AMITAVA BHOWMICK Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) C.M.No.7311/2010 For the reasons stated in the application, delay in refilling the petition is condoned and the application is allowed. W.P. (C.) No. 3654/2010 1. The short point involved in the petition is as to whether the petitioner was entitled to weightage of added years of service in accordance with Rule 30 of the CCS (Pension) Rules, 1972 which reads as under:

(2.) The Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as "the Tribunal") did not agree with the petitioner that he was entitled to such consideration while dismissing his O.A. bearing No.1108/2008 vide order dated 15.04.2009. By the impugned order the Tribunal made the following observations:

(3.) A bare perusal of the aforesaid order goes to show that the Tribunal refused to grant the benefit of added years of service for the purpose of calculating the pension of the petitioner on the ground that he was not fulfilling either of the conditions for granting such benefits inasmuch as neither the post on which he was appointed required his selection only after the age of 25 years nor the said appointment was based upon the qualifications prescribed of post-graduation or specialized qualification as was contended on behalf of the petitioner. It may be of relevance to take note of the qualifications prescribed for the post which are available at page 98A and reads as under: <FRM>JUDGEMENT_394_LAWS(DLH)5_2010(1).html</FRM>