LAWS(P&H)-2006-2-77

SHER SINGH Vs. STATE

Decided On February 06, 2006
SHER SINGH Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner was inducted into the service of the Indian NavyA as Regulatory Petty Officer and he discharged his duties as such from 23.1.1957 to 29.5.1972. On 29.5.1972 the petitioner was discharged from his employment with the Indian Navy.

(2.) After his discharge from the Indian Navy, the petitioner was engaged as a Time Keeper by the Industries Department. He continued to discharge his duties in the aforesaid capacity from 18.4.1978 to 30.4.1998.

(3.) On 30.4.1998 the petitioner retired from service, on attaining the age of superannuation.