Central Administrative Tribunal - Mumbai
Venkatesh Gajanan Kudale vs Defence Production on 11 September, 2025
1 OA No. 914/2022
Central Administrative Tribunal
Mumbai Bench: Mumbai
OA No.914/2022
Order reserved on: 21.07.2025
Order pronounced on: 11.09.2025
Hon'ble Mr. Justice M.G. Sewlikar, Member (J)
Shri. Venkatesh Gajanan Kudale,
Flat No. 1, Ekvira Sadan,
1369, A B Kasba Peth,
Pune -411003
Email: [email protected]
-Applicant
(By Advocate Mr. P.J. Prasad Rao)
Versus
1. Union of India through
The Secretary, Ministry of Defence Production
Govt. of India, South Block,
New Delhi- 110 011.
2. The Secretary,
Directorate of Ordnance (C & S),
Ayudh Bhawan, 10-A, S.K. Bose Road
Kolkata- 700 001.
3. Senior General Manager,
Ammunition Factory Khadki,
Khadki, Pune- 400003.
4. The Chairman and Managing Director
Munitions India Ltd
2nd Floor, Nyati Unitree, Nagar Road
Yerwada, Pune-411 006.
Digitally signed by Nicky Kumari
5. The Principal Controller of Defence Accounts (Pension)
DN: C=IN, O=Personal, OID.2.5.4.65=5701472963214eacaf7214eb1c705990,
Phone=
319c15ca9eb1feefdf068e6ccd39ee2956895f6f91a3b405297e23829af5a475,
Nicky Kumari PostalCode=823002, S=Bihar, SERIALNUMBER=
78a0e5fc01b6b3d12eabec40e7f8c4bf366c1f4f6f5bd93fc66bbdd397444faa, CN=
Nicky Kumari
Reason: I am the author of this document
Location:
Date: 2025.09.25 11:59:23+05'30'
Foxit PDF Reader Version: 2024.3.0
2 OA No. 914/2022
Draupati Ghat, Allahabad- 211 014.
- Respondents
(By Advocate Mr. Sachin Patil)
ORAL ORDER
Per: Justice M.G. Sewlikar, Member (J)
The applicant has filed this OA seeking the relief of grant of pension to the applicant from 09th February, 2009 along with enhanced gratuity with arrears.
2. Facts in nutshell are that the applicant was appointed as Fitter vide Appointment Order dated 26th May, 1995 by the respondent no. 3.
3. According to the applicant, because of his ill health, he could not attend the duty with effect from 26th June, 2004 to 15th June, 2007, on account of which disciplinary proceedings was initiated against the applicant. In the disciplinary proceedings, the applicant was held guilty and penalty of Compulsory Retirement from the Service was imposed vide order dated 09th February, 2009. The applicant avers that the respondent no. 3 paid him the service gratuity and retirement gratuity but denied the Digitally signed by Nicky Kumari pension to the applicant on the ground that qualifying DN: C=IN, O=Personal, OID.2.5.4.65=5701472963214eacaf7214eb1c705990, Phone= 319c15ca9eb1feefdf068e6ccd39ee2956895f6f91a3b405297e23829af5a475, Nicky Kumari PostalCode=823002, S=Bihar, SERIALNUMBER= 78a0e5fc01b6b3d12eabec40e7f8c4bf366c1f4f6f5bd93fc66bbdd397444faa, CN= Nicky Kumari Reason: I am the author of this document Location:
Date: 2025.09.25 11:59:23+05'30' Foxit PDF Reader Version: 2024.3.0 3 OA No. 914/2022 service of 10 years has not been completed by the applicant. It is further contended that in terms of Rule 49(2), read with Rule 40 of Central Civil Services (Pension) Rules, 1972 (CCS (Pension) Rules, 1972), a government servant is entitled to pension and gratuity on completion of qualifying service of not less than 10 years. The applicant had following leave balance on his account:
Earned Leave -144 days Half Pay Leave -159 days.
4. It is his contention that Rule 32(1)(a) of CCS (Leave) Rules, 1972 bars grant of Extra-Ordinary Leave (EOL) when Earned Leave (EL) and Half-Pay Leave (HPL) are available. If the leave of the applicant is regularized, his qualifying service for pension works out to 10 years 02 months 25 days and if the period is rounded off in accordance with clarification of Government of India, Department of PW Dy. No. 1477/71-P & P.W. dated 13th March, 1989, the applicant is entitled to gratuity and pension on compulsory retirement. It is his case that EOL cannot be granted when EL & HPL are available. The Digitally signed by Nicky Kumari applicant made representation on 04th September, 2021 for DN: C=IN, O=Personal, OID.2.5.4.65=5701472963214eacaf7214eb1c705990, Phone= 319c15ca9eb1feefdf068e6ccd39ee2956895f6f91a3b405297e23829af5a475, Nicky Kumari PostalCode=823002, S=Bihar, SERIALNUMBER= 78a0e5fc01b6b3d12eabec40e7f8c4bf366c1f4f6f5bd93fc66bbdd397444faa, CN= Nicky Kumari Reason: I am the author of this document Location:
Date: 2025.09.25 11:59:23+05'30' Foxit PDF Reader Version: 2024.3.0 4 OA No. 914/2022 grant of pension but it was rejected. The applicant has, therefore, filed this OA seeking following reliefs:-
"(a) To allow this original application.
