PADAM SINGH CHAUHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner was recruited as A Head Constable (GD) in Border Security Force in the year 1989 and had completed 10 years of continuous service uptil 3/8/2000 when he was dismissed from service.

(2.) Petitioner seeks a direction to the respondents to consider granting petitioner compassionate allowance under Rule 41 of the CCS Pension Rules.

(3.) Issue notice. Notice is accepted by learned counsel appearing for the respondent who submits that there is a delay of 23 years in making a request for grant of compassionate allowance.