UNION OF INDIA Vs. BINDESHWARI PRASAD

JUDGEMENT

(1.) The Union of India have assailed the order dtd. 31/10/2018 passed in OA No. 50/572/2017 passed by the Central Administrative Tribunal, Patna Bench, Patna.

(2.) The grievance of the respondent is to extend pension and terminal benefits with reference to his service particulars that he was initially appointed on ad hoc basis and he was given tempo-rary appointment on 4/7/1991 and it was subsequently given temporary status in the year 1994 read with the fact that he has at- tained age of superannuation and retired from service on 31/10/2015. He has been given the Group-D post status.

(3.) Learned counsel for the respondent-Union of India only contended that respondent refuse to accept promotion and his ser-vice is temporary. Therefore, he is not entitled to pension and ter-minal benefits.