MOHINDER SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) These are two applications for condonation of 8 days delay in filing the appeal and 73 days delay in refiling the appeal.

(2.) Looked at from that stand point the appellant admittedly did not make the cut. Consequently, both the Courts below dismissed the suit. Learned counsel has argued that in-fact his service record had to be seen with effect from the date/s on which he completed his 8, 16, 24 and 32 years of service.

(3.) In my opinion, this argument cannot prevail. Once the scheme had come into force with effect from 1.1.1996 the claim of those persons who had become entitled even prior would have to be considered with effect from the date of the scheme.