MOHAMMAD ISRAR KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) These two petitions raise similar questions of law and are accordingly disposed of by this common judgment. In both petitions the prayer is for a direction to the Respondents to grant pro-rata pension to the Petitioners from the date of their discharge from the Indian Air Force.

(2.) The facts in W.P.(C) 5642/2019 filed by Mohammad Israr Khan are that the Petitioner was enrolled in the Indian Air Force (IAF) on 13th July, 1993. He is a 60% disabled person as per a certificate dated 10.11.2016 issued by CMO, Etawah. A No Objection Certificate (NOC) was issued on 31st January, 2005 by the Respondents permitting the Petitioner to join Vijaya Bank, a Government undertaking, on the post of Probationary Assistant Manager.

(3.) After being selected to the post of Assistant Manager Group A in Vijaya Bank, the Petitioner was discharged from the IAF in the rank of Corporal on 2nd April, 2005. The Petitioners appointment with Vijaya Bank was confirmed by a selection letter dated 4th March, 2005, pursuant to which he joined Vijaya Bank with effect from 4th April, 2005.