Union Of India vs Shri Daulat Singh Chauhan
2011 Latest Caselaw 557 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

+                          W.P.(C) No.615/2010

%                      Date of Decision: 31.01.2011

Union of India                                        .... Petitioner
                      Through Mr.H.K.Gangwani, Advocate.

                                 Versus

Shri Daulat Singh Chauhan                                .... Respondent
                    Through Mr.S.R.Jolly, Advocate


CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MS.JUSTICE VEENA BIRBAL

1.      Whether reporters of Local papers may              NO
        be allowed to see the judgment?
2.      To be referred to the reporter or not?             NO
3.      Whether the judgment should be                     NO
        reported in the Digest?


ANIL KUMAR, J.

*

Learned counsel for the petitioner contends that a specific plea

was taken in the counter affidavit filed before the tribunal that Rule 14

of CCS (Pension) Rules, 1972 stipulates that half of the service rendered

in the work-charge establishment will be counted for pensionary

benefits at the time of regular appointment.

Learned counsel contends that this plea of the petitioner was not

considered by the tribunal and in view of this, learned counsel on

instructions seeks to withdraw the petition with liberty to approach the

tribunal to re-agitate this point and seek review of impugned order.

Dismissed as withdrawn with liberty as prayed for.

All the pending applications are also disposed of.

ANIL KUMAR, J.

JANUARY 31, 2011                               VEENA BIRBAL, J.
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