CHIEF GENERAL MANAGER, TELECOMMUNICATION Vs. KARNAIL SINGH

JUDGEMENT

(1.) Heard Mr. K.K.Pangotra, learned counsel appearing for the appellants and Mr. P.N.Raina, Sr. Advocate appearing for the res

(2.) This appeal is preferred against the order made in SWP No.369/2005 dated 07.12.2006, giving direction to give credit of se service for computing his qualifying service for the purposes of pension and grant pension within a period of four weeks, if

(3.) Learned Single Judge allowed the writ petition taking note of the Rules 13 and 14 of CCS (Pension) Rules, which states tha appointed in the same or another post without interruption. As per rule 14 (2), the expression service means service under