P L SINGLA Vs. UOI AND ANR

JUDGEMENT

(1.) Despite opportunities being given to the respondents to pass an appropriate order granting exemption from observance of Rule 49(2)(b) of the CCS (Pension) Rules, 1972 (in short 1972 Rules), no substantive decision has been taken in that behalf either by the Government of NCT of Delhi or by the Government of India. For this purpose, the proceedings of 24.02.2014 and 28.05.2014 are referred to as a measure of good order and record.

(2.) I had made it clear in my last order dated 28.05.2014 that if no decision is taken, in that behalf, by the concerned authorities of the respondents then, this court, will have to step in and pass appropriate orders in accordance with law.

(3.) Briefly, the grievance of the petitioner qua grant of admissible pension is made in the background of the following circumstances :-