RAMESH CHAND Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) This writ petition seeks issuance of a writ of mandamus, to the respondent, to release, to the petitioner, pension and gratuity to which, according to him, he is entitled under the Central Civil Services (Pension) Rules, 1972.

(2.) The facts of the case may briefly be stated as under :

(3.) Vide award dated 19th January, 2015, the Labour Court held as under :