RATNESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. Appl. No.24250/2020 (Exemption from filing original/ certified copy of order/documents)

(2.) The application is disposed of.

(3.) The petitioner seeks pro-rata pension, after having been permitted to leave the employment of the respondents Indian Air Force (IAF) as a Non-Commissioned Officer, though after 10 years of service but before 15 years of service, to be eligible for pension.