DR. G.R. SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) By way of present Petition, the Petitioner has approached this Court challenging the orders dated 30th Oct. 2006 and 20th Feb. 2007, vide which the Petitioner has been informed that his leave account shows that he had taken excess leave of 91/2 days in the five year of his service and as such, he is entitled to pension only for four years completed service and not five years completed service.

(3.) The facts giving rise to the present Petition are as under :-