Sabina, J - (1.) PETITIONER has filed this petition seeking a direction to the respondents to grant him benefit of Military Service towards increments and seniority.
(2.) CASE of the petitioner, in brief, is that he had served the Indian Army from 11.07.1963 to 30.09.1978. Petitioner had also served during the Emergency period from 11.07.1963 to 10.01.1968 as well as from 03.12.1971 to 23.07.1977. Petitioner got reemployment with the Punjab State Electricity Board on daily wage basis w.e.f. 01.08.1978 and was later regularized w.e.f. 01.01.1982. By way of this petition, petitioner claimed that benefit of Military Service under Emergency Rules of 1965 be granted to him. None has appeared on behalf of the respondents.
(3.) I have heard learned counsel for the petitioner and have gone through the record available on the file carefully.;