KAILASH CHANDER Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) THIS appeal is directed against an order dated 28.11.2008 passed by the learned single Judge dismissing the appellant's W.P.(C) No. 8467/2008.

(2.) THE appellant retired from the service of the Delhi Transport Corporation (DTC), the respondent herein, as Assistant Traffic Inspector on 31st May, 1993. He opted for voluntary retirement under the VRS Scheme dated 3.3.1993. By office order dated 27.11.1992, an option had been given by the DTC to its employees to shift from the CPF Scheme to the Pension Scheme. According to the appellant, he never opted at that time for pension under the Pension Scheme as he assumed that he would need a lump sum amount at the time of retirement for rehabilitating himself.

(3.) THE appellant has placed on record with the writ petition, a copy of the letter dated 28.4.1993 addressed by him to the Deputy Chief GM (Pension), DTC in the following terms: