R PORKODI Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER seeks Writ of Certiorarified Mandamus directing the Respondents to grant invalid pension to the Petitioner by treating her resignation dated 06. 02. 2003 as voluntary retirement by considering the representation dated 20. 4. 2005.

(2.) PETITIONER joined in the services as Staff Nurse at 3rd Respondent's hospital on 13. 10. 1987 and worked in various capacities. Petitioner has submitted her resignation letter on 07. 11. 2002 by giving three months notice. Her resignation was accepted and she was relieved from service on the after noon of 06. 02. 2003 by Office Memo No. Estt. 5-204/87. Later Petitioner has given representation to withdraw her resignation and the request of withdrawal was rejected by the Respondents by Office Note No. Estt. 5/204/87-II dated 03. 06. 2003.

(3.) IT is seen from the records that already Petitioner has given her representation for claiming full pension. By Office letter No. Estt. 59 (204)/87-III dated 24. 06. 2005, Petitioner was informed that Government Servant quitting service on resignation will not be entitled to any pension, gratuity or terminal benefits. It was also stated that there was no pension rules to claim full pension or invalid pension for the service rendered less than 20 years.