RAMESH KUMAR GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has filed the petition challenging order dtd. 8/10/2020 passed by the Central Administrative Tribunal, Jaipur Bench, Jaipur (hereafter referred to as 'the Tribunal'), whereby, original application filed by the petitioner challenging order dtd. 2/5/2017 was dismissed.

(2.) We have heard learned counsel for the petitioner and have gone through the record available on the file carefully.

(3.) Case of the petitioner in brief, as per the original application, was that the petitioner had joined service on 12/5/1978 as Auditor with the Central Government. Thereafter, in the year 1988, petitioner had applied for the post of Assistant Professor in University of Rajasthan and was offered appointment vide order dtd. 30/11/1988. Petitioner submitted a representation that he be relieved from service on 1/12/1988 and the said request was accepted and the petitioner was relieved vide order dtd. 2/12/1988. Thereafter, the petitioner worked with the University of Rajasthan and his lien was terminated with effect from 2/12/1991. Petitioner submitted a representation on 16/1/2017 for release of pension and other benefits with regard to the services rendered by him in Central Government Audit and Accounts Department. Petitioner had raised the claim with regard to the service period up to 2/12/1988 and not with regard to the services rendered by him at University of Rajasthan commencing from 3/12/1988.