SHRI DEO PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, Sh. Deo Prakash, had filed this writ petition claiming pro-rata retirement benefits, pension and gratuity on the basis of his service in the Air Force and thereafter consequent absorption in Rourkela Steel Plant, a public Sector Undertaking (hereinafter referred to as PSU ). The petitioner died during the pendency of these proceedings and his widow Smt. Ramkali Devi was substituted in his place by this Court vide orders dated 24. 2. 2004 She has pursued the petition thereafter.

(2.) THE case of the petitioner is based on the following facts, which may first be recapitulated:

(3.) SH. Deo Prakash (hereinafter referred to as the deceased) was appointed as temporary Routine Grade Clerk by the Controller of Accounts, Air Force, on 19. 6. 1942. In 1944 he was promoted as typing clerk and on 1. 7. 1949 an order was passed absorbing him as quasi permanent. Thereafter, he was promoted as assistant Accountant with effect from 17. 7. 1953. When he was working in this capacity with the Air Force, he was sent on deputation in public interest to rourkela Steel Plant (a unit of Steel Authority of India Limited) on 23. 11. 1957. While working on deputation there, he was permanently absorbed in the said Steel plant with effect from 15. 12. 1961 after he resigned from the Controller Defence account, Air Force. In the said Steel Plant he worked upto March 1976 whereafter he left that job as well exercising his option for retirement under the Voluntary Retirement Scheme.