K KANAKARAJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) By proceedings dated 23.12.1999, the third respondent rejected the request of the petitioner for grant of pension on the ground that he has put in only 14 years of qualifing service, whereas for grant of pension under the CCS Pension Rules, minimum 20 years of qualifing service is required.

(2.) Aggrieved by the said proceedings of the third respondent dated 23.12.1999, the petitioner has preferred the present writ petition for issuance of a Writ of Certiorarified Mandamus to call for the records and to quash the same and consequently, direct the respondents to grant pension to the petitioner with arrears from the date of retirement.

(3.) Mr. T.K.Ramkumar, learned counsel for the petitioner placing reliance on a decision of Kerala High Court made in O.P.No. 3867 of 1999 (SUBAIR.A ..VS.. DIRECTOR GENERAL) dated 18.08.1999 submits that in a similar matter, the Kerala High Court directed the respondents to disburse all the pensionary benefits with interest at 12% with effect from the date of resignation till the date of payment.