- (1.) Piara Singh Bains and others through present petition filed by them under Articles 226/227 of the Constitution of India, seek issuance of a writ in the nature of mandamus directing the respondent to grant them the benefits of Military service rendered by them according to rule 4 of the Punjab Government National Emergency (Concession) Rules, 1965.
(2.) The facts of the case reveal that all the petitioners, who are presently working in various sub-divisions of Punjab State Electricity Board, as described in para 2 of the petition were earlier in Army, particulars whereof have been given in para 10 of the petition. After they were relieved from Army, they came to be employed with the respondent- Electricity Board, as referred to above, they claim benefits of service rendered by them during Emergency in view of the Rules known as Punjab Government National Emergency (Concession) Rules, 1965.
(3.) While dealings with the same matter, brother G.R. Majithia in Hem Raj Gupta and Ors. vs. Punjab State Electricity Board, C.W.P. No. 5184 of 1985 decided on July 19, 1990, held that petitioners of the said case would get the benefits of military service. The present writ petition is against the same very respondents and arises from absolutely identical facts. It is for this precise reason that it appears that no written statement has been filed in this case. The matter being covered in favour of petitioners by the decision of this Court in C.W.P. No. 5184 of 1985, Hem Raj Gupta and Ors. vs. Punjab State Electricity Board and Ors. , this petition is allowed in the same terms. No order as to costs.;