RAM CHARAN Vs. UOI

JUDGEMENT

(1.) VIDE the present petition, the relief sought by the petitioner is as under:-

(2.) VIDE order dated 07.01.2009, passed by this court, the Director (Personnel) of Army Headquarter was directed to depute a competent person along with representative with the Superintending Engineer of M&P Circle, HSEB, Delhi within a period of 04weeks. The meeting was directed to be called in Army Headquarter. Both the officers were directed to sort out the question of payment of pensionary benefit to the petitioner including the period of service for which the said benefit is to be given to the petitioner. They were further directed to intimate about the date of holding the said meeting to the petitioner, who may, if they so desire, furnish the requisite documents to the respondents.

(3.) ON his selection, he was relieved of his duties on 04.11.1971. As he was a permanent employee, he was granted lien in his permanent post of Lascar, in the Air Force, for a period of 01year. However, he did not revert back to the said post during his period of lien and continued with his service in HSEB (respondent No. 3). As such service book and personal files etc. of the petitioner pertaining to his service in the Air Force were transferred to HSEB authorities on 15.12.1972, for retention and further necessary action along with a request to them that the submission of resignation of the petitioner from the post of Lascar in the Air Force should be expedited. In this connection, a copy of respondent No. 2 letter No. 31MCU/351/2/41/PC(NE) dated 15.12.1972 is annexed as Annexure AAR- I.