LAWS(DLH)-2013-11-44

GOVT. OF NCT Vs. AMAR SINGH

Decided On November 07, 2013
GOVT. OF NCT Appellant
V/S
AMAR SINGH Respondents

JUDGEMENT

(1.) The Government of NCT of Delhi and its functionaries impugn the order dated April 10, 2013 passed by the Central Administrative Tribunal, Principal Bench, New Delhi allowing Original Application No.1619/2012 and directing the petitioners herein to consider the case of the respondent for granting pension and other benefits without reference to Rule 26 (1) of the CCS (Pension) Rules, 1972 (hereinafter referred as "Pension Rules, 1972") and pass appropriate orders and to pay monitory benefits within 60 days from the date of receipt of the copy of the order.

(2.) The relevant facts are that after serving the Army Medical Core as Naik the respondent retired on March 24, 1986. Thereafter on March 22, 1988 he joined the petitioners as Laboratory Technician against a vacancy reserved for ex-servicemen.

(3.) After rendering 18 years, 4 months and 9 days of service he submitted his resignation from service vide his letter dated July 01, 2006 stating that he intend to dedicate himself in the spiritual service. The resignation was accepted with effect from July 31, 2006.