UNION OF INDIA Vs. REGISTRAR

JUDGEMENT

(1.) Leave granted.

(2.) The challenge by the Union of India is against an order of the High Court by which the directions issued by the Central Administrative Tribunal, details of which are being noticed herein below, have been affirmed and the writ petition filed by the appellant-Union of India has been dismissed.

(3.) The respondent no.2 viz. N.S. Poonusamy worked as an Extra Departmental Agent in the Postal Department from the year 1968 to 1993. He was regularized on 1/4/1993 and retired on 31/5/2002. The second respondent had completed nine years and two months of service but he was not granted any pension. Therefore, he approached the learned Tribunal which directed that a Scheme be framed to give some benefit of service rendered by such employees as Extra Departmental Agents so as to enable them to earn the requisite period of qualifying service for pension i.e. 10 years. Aggrieved, the Union of India moved the High Court by way of a writ petition out of which these appeals have arisen.