LAWS(PAT)-2020-1-117

YUGESHWAR SAH Vs. UNION OF INDIA

Decided On January 17, 2020
Yugeshwar Sah Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing for the respondents.

(2.) In the present writ petition the petitioner has prayed for quashing the order dated 31.12.2010 passed by the Central Administrative Tribunal, Patna Bench, Patna (for short 'the Tribunal') in O.A. No. 530 of 2007.

(3.) O.A. No. 530 of 2007 was filed by the petitioner for directing the respondents to grant pension to the petitioner and consequential benefits after counting the officiating period i.e. 24.02.1997 to 31.12.1997 of the petitioner as qualifying service for pension.