UNION OF INDIA Vs. CH. PRAKASHA RAO

JUDGEMENT

(1.) Vide the present petition, the petitioners have challenged the order dated 21.08.2013 passed in O.A.No.713 of 2012 whereby the petition under Section 19 of Administrative Tribunals Act, 1985 filed by 1st respondent was allowed.

(2.) Learned counsel appearing on behalf of petitioners submits that since upto the period 30.03.1974 the 1st respondent was a Contributory Provident Fund (CPF) beneficiary and the remaining period of his service as a permanent Government servant comes to only 3 years and 7 months, which is less than the 10 years qualifying service, therefore he is not entitled to pro-rata pension. He further submits that petitioners have complied with the order of the Tribunal in O.A.No.742 of 2010 by its order dated 23.12012 giving reasons why pro-rata pension has been denied to the 1st respondent.

(3.) We note the petitioners have passed the order dated 202.2012 as under: