NIRMAL KUMAR BASULI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner herein was an employee under the Ministry of Communications, Department of Posts, Government of India and retired from service on attaining the age of superannuation on 31st May, 2009. The said petitioner was, however, not granted pension by the respondent authorities. It has been submitted on behalf of the respondents that the petitioner herein is not entitled to enjoy the benefit of pension since the said petitioner had retired after serving the department for a period of 5 years 9 months and 25 days only.

(2.) From the records it appears that the petitioner herein served the department for a period of 27 years as an Extra Departmental Agent and thereafter, his service was regularised against a regular vacant Group 'D' post.

(3.) Now, it is to be decided whether the respondent authorities should altogether ignore the aforesaid 27 years of service of the petitioner against a regular post before his regularisation in the service even for the purpose of allowing pensionary benefit.