Sri N C Bhemmaiah vs The Union Of India on 16 February, 2012

[Cites 2, Cited by 1]

Karnataka High Court

Sri N C Bhemmaiah vs The Union Of India on 16 February, 2012

Bench: H N Nagamohan Das

EN mg HIGH COURT 0;: KARNATAKA AT B;iNGAL .G§'_E; _

BATES THIS THE :5" DAY OF FEBRUARY, 2§:;:"::3f   

BEFORE

THE HC)N'BLE MR. JUSTICE H,N,   é  T

WRIT PETITION N0. 181§gj2006Vi'S~'IiES)    I V

BETWEEN :

1.

itx.)

Sri. N C BHEMMAIAH '  
S/QNKCHENNAPPA _  ;
AGED ABOUT 54.YEARs.  %  '

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H. No. 4, VIJAYA §;AN'K 'C61,0N_Y ;, '

1 CROSS, B.-'1-'§NA"SWA31)I»    M. "
BANGALORE;--569 043;  ~ "

Srie N 1%: MAND'ANNA» "

S/0. N MRA_N1'APFAA;~.V  ..  
AGED ABQUT 56'*¥E';x;1<sV
ELN0. M 8231'} 8';~.PAR,\;?'ATE':{I NILAYA
sH1}afA'NAHALL:,_gA1<K:3R RQAD

 '~  _yEL;::3§;;a.N:<g, P{}ST;''BANGALQRE « 559 054%

   A 
'3f§}é.Lé§:"E'_'si?__B~:AE':"APPA

A<::.:§ A5QL§i.r5:? YEARS
R;'A."'N9;----20§!é, if" B CROSS

~ .. _   "-..L£KK}%S.$%N3Rﬁ;, KQRz%%%i;%E'*EG;%LA 9%?
= g;z.:x.% @;:~;L§RE « 32:,

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M)

I. THE UNION OF INDIA
REP. BYITS SECRETARY . _
MINISTRY OF HOME AFF'AIRS*"" --  

NORTH BLOCK '  5   v "

NEW' DELHI --~ I I0 001.

THE D1REcTQR..:éE.NER.:AE    :
BORDER   
NORTH   

NEW DEI..I«IR_   I   .. ,,fRE;SPONDENTS

Iv

{By Sri. JAGRDISH'CIIARIDRRT.I§IUI,3T0.DR, CGC}

THIs;wR1T RE'ITIjIoN IS FILED UNDER ARTICLES 226
AND, 22'?'iII"'<i3E c<f)N5--TITUTIDN OF INDIA WITH A
PRAYER' TO "DfIE_EI:*jT THE RESPONDENTS TO CONSIDER

THE». REPRE;S'E._ "TTRTI'D--N DATED 06,Q?.200<3 ANNEXURE F ANDE:'1."_C~;'__I THIS. §?2:T'R'1"F:"'F?ET§TIQN CGMING QN FQR FINAL ..fRIE;;R,ING TI--II3 DRE; TI-IE CDURT PASSED THE % EDE:,TIDRJ:'NG;

QRDER ?E{IIé§Ee~:TR are REE Tazéreé ampéeyess Di {TIE gscené f€S§i'}GE'i§€§'§§ gvﬁféﬁf S6C%§I'iijJ ¥eTEE {f§§ Eheri 'The 83?'; YEIEID was gems ET},lS£3k€3 in the matter ef tnterrzrretatien ef Rule l9 of the Security Force Rules. Gr: realising the rnistake the res'p0ndent..§' T l issued a circular en 27.l2.l995 withdrawinlgithel pens_ie.n the retired BSF employees. Finally the Suprerne. in .e'.a:--:e:«.ei; l' Union of India Vs. Rakesh Kurnar, (200 309 helj S E9 of BSF Rules do not r)re.yide ,Ar5r--A';§gy§negr nfllvpension. ' ' .b bensien to ?

.y"g Consequently the respondent BSF-t.lStelpvpecl'V retired and resigned e.n1;:]e§*ees.:;_Th€ereé1fterll'the--rngttter came to be clarified by the in the ease of Rajkumar antllVethe'rs.?5Vs. Irtdinlléind another, WP. Ne, 569/2001 VideEerde«r relevant portion in this order paragraph 'tinltlretnpeivsttitée portion and the same reads as 'A """ "

l 2 winch fall 'under cntegerjr {A} ie, pereenneé éaittsré had resigned prier tet he eirenler ﬁateé l"'»27,l2,l:9.§,'l3 anel had eeen grnnteel pensien for seeeiejl "reese*ns anti eentreueé tn etreer it till the steepege nit"

gieneéen tea; 2: reentt et" the jztdgntens: in Ralreeh Knnzar V' ""{:%ner3}§ We tlnnla that érreegeetéate of the eeeieien in Eexag equity demands {hate as {hey have drawn their pensier: fer ieng perioés, they Shaii :19: be asked _E;.€*:__ "

refund their drawn pensien amounzse BEEF sha11_.tb,ei:r'V.VVV pension be stopped now."

Petitieners contend that they zé1:*e'«-tietireei'e.nip1eyeeV§§"ef'BSE before the circular of 1995 and of qualifying service. Petitioners} fall under a category of retiring beforev to them.

Their claim for pen7<:io::.:1 Aﬁnexzxre E dated 04,01,199? is petitioner N0. 1 stating that hiL<:_'peI_1:r:--Ai<A:»AVf1'LVpepeesearev..fé'1*x§7a;rded to PAD. It is also seen free': the record env gave 9. representation as;_ pe;° A:1;2g§§ii::'e. F tee eespandenie ﬁe pay the pension. 'f§e_ :33 baiseé ex; the fee: Ehaé they have reiireé §Fi_Q1' ::;._:'e:;1;:;:e~aé;:._e;r:e':'995 and elaeifgeaiezy eeéer ef ihe Seereme €5.31": ii} Réj Kiemafég ease ﬁe ﬁe: ewe: their eéeim. in the fees aed _e§z?:i2:;:§£anees :25'? £233 ease §'SS§3G3"i§£3Q§S age Ezereby i'§if5C{€5 ﬁe =._:e<:>:'.1¢S;§{§eC:j ii*:eA§eii{i<>::e:'§' zeerezgeeieelerz éeied {fée£?'?eZ§Gé Amiexere F in £1CC€}i"€§2J"£C€E wiih iaw if the same is no: ya: sensideréﬁ withizi time. frame of 3 m0:1£h$ from the date of réceipt of copy sf Eh_i:Z~i_.§fi:.'t'»<:5:'g' -1- V 3; With the abox/£2 observation, tha writ ;__:::3fj!é'io1'k..Es--.héreb}f*..__ disposed eff.

LRS,/I 7022012.

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