KRISHAN Vs. UNION OF INDIA AND ORS

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.) The mistake was detected on 15.1.1998 when a circular was issued that all those who had not put in 20 years' service were not eligible for pension as the same would be contrary to the CCS (Pension) Rules 1972.