R. KOTHANDARAMAN Vs. LOK SABHA SECRETARIAT

JUDGEMENT

(1.) BY way of the present appeal, the appellant assails the judgment dated 10th of January, 2013 passed by the learned Single Judge.

(2.) INASMUCH as the petitioner s claim rests on Rule 48 A of the CCS (Pension) Rules, 1972, for the purposes of convenience the same deserves to be extracted and reads thus:

(3.) THE facts giving rise to the writ petition as well as the present appeal are not disputed and lie within the narrow compass. To the extent necessary, the same are briefly noted hereafter.