KHIMJI BHAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner seeks quashing of order dtd. 20/9/1999 whereby the request of the petitioner seeking resignation from service has been accepted without any pensionary benefits.

(2.) Petitioner had joined the Border Security Force as a Constable on 3/7/1987. On 20/9/1999, as per the petitioner, on account of personal and family problems, petitioner tendered his resignation, which was accepted. However, no pensionary benefits were granted to the petitioner.

(3.) Petitioner thereafter made several representations, however, they have not been allowed.