BANTA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the prayer made by the petitioner is to grant him the benefit of military service towards increments and pension and the said service which the petitioner has rendered from 1963 to 31/5/1978, should be treated as qualifying service for the grant of increment and pension to the petitioner.

(2.) The facts which have been narrated in the present petition are that the petitioner served in Defence Security Corps from 17/5/1963 to 31/5/1978. After the discharge from Defence Security Corps, the petitioner joined as a Chowkidar in the Department of Food and Civil Supplies, Punjab on 1/6/1979. The petitioner kept on working there till he retired on attaining the age of superannuation i.e. 31/10/1988. Petitioner claimed the pensionary benefits after his retirement on 31/10/1988. All the other benefits were granted to him but pension was denied on the ground that the petitioner has less than 10 years of service with the Department of Food and Civil Supplies, Punjab and therefore, he is not entitled for the grant of the pension in view of provisions of Punjab Civil Services Rules.

(3.) In the present writ petition, the claim has been made that the petitioner is entitled for counting the service, which the petitioner rendered with the Defence Security Corps from 1963 to 1978, as the qualifying service in view of Punjab Government National Emergency (Concession) Rules, 1965, later on amended under the Punjab Recruitment of Ex-serviceman Rules, 1982.