KRISHNA MURTI SULHIAN Vs. CANTONMENT BOARD AND ORS.

JUDGEMENT

(1.) THIS judgment will dispose of C.W. 1631 of 1967 Krishan Murti Sulhian v. Cantonment Board Ambala, and Ors. and six Ors. Civil Writs, namely, C.W. 1731 of 1967 Hans Raj v. Cantonment Board, Ambala, and Ors. C.W. 1786 of 1967 Dr. Harbans Singh v. Cantonment Board, Ambala and Ors. C.W. 2329 of 1967 Mati Ram Sharma v. Cantonment Board, Ambala and Ors. C.W. 2330 of 1967 Dhian Singh v. Cantonment Board, Ambala and Ors. C.W. 2331 of 1967, Ram Partap Jolly v. Cantonment Board, Ambala, and Ors. and C.W. 2332 of 1967 Basdev Ram v. Cantonment Board, Ambala and Ors. as common questions of law arise in all these petitions and they have been argued together.

(2.) THE Petitioner in Civil Writ 1631 of 1967, Shri Krishna Murti Sulhian was born on January 2, 1916. He joined the service of the Sadar Bazar Municipal Committee, Ambala Cantt., on July 3, 1936, and came into the service of the Cantonment Board on April 1, 1941. He was discharged with effect from April 1, 1967, on being paid three months' salary in lieu of notice. Thus on the date of his discharge from service he was of a little, more than 51 years in age but had put in more than 30 years' service.

(3.) SHRI Hans Raj, the Petitioner in C.W. 1731 of 1967, was born on June 12, 1912. He joined the service of the Sadar Bazar Municipal Committee, Ambala Cantt., on May 1, 1935, and was discharged from service with effect from April 1, 1967. On the date of his discharge his service was of more than 30 years although he had not attained the age of 55 years.