AJIT KUMAR PANDE Vs. UOI

JUDGEMENT

(1.) The present Letters Patent Appeal (LPA) has been filed under Clause 10 of the Letters Patent Act and is arising out of the judgment and order dtd. 4/10/2021 passed by the learned Single Judge in W.P.(C.) No. 1201/2021 titled Ajit Kumar Pande, Ex-Member (Judicial) RCT Vs. Union of India, Through Chairman Railway Board.

(2.) The facts of the case reveal that the appellant before this Court has filed a writ petition for issuance of a writ, order, or direction directing the respondent/ Union of India (UOI) to take into account 10 years of practice as a Lawyer for the purpose of calculating the pension in addition to the qualifying service of the appellant as Member (Judicial) of the Railway Claims Tribunal (RCT). The appellant has also prayed for other reliefs in the writ petition. The learned Single Judge has dismissed the writ petition vide impugned judgment dtd. 4/10/2021.

(3.) The facts of the case further reveal that the appellant/ petitioner was enrolled as an Advocate with the Bar Council of Delhi (BCD) on 24/4/1990 and he also cleared the Advocate-on-Record Examination on 15/10/1998. Pursuant to an advertisement issued by UOI, the appellant/ petitioner was selected and appointed on 20/4/2015 to the post of Member (Judicial), Kolkata Bench of the RCT. The petitioner joined the aforesaid post on 22/4/2015 and was transferred to various Benches of the RCT. He successfully completed his 5 years tenure as Member (Judicial) of the RCT on 21/4/2020.