G BHASI Vs. UNION OF INDIA

JUDGEMENT

(1.) Challenge is against the order of the Tribunal (CAT Ernakulam Bench) in O.A.No.302 of 2010 dated 8.2.2011.

(2.) Briefly the facts relevant are as follows:-

(3.) The respondents resisted the petition contending that the petitioner was not eligible for two pensions in the same service or post as per Rule 7 of the Central Civil Services Pension Rules, 1965 (for short 'CCS Pension Rules'). The contentions raised in paragraphs 8,9 and 10 of the reply statement read as follows: