NAVIN KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the petitioner states t hat t he pet itioner in this petition claims to be similarly placed to the pet itioner in Brijlal Kumar v. Union of India and others 2020 SCC OnLine Del 1477 and the petitioner 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 en quiry, st ates t hat t he requisite No Objection Certificates (NOCs) had been given.

(3.) Learned counsel for the respondents fairly states that subject t o right to verification and right of appeal to the Supreme Cou rt against the judgment in Brijlal Kumar (supra) being saved, t he pet ition be disposed of.