MANOJ JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the petitionerstatesthat the petitioner in this petition claimsto be similarly placed to the petitioner 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 enquiry, states that the requisite No Objection Certificates(NOCs) had been given.

(3.) Learned counsel for the respondents fairly statesthat subject to right to verification and right of appeal to the Supreme Court against the judgment in Brijlal Kumar(supra) being saved, the petition be disposed of.