UNION OF INDIA Vs. JAGDISHWAR BHAT

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) The short question which arises for our consideration is whether the respondent who is a retired Medical Officer of the Railway is entitled to Complimentary Passes. Such claim of the respondent was not accepted by the Railway Administration on the ground that the rules relating to grant of Complimentary Passes after superannuation require that the concerned employee has rendered minimum 20 years' of actual service. Admittedly, the respondent has not rendered 20 years' actual service. The respondent has been given the benefit of superannuation pension by extending the length of service on the basis of Rule 2423-A (C. S. R. 404-B). It appears to us that the benefit of such rule for superannuation pension is confined to case of superannuation pension and not for the purpose of extending the period of actual service for getting complimentary passes after retirement on superannuation.