VIDYA PRAKASH GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed, challenging the Order dtd. 12/12/2018 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as, 'Tribunal ') in O.A. No. 943/2017, titled Vidya Prakash Gupta v. Union of India & Ors., whereby the O.A. filed by the petitioner was dismissed.

(2.) As a brief background of the facts in which the present petition arises, the petitioner had joined service in the Department of Telecom, Ministry of Communications, Government of India, in the year 1967, and was promoted as Senior Assistant Engineer/Sr. SDE, on regular basis, with effect from 1/9/1993 in the pay scale of Rs.2200-4000/-.

(3.) Initially, the petitioner's pension was fixed at Rs.1,546.00 per month on a pro-rata basis due to his service being less than 33 years, which was then the prescribed minimum qualifying length of service for full pension. Upon the implementation of the Fifth CPC, the petitioner 's pension was revised to Rs.4,659.00 per month, again on pro-rata basis. Following the implementation of the Sixth CPC, the petitioner's pension was revised to Rs.10,531.00 per month, continuing the pro-rata reduction.