VINAY MOHAN SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) In the present writ petition it has been averred that the petitioner had superannuated from his post in CRPF upon attaining the age of 57 years on 28th February, 2019 and then subsequently allowed to rejoin vide letter dated 21st September, 2019 in view of the judgment of this court in Dev Sharma vs. ITBP and Anr., WP(C) 1951/2012.

(3.) However, in the rejoining letter, it has been stated that the petitioner is not entitled to any pay for the intervening period on the principle of "no work no pay" and intervening period will be treated as non-duty under Fundamental Rule-54 [FR-54].