UNION OF INDIA Vs. O P SHARMA

JUDGEMENT

(1.) The respondent No.1 joined as Accounts Clerk in the Jammu Division of CPWD on 8/11/1947. He was declared quasi permanent on 1/02/1951 and remained with CPWD till 30/09/1961 whereafter he joined the services with ONGC as a Junior Accountant. He was ultimately absorbed in ONGC from where he retired on 30/06/1984.

(2.) Since, according to the respondent No.1, he worked for more than ten years with the petitioner/CWPD, he was entitled to prorata pension and other retirement benefits from the petitioners. As the petitioners refused to give him any such benefit, he filed OA No.1275/ 2000 before the Central Administrative Tribunal, Principal Bench, New Delhi. This OA has been allowed vide impugned judgment dated 20/12/2000.

(3.) Feeling aggrieved, the petitioners have filed the instant petition under Article 226 of the Constitution of India.