UNION OF INDIA Vs. P M JAYARAJAN

JUDGEMENT

(1.) This appeal is by scecia1 leave from the judgment dated 3rd March, 1972, of the High Court of Madras.

(2.) The respondent in an application under Article 226 of the Constitution asked for a writ of mandamus directing the appellant Union to pay the respondent pension at the rate of ls-9d per rupee in accordance with Regulations 934-A and 934-D of the Civil Service Regulations.

(3.) The respondent is a Ceylonese national. He joined the Indian Civil Service on 6th October, 1933. After 15th August, 1947, he continued to serve in our country until his retirement on 31st December, 1949.