency. It may be clarified here that National Emergency was proclaimed on 26.10.1962 and continued upto 16.1.1968. Petitioner was ultimately discharged from the military service in 1978. He is in receipt of pension for the period when he served in the military.

(3.) After his discharge the petitioner was appointed as a Driver at Ranjit Sagar Dam Project, Shahpur Kandi on 18.12.1981. After joining the civil employment, petitioner was granted the benefit of five increments towards his pay for having served in the military for five years during the period of proclamation of National Emergency. He was due to retire from civil employment on 31.10.2003 on attaining the age of superannuation.