SRI KRISHAN Vs. UOI

JUDGEMENT

(1.) THE factual background of the claims in the 2 writ petitions is the same.

(2.) A Government of India circular dated 27.12.1995 was read, in fact misread, as if irrespective of having rendered 20 years service, upon rendering 10 years' service members of para-military forces were eligible for pension upon voluntarily retiring or resigning.

(3.) IMMEDIATELY, writ petitions were filed in the Supreme Court seeking virtually the same relief which was declined by the Supreme Court in the afore-noted decision, which resulted in the Supreme Court rendering an opinion reported as JT 2006 (1) SC 49 Raj Kumar and Ors. Vs. UOI and Anr.