MOHAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The. instant. petition. has. been. filed. for. grant. of following substantive reliefs:

(2.) The petitioner was appointed as. Sepoy­Constable in 4th Battalion, ITBP­Kullu, District Kullu, H.P. on 16/10/1969 and after serving upto 1/4/1992, he sought voluntarily retirement. Now, the grievance of the petitioner is that despite having rendered 22 years of service, he is not being paid full pension.

(3.) The respondents have filed their reply, wherein it is averred that the pension and pensionery benefits of the petitioners were calculated and granted on 27 years of service after giving benefit/weightage of 5 years at the time of his retirement corresponding to the scale he was drawing and as such, pension was fixed at Rs.490.00­ w.e.f. 1/4/1992.