MOHAR PAL KARDAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, petitioner prays as under:

(2.) The case of the petitioner is that he was appointed as Direct Entry Sub-Inspector/Exe. in the Central Industrial Security Force on 3/1/1995 and served the CISF till 15/2/2008 (date of removal from service).

(3.) The petitioner was served with the chargesheet vide memo dtd. 13/10/2007 and was proceeded in a departmental enquiry and after completion of enquiry, the petitioner was removed from service vide order dtd. 15/2/2008 without any pensionary benefits. However, in compliance of order dtd. 3/6/2013, the respondents considered the claim of the petitioner and passed an order dtd. 3/6/2013 by sanctioning the compassionate allowance of Rs.3500.00 under Rule 41 of the CCS(Pension) Rules, 1972 w.e.f. 16/2/2008 and the petitioner is getting the compassionate allowance till date. The said amount was enhanced by PAO New Delhi from Rs.3500.00 to Rs.9000.00 w.e.f. 1/1/2017 as per 7th CPC guidelines.