RAVINDER KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of counsel for the parties the petition is taken up for final disposal. The petitioner by this writ petition seeks quashing of the orders dated 11.8.1997, 2.1.1998 and 16.7.2002 passed by the respondents by which the respondents declined to give to the petitioner the benefit of his 9 years regular service with the Air Force for computation of pensionary benefits.

(2.) The facts dealing to the filing of the petition are as under. The petitioner Mr. Ravinder Kumar Sharma, who served with the Air Force continuously during the years 1961-70. He retired from the Air Force. Upon retirement, he was not entitled to any pension. However, he received gratuity in the amount of Rs.1200/- approximately.

(3.) In the year 1975, the petitioner joined the Department of Tele-communications as a Technician. The petitioner was confirmed on 31.5.1987 along with 86 other personnel. The order of confirmation appears at page 56 of the paper book. The said order as filed by the respondents is in Hindi. The substance of the first para of the said memorandum as translated into English would be somewhat as under:-