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Judgment
CM APPL. 22012/2022 (exemption)
Allowed, subject to just exceptions.
The application is accordingly disposed of.
W.P.(C) 7183/2022
The present petition has been preferred seeking a direction to the respondents to grant pro-rata pension to the petitioner from the date of his discharge with all consequential benefits in terms of judgment dated 09.01.2019 in W.P.(C) No. 10026/2016 and judgment dated 08.02.2021 in W.P. (C) 9905/2019 passed by this Court.
Learned counsel for petitioner has submitted that vide Notification No. 8(3)/86/A/D (Pension/Services) dated 19.02.1987 and further, by circular No.A/49738/AG/PS4(c)/689/A/D(Pens/Sers) dated 21.04.1988 issued by the Government of India/Ministry of Defence, officers with not less than 10 years of qualifying service are entitled to receive pro-rata pension worked out under the method specified. Learned counsel further submitted that the petitioner was enrolled in Indian Air Force (IAF) on 08.03.1991 and he stood discharged from services of IAF on 06.07.2005 after serving for 14 years, 03 months and 28 days. Therefore, it is prayed that respondents be directed to issue pro-rata pension to the petitioner.
Notice issued.
Mr. Kamal Kant Jha, learned Senior Panel Counsel has entered appearance on advance notice and submits that the case of the petitioner shall be considered and his pro-rata pension shall be released, if found eligible.
In view of aforesaid, we hereby dispose of the present petition with direction to respondents to consider the case of petitioner and release pro-rata pension, if found eligible, with appropriate interest in terms of judgment dated 09.01.2019 in W.P.(C) No. 10026/2016 and judgment dated 08.02.2021 in W.P (C) 9905/2019 passed by this Court.
With directions as aforesaid, the present petition is disposed of.