VIRENDRA KUMAR SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) HEARD .

(2.) PRAYED in the petition is to direct the respondents to release the pension and other retiral dues.

(3.) LEARNED Counsel for the respondents submits that since the petitioner has not completed qualifying service for a period of ten years, therefore, the petitioner has rightly been refused for pension. It is submitted that petition filed by the petitioner be dismissed.