RAMESHWAR DASS SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of aforesaid four writ petitions, wherein the petitioners have claimed benefit of Military Service in terms of Hon'ble Supreme Court judgment in Dharambir Vs. State of Haryana, 1985 AIR(SC) 1263.

(2.) The details of the petitioners including the date of joining and discharge from the Army is as under : Sr. No. Case No. Party Name Date of Joining Date of leaving Remarks 1. CWP No.10642 of 1989 Rameshwar Dass Sharma Vs. State of Haryana etc. 30.4.1960 27.11.1980 Discharged on compassionate grounds, working as Naib Subedar 2. CWP No.12044 of 1989 Ram Sarup Vs. State of Haryana etc. 4.10.1955 1.11.1979 Reitred on completion of service, promoted to the post of Naib Subedar 3. CWP No.12045 of 1989 Hawa Singh Vs. State of Haryana etc. 10.11.1956 5.12.1977 Discharged on compassionate grounds, working as Hawaldar 4. CWP No.12046 of 1989 Balbir Singh Vs. State of Haryana etc. 28.7.1962 24.12.1979 Discharged on compassionate grounds, working as Hawaldar

(3.) As per the amended definition, the benefit of Military Service is to be granted to a person, who has been enrolled or commissioned in service during the proclamation of Emergency on 26.10.1962 in any of the three Wings of Indian Armed Forces.