R.K. Mahajan, J. - (1.) The pivotal question involved in this petition for determination by the Court is as to whether an airman who was initially appointed in the indian Air Force for a term of 15 years, successfully completed the term of 15 years, thereafter was granted extension of six years and served for four years and 330 days in the extended period and thereafter who took discharge on transfer to pension establishment would be entitled to get benefits of ex-servicemen quota in the services of State Government of U. P.?
(2.) According to the petitioner, he joined indian Air Force as an Airman on 25.11.1974 for a term of 15 years which he completed on 24.11.1989. Thereafter he opted for extension of six years and after serving for 4 years and 330 days in the extended period, he took discharge on 20.10.1994 and thus the total service rendered by the petitioner in Air Force was 19 years 10 months 26 days. His work and conduct has been exemplary.
(3.) Pursuant to an advertisement published in 'Employment News' dated 31.12.1994, petitioner applied for the Combined State/Upper Subordinate Services, 1994 Examinations in the reserved quota for Ex-servicemen under U. P. Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-servicemen) Act, 1993. The petitioner was allowed to appear in preliminary examination which was held on 18.2.1996 and he qualified it. Thereafter he was allowed to appear in the main examination which was held between 29.6.1996 to 2.7.1996." He qualified it also. Then he was called for interview and was interviewed in November, 1996. Ultimately, he was selected and his rank was declared as 316 as averred in para 7 of the writ petition as against total 388 posts.;