KESHAV RAJ SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. S Bora, learned counsel for the petitioner. Also heard Mr. A.K. Dutta, learned counsel for the respondent Nos.1 to 3.

(2.) The present writ petition is filed assailing that though the petitioner is entitled for pension in terms of Rule 38 and Rule 49 of CCS (Pension Rules), 1972, however, the same has not been granted to him inasmuch as he was discharged from service on 30/9/1991 for the reason of suffering from Non Organic Psycosis.

(3.) The brief facts leading to filing of the present writ petition are as under: