BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Article 226 and 227 of the Constitution of India and in this petition, the petitioner has prayed that the respondents be directed to grant to the petitioner benefit of the period of service rendered by him in Military for the purpose of increment, seniority and pension.

(2.) During the pendency of the writ petition, the petitioner filed an application bearing C.M. No. 24512 of 1997 under Section 151, CPC and in this application, it was stated that the point raised in this petition is squarely covered by a Full Bench judgment of this court in Jang Singh and others v. State of Punjab etc.,1997 4 SCT 313. It was, therefore, prayed that the writ petition be listed for an actual date. Notice of this application was issued to A.G. Punjab.

(3.) After hearing the learned counsel for the parties. I find that the point raised in this petition is in fact covered by the Full Bench judgment of this Court in the case of Jang Singh . Accordingly, I proceed to dispose of the writ petition.