PRATIBHA LALWANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Interpretation of Rule 56K of the Central Civil Services (Pension) Rules, 1972 (hereinafter referred to as 'the said Rules) falls for consideration in this writ petition, which arises from a judgment dated 25.05.2001 passed in O.A. No. 1828 of 2000 by the Central Administrative Tribunal, Principal Bench, New Delhi ( hereinafter referred to as 'the Tribunal).

(2.) The petitioner was an Income Tax Officer. She had been suffering from chronic spastic Colitis and chronic endogenous depression. She was admittedly on leave from 05.06.1991 till 23.10.1992 wherein she had been granted extraordinary leave by an order dated 11.12.1992. Because of her continued ill-health she got this leave extended from time to time as under :-

(3.) It is not in dispute that she sent a telegram and a letter, which is in the following terms :-