(1.) Rule D.B.
(2.) This writ petition can be disposed of in view of the stand taken by the respondent that CCS (Pnsion) Rules applies to the case of the petitioner. The prayer of the petitioner in the writ petition is that respondent be directed to pay the full pension benefit of 33 years qualifying service w.e.f. 1.7.1994 and also pay the arrears of pension and gratuity after revising the pension. Mr. Hooda counsel for the petitioner has contended that petitioner was superannuated on 31.3.1995 at the age of 55 years after completing 29 years 11 months and 4 days actual service.
(3.) The learned Single Judge of this Court has dealt with the question in Ex. Comdt. O.P. Rana v. Union of India & Anr. on the basis of the decision of Supreme Court in Raghu Nandan Lal Chaudhary & Ors. v. Union of India, AIR 1988 SC 2125 and Sant Ram v. Union of India & Ors., C.W.P.4288/94 decided by the Division Bench of this Court.