UNION OF INDIA Vs. MOHAN PRASAD

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the respondent.

(2.) The challenge in the present writ application is to an order dated 22nd Feb., 2013 passed by the Central Administrative Tribunal, Patna Bench, Patna (hereinafter referred to as the "Tribunal") in an Original Application No. 733 of 2011, whereby the original application filed by the respondent herein was allowed directing the petitioners to grant pension to the respondent after taking his service as minimum qualifying service for pension or by adding short fall from Extra Departmental Delivery Agent service within three months.

(3.) The respondent was working as Extra Departmental Delivery Agent from 10.11.1969. He was promoted/appointed to Group-D service on 29th April, 1998. He retired on attaining the age of superannuation on 31st July, 2007. i.e., after 09 years 02 months and 19 days of service against Group-D post and after 29 years against an Extra Departmental Delivery Agent post.