GHASI RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking direction to respondents to count the service rendered as Special Police Officer as qualifying service for the purpose of pensionary benefits.

(2.) Case of the petitioner is squarely covered by the judgment of this Court in Sukhjeet Singh and others Vs. State of Punjab and others, CWP No.9936 of 2017.

(3.) Learned State counsel submits that in terms of above stated judgment of this Court, the respondents authorities in the case of various officials have considered their claim and passed orders. He further asserts that appropriate authority would consider case of the petitioner in terms of judgments of this Court in Sukhjeet Singh (supra) and pass an appropriate order within 3 months from today.