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Judgment
7 paragraphs · 152 wordsJagmohan Bansal, J
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to the respondents to grant him benefit of military service in accordance with Rule 7.20(b) of Punjab Civil Services Rules, Volume I, Part I (for short ‘Service Rules’).
Learned State counsel, at the outset, submits that Rule 7.20(b) of Service Rules was omitted vide notification dated 19.09.1993, thus, claim of the petitioner was not sustainable. He further submits that as per his instructions, the petitioner has retired on 31.12.2011.
There is no representation on behalf of the petitioner. It appears that with the efflux of time, he has lost his interest to pursue the present petition.
In the backdrop, the petition stands dismissed.
The petitioner is at liberty to move an appropriate application within three months if cause survives.
Pending application(s), if any, shall stand disposed of.