BINIT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) CM APPL.2709/2021 Keeping in view the averments in the application, early hearing is allowed and with consent of parties, the matter is taken up for hearing today. Accordingly, the application stands disposed of. W.P. (C) 8341/2019 1. The petition has been heard by way of video conferencing.

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

(3.) Learned counsel for the petitioner, on enquiry, states that the requisite No Objection Certificate (NOC) had been given.