JAYANTI CHOUDHURY Vs. UNION OF INDIA THROUGH

JUDGEMENT

(1.) Heard Mrs. Nisha Thakur, learned Counsel appearing for the Petitioner, Mr. A.K. Trivedi, learned Counsel appearing for Respondent No. 6.

(2.) Counter and rejoinder affidavit has been exchanged. The matter was listed today as a date fixed cases and since pleadings are complete and counsels are agreed, the writ petition is being decided finally.

(3.) The instant writ petition has been filed by the widow of Late Kamala Kanta Choudhury, an Ex-Coal Board Employee, who worked since 1959 in the office of Coal Controller, Ministry of Coal till the merger in the year 1975 with a Public Sector Company and thus in these circumstances the Petitioner has become an employee of Coal Board from 1959 to 1975 i.e. 15 years 7 months 24 days, making him eligible for pension under Rule 49 (1) of the Central Civil Services (Pension) Rules, 1972.