PRITAM SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petition has been filed on the following substantive prayers vide para 7(i) and (ii): 7(i)That the rejection order dated 27.11.2001/5.3.2002vide Annexure A -9, may kindly be quashed and set -aside. (ii) That the respondents may be directed to give the benefit of the approved military service rendered by the applicant w.e.f. 10.1.1963 to 5.5.1982 for the purpose of pay -fixation and seniority, on re -employment, till today alongwith arrears with interest@ 18% per annum forthwith.

(2.) IN reply, the respondents have taken the following stand vide para 3:

(3.) SOME undisputed facts may be noticed first. The petitioner had served the Indian Army as a 'Boy ' from 04.03.1961 to 09.01.1963, when he was enrolled as a 'Sepoy ' w.e.f. 10.01.1963 and had served as such up to 05.05.1982. On retirement from the Indian Army, he was re -employed in the respondent -department as Physical Education Teacher (PET) on 31.05.1989.