DISTRICT AND SESSIONS JUDGE DELHI Vs. SANJEEV VERMA

JUDGEMENT

(1.) A short but important question arises in this appeal is that in the event a Government servant is compulsorily retired after a spell of suspension, would he be entitled for pensionary benefits. The facts in brief are as follows:

(2.) Vide and above the said order, the request of the Government servant for payment of pension was rejected based on Rule No. 49(b) of CCS Pension Rules. Basically, the request for pension was rejected on the ground that the Government servant was not entitled for the payment as he had completed less than 10 years qualifying service. The said order was put in issue by filing a writ petition, which was ultimately allowed by the learned Single Judge vide the order under appeal.

(3.) For determination of the issue raised in this appeal, we may refer to the following Rules of CCS Pension Rules and Fundament Rules: Rule 23: