NATHI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner's claim that his entire period of service be counted for computing his pension has been controverted by the respondent-State with reference to Rule 3.17-A(f)(i) of the Punjab Civil Services Rules , Volume-II, which envisages that only half of the service was to be counted as his salary had been paid from the contingency fund. The relevant rule is reproduced below :-