PRITAM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER joined the Indian Army on 20.5.963. He was discharged on 30.4.988. He got his name registered with the Ex -Servicemen Cell at Hamirpur. State Government had decided to fill -up the posts of Constable. Petitioner 'sname was sponsored by the Ex -Servicemen Cell, Hamirpur, i.e. Respondent No. 4 for appointment to the post of Constable on 26.12.1991 against 15% vacancies reserved for Ex -Servicemen. However, the appointment letter was not issued to the Petitioner even after the recommendations made by the Ex -Servicemen Cell. Petitioner was appointed on 16.10.1992. He superannuated on 31.12.2001.

(2.) MR . H.K. Paul, learned Counsel for the Petitioner has vehemently argued that his client was entitled to combine military and civil service for the purpose of pension. He also contended that the Petitioner 'scase was required to be looked into in view of Rule 88 of the Central Civil Services (Pension) Rules, 1972 . He lastly contended that two similarly situate persons, namely, Tarsem Singh and Parmeshwari Dass had been appointed in HPAP, 2nd Battalion, Dharamshala on the basis of recommendations made by the Respondent No. 4 in the year 1991.

(3.) I have heard the learned Counsel for the parties and gone through the pleadings carefully.