SANTOSH KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present petition seeking a writ of mandamus for directing the respondents to grant pro-rata pension from the date of his discharge with all consequential benefits along with interest @14% in terms of judgment dtd. 9/1/2019 in W.P.(C) No. 10026/2016 and judgment dtd. 8/2/2021 in W.P.(C) No. 9905/2019.

(2.) According to petitioner, he was enrolled in Indian Air Force on 3/6/1999 and underwent required training successfully. Petitioner had appeared in the interview and was selected to the post of Probationary Officer in Canara Bank after obtaining "No Objection Certificate" dtd. 19/10/2010 from respondent. The petitioner was then offered to join the above-said post in Canara Bank in terms of the appointment letter dtd. 23/11/2010. The petitioner stood discharged from the services of IAF on 13/12/2010 after rendering regular service of 11 years, 06 months and 10 days.

(3.) Learned counsel for the petitioners submits that by virtue of Notification no. 28/30/2004-P and PW (B) dtd. 26/5/2005 and in terms with Rule 37 of Central Civil Services (Pension) Rules, 1972, all employees of Central Government are entitled to grant of pro-rata pension and that in view of judgment dtd. 9/1/2019 rendered in W.P.(C) No. 10026/2019, titled as Govind Kumar Srivastava Vs. Union of India and Ors., which has been upheld by the Hon'ble Supreme Court, respondents be directed to grant pro-rata pension with arrears to the petitioner for their past services in Air Force.