KRISHAN KUMAR LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner impugns order dtd. 9/1/2018 in OA No. 3418/2016; order dtd. 27/2/2018 in RA No. 31/2018 and order dtd. 13/8/2018 in MA No.3049/2018. Petitioner further seeks a direction to the respondents to release the pro-rata pension with effect from 31/5/1977 and the terminal benefits in respect of the petitioner alongwith interest.

(2.) Petitioner was appointed, on 30/9/1963, as a Sec. Officer (Civil) with the respondent/CPWD. The post was re-designated as Junior Engineer (Civil). CPWD is a pensionable organization. Petitioner was declared quasi permanent with effect from 30/9/1966. He continued to work with CPWD till 31/5/1976.

(3.) In 1975, petitioner applied through proper channels for the post of Assistant Engineer (Civil) in International Airport Authority of India (IAAI, for short), a non-pensionable organization.