UMESH PRASAD SAH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been preferred seeking a direction to the respondents to grant pro-rata pension to the petitioner from the date of his discharge with all consequential benefits in terms of judgment dtd. 9/1/2019 in W.P.(C) No. 10026/2019 and judgment dtd. 8/2/2021 in W.P (C) 9905/2019 passed by this Court.

(2.) Learned counsel for petitioner has submitted that vide Notification No. 8(3)/86/A/D (Pension/Services) dtd. 19/2/1987 and further, by circular No.A/49738/AG/PS4(c)/689/A/D(Pens/Sers) dtd. 21/4/1988 issued by the Government of India/Ministry of Defence, officers with not less than 10 years of qualifying service are entitled to receive pro-rata pension worked out under the method specified. Learned counsel further submits that the petitioner was enrolled in Indian Air Force on 24/12/1983 and he stood discharged from services of IAF on 31/3/1995 serving 11 years, 02 months and 06 days of regular service. Therefore, it is prayed that respondents be directed to issue pro-rata pension to petitioner.

(3.) Notice issued.