MAHESWAR DASH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner being duly selected was appointed as a constable under the Opposite Party No. 2 (Deputy Inspector General, CISF, NEZ, East Kolkata Township, Kolkata) on 30/3/82.

(2.) He was dismissed from service by order dated 30.11 1991. The said order of dismissal, on the representation of the petitioner was modified to one of compulsory retirement from service with effect from 30/11/1991 by the Revisional Authorities in terms of its order dated 2/3rd of April, 1998 at Annexure-3. In the said order it was mentioned that the petitioner is entitled to draw two third compensation pension and gratuity as admissible.

(3.) Being aggrieved by the amount of gratuity and compensation pension paid to him in terms of the order at Annexure-3, the petitioner approached this court by filing W.P.(C) No. 15549/2013 with a prayer to modify the punishment order and granting pension. By order dtd. 5/3/2014, this Court disposed of the said Writ Petition directing the Opposite Party No. 2 to dispose of the appeal keeping in view sub Rule-3 of Rule 40 of the Central Civil Services (Pension) Rules, 1972 (herein after referred to as CCS (Pension) Rules, 1972).