D K JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of the learned counsel for the parties the writ petition is taken up for final hearing.

(2.) This writ petition challenges the order dated 9th August, 2001 by which the petitioner was denied the benefit of the period of 9 years and one month (from 10.4.1974 to 11.5.1983) from his service for the purpose of computing his pensionary and retirement benefits as per the impugned letter dated 5.7.2000 which was challenged before the CAT. The Tribunal's order proceeds on the basis that the appointment of the petitioner pursuant to this court's order dated 9.12.1982 and 27.4.1983 was a fresh appointment and, therefore, he could not got the benefit of the past service.

(3.) The learned counsel for the petitioner has pointed out the contents of the following documents to rebut the above findings.