RAJEEV NAMBIAR Vs. UNION OF INDIA

JUDGEMENT

(1.) It needs to be assessed whether the petitioners herein are entitled to "pro rata pension" from the date(s) of their respective discharge or not.

(2.) Petitioners were enrolled in Indian Air Force and held various ranks in the category of PBOR (Personnel Below Officer Rank) and NCO (Non-Commissioned Officer). After serving Indian Air Force between 10 to 15 years, they were discharged under Rule 15 (2)(g)(ii) of Indian Air Force Rules, 1969, being found "unsuitable for retention in the Air Force'.

(3.) Petitioners contend that they are entitled to receive "pro rata pension" on completion of 10 years of service. They rely on the judgments in Govind Kumar Srivastava Vs. Union of India & Ors.: 2019 SCC OnLine Delhi 6425 and Brij Lal Kumar Vs. Union of India & Ors.: 2020 SCC OnLine Delhi 1477.