RAJU Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Braj Mohan Singh, learned counsel for petitioner and Sri Dinesh Chand Tripathi, Advocate for respondents.

(2.) Petitioner is agitating his claim for pensionary benefits after a period of more than 17 years. Petitioner was compulsorily retired in pursuance of departmental proceedings vide order dtd. 26/2/2005 and appeal thereagainst was also dismissed in 2006.

(3.) Learned counsel for petitioner submits that petitioner is a labour, therefore, he is not able to understand the contents of letter as well as his right and he was under impression that issue of pensionary benefits were under consideration. He further submits that on 23/2/2019 a letter was communicated whereby it was informed that Appellate Authority has rejected his appeal on 8/4/2006, however, petitioner was under impression that his claim was still under consideration as referred in letter dtd. 30/11/2006.