UNION OF INDIA Vs. T MUKUNDAN

JUDGEMENT

(1.) The issue that arises for consideration in this writ petition is, whether Rule 48-B of Central Civil Services Pension Rules, 1972 (for short, 'ccs Pension Rules, 1972') providing for weightage of five years in qualifying service on voluntary retirement which took effect from 10th september, 1983 would also be applicable to the employees who took voluntary retirement before 10th September, 1983.

(2.) The aforesaid issue arises in the facts and circumstances that we may briefly notice here.

(3.) It is not in dispute that the respondent retired voluntarily on 29-9-1979 and at the time of his retirement, he rendered the service of 27 years and 20 days. At the time of the retirement of the respondent, the existing Rule 48-A provided for retirement on completion of 20 years qualifying service. Rule 48-A of the ccs Pension Rules, 1972 reads thus -