KARAN SINGH Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) This appeal is directed against the judgment dated 15th March, 2016 in Writ Petition (Civil) No. 7662 of 2015 passed by the High Court of Delhi setting aside the order dated 19th February, 2015 passed in O.A. No. 43 of 2014 of the Central Administrative Tribunal whereby the Corporation was directed to pay the appellant pension and other benefits in accordance with the pension scheme introduced by the Delhi Transport Corporation (DTC) vide its Office Order dated 27th November, 1992 read with VRS, 1993.

(2.) The facts of the case relevant for the purpose are that vide Memo dated 9th February, 1983, the appellant was directed to report at T.S. Training School, IPD for training on 10th February, 1983 for the post of Retainer Crew or Conductor. The appellant underwent training from 15th March, 1983 to 26th May, 1983 and was offered appointment by order dated 24th May, 1983 after qualifying the written test held on 13th May, 1983 for the post of Conductor with effect from 27th May, 1983. He was given regular appointment as monthly rate conductor w.e.f. 27th November, 1983.

(3.) The Delhi Transport Corporation introduced a pension scheme for its employees, including the retired employees and pursuant thereto issued Office Order No. 16 dated 27th November, 1992 notifying that a pension scheme would be operated by the Life Insurance Corporation of India(LIC). That order reads as under:-