STATE OF HARYANA Vs. SUDHA SETH

JUDGEMENT

(1.) THE following question of law has been referred for our consideration:

(2.) DURING the course of hearing of this case, learned Counsel for the Appellant invited this Courts attention to Rule 5.32A (a) of the Punjab Civil Service Rules, Volume II, Part I. The aforesaid Rule is being extracted hereunder:

(3.) WE also consider it just and appropriate to deal, in the first instance, with Rule 6.16(2) of the Punjab Civil Service Rules, Volume II, Part I which is repeatedly the basis of a claim for pensionary benefits, at the hands of government employees, who having resigned from service on completion of qualifying service in excess of 10 years. Rule 6.16(2) aforementioned is being extracted hereunder: