RAJESHWAR BHADUR Vs. STATE OF H.P.

JUDGEMENT

(1.) BY means of this petition, the petitioner has prayed that the respondents be directed to count his Army service for the purpose of fixation of pay and seniority immediately after the first appointment to the next post reserved for Ex -servicemen was made and the respondents be also directed to grant fixed medical allowance to the petitioner.

(2.) THE undisputed facts are that the petitioner served the Indian Army for about five years and was discharged on compassionate grounds. Thereafter, he was enrolled in the Defence Security Corps and discharged on 30.06.1984. His entire service in Indian Army works out to about fifteen years.

(3.) ADMITTEDLY , the petitioner did not exercise any such option when he joined in the year 1989 and his explanation is that he, being a Class IV employee, was not aware that any such option should have been exercised and no such option was called for by the State.