BIMAL CHAKMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) The present petition has been filed under Article-226 of the Constitution of India for a direction to the respondents to pay pension to the petitioner w.e.f. 30/4/2017 (AN) under the provision of Rule-48 (A) of CCS (Pension) Rule, 1972.

(3.) The petitioner has prayed for the following reliefs: