BABU RAM S/O LATE SH. LAXMAN DASS, R/O HOUSE NO. 207/13, BALMIKI BASTI, NAHAN, DISTRICT SIRMAUR, H.P. FORMERLY DRIVER, FIRE STATION, NAHAN, H.P. Vs. STATE OF HIMACHAL PRADESH THROUGH ITS SECRETARY (HOME) TO THE GOVT. OF H.P., SHIMLA-2,

JUDGEMENT

(1.) THIS judgment shall dispose of both these petitions filed by the petitioner on the similar facts, claiming the same relief for releasing pension and retiral benefits except an additional relief in CWP No.1746 of 2010 seeking direction for the provisional pension in the respect of the total length of service rendered by him w.e.f. 18.5.1978 till 31.8.2006.

(2.) HEARD and gone through the record.

(3.) IN fact the petitioner had submitted his representation to accord him the benefit of approved Army service and in support thereof, he submitted the letter (Annexure R -2) regarding Army Service, rendered by him wherein his date of birth stood recorded as 27.8.1948 and was discharged from the Army service on 28th March, 1974 and took up the civil employment on 18.5.1978 as aforesaid.