- (1.) Leave granted.
(2.) The question that has come up for consideration in this appeal is whether the service rendered by the respondent in the Department of Education, Punjab be treated as qualifying service for the purpose of pension under the Punjab School Education Board (Employees Pension, Provident Fund and Gratuity) Regulations, 1991 (for short "the Regulations 1991").
(3.) The respondent-herein was recruited as clerk by the Punjab Subordinate Service Selection Board on 07.04.1965 and he was posted in the Department of Education, Punjab. Later he was appointed as a lecturer in Political Science in Government Senior Secondary School, Valtoha, District Amritsar where he served upto 1970. He had worked as an assistant in Education Department from June 1970 to 08.08.1979.;