R C AGRWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Whether the petitioner is entitled to the benefit of added service so as to enable him to get full pension, is the question involved in this writ petition.

(2.) The basic fact of the matter is not much in dispute.

(3.) The petitioner was appointed as Labour Enforcement Officer in the organization of Chief Labour Commissioner on 12th September 1966. The said post was Group 'B' Gazetted one.