UNION OF INDIA THROUGH D G CUM SECRETARY, DEPARTME Vs. LAXMAN PRASAD SINGH SON OF LATE BHAGIRATH PRASAD

JUDGEMENT

(1.) The Postal Department and its functionaries are petitioners before this Court.

(2.) The writ is directed against the order dated 27.11.2017 passed by the Central Administrative Tribunal, Patna Bench, Patna in O.A. No. 06 of 2017. Since the Central Administrative Tribunal, Patna Bench, Patna has allowed the O.A. in favour of the private respondent and given direction for grant of pension treating the minimum 10 years of qualifying service to have been rendered by the private respondent keeping in view similar reliefs having been granted in identical matters.

(3.) Having observed the factual position that even though private respondent had worked under the Postal Department for almost 30 years having been initially engaged on 21.07.1972 and it was because of the delay caused in holding DPC within time, and benefit of substantive appointment on a Group-D cadre was granted only on 06.08.2003, that, when he superannuated on 30.06.2011, the 10 years figure did not add up in his favour.