AJAY KUMAR GOEL 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 in favour of the petitioner from the date of his discharge with all consequential benefits along with interest @10% on the arrears, in line with the squarely covered judgement of this Hon'ble Court titled as Govind Kr. Srivastava Vs UOI and Brijlal Kumar Vs. UOI and quashing and setting aside the impugned speaking order dtd. 25/3/2021 and communication dtd. 24/6/2021 passed by the respondent.

(2.) According to petitioner, after enrolling in Indian Air Force on 3/10/1980, he had appeared in the interview and selection to the post of Executive Engineer at PSU, Punjab Wireless Systems Ltd. (PUNWIRE) at Mohali, Chandigarh after obtaining "No Objection Certificate" dtd. 17/6/1991 from respondent. The petitioner was then offered to join the above-said post in PUNWIRE in terms of the appointment letter dtd. 14/5/1991 and stood discharged from the services of IAF on 21/6/1991 after rendering regular service of 10 years.

(3.) Learned counsel for the petitioner 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 his past services in Air Force.