M C SHARMA Vs. UOI

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) After initially reckoning qualifying service, for purpose of pensionary benefits payable to the Petitioner as 27 years, 1 month and 16 days, the Respondents corrected themselves by treating qualifying service as 30 years, 5 months and 10 days.

(3.) It is not being disputed by the Respondents that full pension has to be paid to all those who have rendered 33 years' qualifying service.