D V BHANDARI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present appeal assails the order of the Single Judge dated 30 th March, 2006 in WP(C) No.4256/1993 whereby the said writ petition was dismissed.

(2.) THE facts giving rise to the present appeal are adumbrated as follows:-

(3.) BEFORE proceeding any further with the rival contentions of the parties it would be relevant to consider the import of the relevant provisions of Rule 48(A) of the CCS Pension Rules. 48-A. Retirement on completion of 20 years qualifying service: