DIN DAYAL YADAV Vs. UOI

JUDGEMENT

(1.) AFTER some arguments learned counsel for the petitioner on instructions from the petitioner states that he does not intend to press the writ petition on merits but would desire directions be issued to the competent authority of CISF to decide the petitioner's claim seeking compassionate allowance; which we note would be an amount not exceeding

(2.) /3rd of the compensation pension. 2. We note Rule 39 of the CCS Pension Rules deals with the subject of compensation pension and Rule 41 deals with the subject of compassionate allowance. We further note that compensation pension has no concern with pensionable service and is payable on discharge of a Government servant resulting from abolition of the permanent post and is payable with reference to the period of service which has been rendered.

(3.) WE would advise the petitioner that in his representation he should inform all the facts which would be relevant with reference to his pecuniary situation i.e. the properties which he possesses, the number of children he has to support, aged parents if any and whether or not they are recipient of any old age pension.