K P NAYAR Vs. STATE OF H P

JUDGEMENT

(1.) Through the instant writ petition, the writ petitioner, seeks, rendition(s), of, the hereinafter extracted directions, upon, the respondents:

(2.) The petitioner became superannuated from service in the year 1983, after, rendering 26 years, of, service. The learned counsel appearing for the petitioner, allude to Annexure R-1I, Annexure whereof, is, an office memorandum, of, 14.10.2009, and, more specifically, he draws the attention of this Court, to, Clause 4.2 thereof, clause whereof, is, extracted hereinafter:

(3.) Though, therein exists a mandate for apposite prorata deductions, being made vis- -vis, those pensioner/pensioners, who render less than the maximum contemplated 33 years', of, qualifying service, however, thereafter, he proceeds to make a submission, that, the afore mandate, becomes diluted, vis- -vis, its vigor, through clause 5.2, embodied in the office memorandum, made on 14.10.2009, clause whereof, rather snaps linkage(s) for entitlement(s), of, full pensions, to, all the pensioner/pensioners, and, appertaining to imperative rendition(s), of, 33 years, of, qualifying service by each/all. Further thereonwards, in clause, 5.4, existing, in the afore office memorandum, clause whereof is extracted hereinafter: