AIROnline 2020 Pat 220

Patna High Court

Hon'ble Judge(s): Ashwani Kumar Singh, Partha Sarthy , JJ

Constitution of India , Art.16, Art.309— Central Civil Service (Pension) Rules (1972) , R.5— Pension - Claim for - Petitioner sought direction to authority to grant pension and consequential benefit after counting official period of his service - As per Rules of 1972, government servant, who retires after rendering more than or equal to 10 years qualifying service, is eligible to receive pension - Materials showing that petitioner rendered service for 9 years and one month only - Petitioner not completing qualifying service prescribed under Rules of 1972 - Not entitled to pension. (Para 8 9)