UNION OF INDIA Vs. V K PURI

JUDGEMENT

(1.) The petitioners Union of India through Ministry of Defence impugns order dated 22nd January, 2008 passed in O.A No.851/2007, V.K.Puri v. Union of India directing the petitioners to treat the Navy service of the respondents towards qualifying service for grant of prorata pension.

(2.) Brief facts to comprehend the disputes between the parties are that the respondent was enrolled in Indian Navy as Boy I on 20th August, 1945 and he served as apprentice till 10th September, 1947 and his service was treated as approved war service. Thereafter on 20th March, 1950 respondent joined the Indian navy.

(3.) As per the rules in the year 1960 on release from the service an employee was entitled to avail the benefit of leave pending retirement and consequently the respondent who was to be discharged from Navy with effect from 19th March, 1960 was given 60 days leave and therefore, he joined MES service with effect from 23rd January, 1960 as store keeper taking his leave into consideration.