An employee toils ceaselessly for employer with the legitimate and legal expectation that in his old age, he will be looked after well by his employer. After working for about 35 years, he wants a peace of mind and a life sans hurry and worry. He meets his needs, from his meager savings and through retrial benefits like Pension. Pension is not a bounty or ex gratia payment which depends on the sweet will of the employer but it is a vested right. Long back in 1971, the Hon’ble Supreme Court in Deoki Nandan Shah v. State of UP, AIR 1971 SC 1409 ruled that pension is a right and its payment does not depend upon the discretion of Government but is governed by the Rules and a Government servant coming within the rules is entitled to claim pension by virtue of Rules. This was further reiterated in State of Punjab v. Iqbal Singh, AIR 1976 SC 667. In D. S. Nakara v. Union of India, AIR 1983 SC 130, the Hon’ble Supreme Court observed three characteristics of pension, as under: