HETRAM Vs. UNION OF INDIA

JUDGEMENT

(1.) These special appeals are directed against common order dated 7.3.18 passed by the learned Single Judge of this court, whereby the writ petitions preferred by the appellants challenging the action of the respondents in denying pension and other post retirement benefits, have been dismissed.

(2.) For appreciation of the controversy involved in these appeals, the essential facts need to be noticed and for this purpose, the facts of the SAW No.1355/18, which was argued by the learned counsel for the appellant as lead case, are taken into consideration.

(3.) The appellant Trilok Singh was appointed as Constable (GD) in Border Security Force (BSF) on 25.11.85. He was promoted on the post of Lance Naik w.e.f. 15.3.93. While posted as Lance Naik in 102 Bn of BSF, the appellant tendered his resignation voluntarily on 5.7.96, which was accepted in conformity with the provisions of Rule 19 of BSF Rules, 1969 (for short "the BSF Rules"?) w.e.f. 31.10.96.