AVINASH SHARMA Vs. TATA POWER DELHI DISTRIBUTION LTD.

JUDGEMENT

(1.) This petition has been filed by the petitioner with the following prayers:

(2.) The respondents in this petition are Tata Power Delhi Distribution Ltd. and DVB Pension Trust, in terms of the amended memo of parties filed by the petitioner.

(3.) The challenge of the petitioner in this petition is primarily to the Order dated March 05, 2021 whereby the request of the petitioner for correction and updation of his service records and allowing consequential retiral benefits including pension and medical facilities was rejected, primarily on the ground that the petitioner has taken voluntary retirement in the year 2003/2004 and also that the service of the petitioner fall short of minimum requisite qualifying period of 20 years and therefore, he is not entitled to the pensionary and medical benefits.