SHANKAR RAJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the petitioner states that the petitioner in this petition claim to be similarly placed to the petitioners in Brijlal Kumar v. Union of India and others connected petitions 2020 SCC OnLine Del 1477 and the petitioners in Govind Kumar Srivastava v. Union of India 2019 SCC OnLine Del 6425 (DB) [against which Special Leave Petition (Civil) No. 8813/2019 has been dismissed on 26/4/2019] and seeks the same relief as claimed therein i.e. of pro rata pension.

(2.) Learned counsel for the petitioner, on enquiry, states that the requisite No Objection Certificates (NOCs) had been given.

(3.) Learned counsel for the respondents prays for some time to obtain instructions. However, as a large number of similar writ petitions have already been disposed of, this Court finds no purpose in adjourning the matter.