KRISHAN KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has invoked writ jurisdiction of this Court seeking directions to the respondents to release pensionary benefits to him in accordance with Regulation 4 of NABARD Pension Regulations, 1993 (hereinafter referred to as the Regulations).

(2.) Let us have a quick glance over the facts.

(3.) Petitioner had earlier worked in Indian Army as Clerk (General Duty) from 22/12/1972 to 14/2/1982 (nine years and 54 days).