AMAR NATH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) By way of this writ petition, the petitioner has prayed for the following reliefs:

(2.) Grievance of the petitioner is that no pension has been paid to him for the service which he rendered with CRPF w.e.f. 10.5.1969 to 30.04.1986. According to him, the respondents have construed as if he served in CRPF only for a period of nine years and one month. The remaining service rendered by him in CRPF has been completely ignored which act of the respondents is both arbitrary as well as totally unjust.

(3.) Though no reply has been filed to the petition, however, Mr. Vikas Rathore, learned Senior Panel Counsel for the respondents while drawing the attention of this Court to communication Annexure P-4, dated 24.1.2012, appended with the petition submits that reason for not counting the said service is evident from the contents of the said communication which is self explanatory and thus the petitioner is not entitled for any relief which he is claiming by way of present writ petition.