NAGJIBHAI RANCHHODBHAI CHAVDAGOR Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard learned counsel Mr. Anand B. Gogia, appearing for the petitioner and Mrs. Vasavdatta Bhatt appearing for the respondents.

(2.) Brief facts of the case are that the petitioner joined his services as Trollyman with the respondents on 24.07.1945. He tendered his resignation from service which was accepted on 07.08.1964.

(3.) On 27th January 1998, the Government of India, Ministry of Railways issued a circular for grant of Exgratia payment to surviving family members of the retired SRPF (C) employees, who had retired between the period of 01.04.1957 to 31.12.1985. This Exgratia amount was to be paid to those employees who had completed 20 years of continuous services, prior to the date of their superannuation. Paragraph No. 2 of the circular clearly mention that this Exgratia payment will not be admissible to dismissed/removed employees, or to the employees who had resigned from service before completing 20 years services.