(b) This Hon'ble Tribunal is pleased to issue orders to Respondents 4 and 5 to grant pension to the Applicant from 09/02/2009 alongwith enhanced gratuity with arrears thereof.
(c) To direct the Respondents to grant all other benefits consequent on regularizing the 303 days EL and HPL
(d) Any further order/order (s) as deemed fit in the interest of justice.
(e) Cost of this application be granted."
5. Respondents filed reply. It is their contention that the applicant was continuously absent with effect from 26th June, 2004, on account of which departmental inquiry was initiated against the applicant in which he was convicted and penalty of withholding of one increment without cumulative effect for one year was imposed vide order dated 04th December, 2004. Because of his continuous absence, despite imposing penalty mentioned above, another chargesheet came to be served on the applicant in which also the applicant was held guilty and punishment of Compulsory Retirement was imposed on him. They contend that the applicant did not raise issue of pension for a period of 12 years. He raised it in the year 2021 and, Digitally signed by Nicky Kumari DN: C=IN, O=Personal, OID.2.5.4.65=5701472963214eacaf7214eb1c705990, Phone= 319c15ca9eb1feefdf068e6ccd39ee2956895f6f91a3b405297e23829af5a475, Nicky Kumari PostalCode=823002, S=Bihar, SERIALNUMBER= 78a0e5fc01b6b3d12eabec40e7f8c4bf366c1f4f6f5bd93fc66bbdd397444faa, CN= Nicky Kumari Reason: I am the author of this document Location:
Date: 2025.09.25 11:59:23+05'30' Foxit PDF Reader Version: 2024.3.0 5 OA No. 914/2022 therefore, the claim is barred by limitation under Section 21 of Central Administrative Tribunal Act, 1985.
Entitlement to pension is not a continuing cause of action. According to the respondents, the applicant had put in 15 years of service.
6. The applicant filed rejoinder in which no additional point was raised but it is replica of the OA.
7. Respondents filed affidavit in reply to rejoinder in which they have given the breakup of the non-qualifying service rendered by the applicant as under:-
Total Service 13 years 08 months 09 days (From: 31.05.1995 to 08.02.2009) Less Non-Qualifying Service due 04 years 03 months 17 days to EOL on other grounds (Total EOL 1567 days) Net Qualifying Service 09 years 04 months 22 days
8. From this breakup, it is seen that the total service of the applicant was 13 years, 08 months and 09 days. Non- qualifying service due to EOL is 04 years, 03 months and 17 days and net qualifying service is 09 years, 04 months Digitally signed by Nicky Kumari DN: C=IN, O=Personal, OID.2.5.4.65=5701472963214eacaf7214eb1c705990, Phone= 319c15ca9eb1feefdf068e6ccd39ee2956895f6f91a3b405297e23829af5a475, Nicky Kumari PostalCode=823002, S=Bihar, SERIALNUMBER= 78a0e5fc01b6b3d12eabec40e7f8c4bf366c1f4f6f5bd93fc66bbdd397444faa, CN= Nicky Kumari Reason: I am the author of this document Location:
Date: 2025.09.25 11:59:23+05'30' Foxit PDF Reader Version: 2024.3.0 6 OA No. 914/2022 and 22 days. In support of their contention, they have produced record to that effect i.e. Audit Report Regarding Verification of Service dated 11th August, 2009.
9. I have heard learned counsel for the applicant and learned counsel for the respondents at great length.
10. Learned counsel for the applicant submitted that the applicant had rendered close to 14 years of service.
Respondents regularized the period of absence by granting EOL. Extra-ordinary leave cannot be granted when EOL and HPL are available. He submitted that according to the respondents, applicant had 144 days' leave to his credit and 159 days' HPL to his credit. He further contended that in terms of Leave Rules for Civilian Industrial Employees, total service includes EOL also. And, therefore, the applicant is entitled to pension as he completes more than 10 years of service.
11. He further contended that when government is at fault, the government should not raise the issue of limitation. For this purpose, he has placed reliance on the Digitally signed by Nicky Kumari case of S.R. Bhanrale versus Union of India & Ors. in DN: C=IN, O=Personal, OID.2.5.4.65=5701472963214eacaf7214eb1c705990, Phone= 319c15ca9eb1feefdf068e6ccd39ee2956895f6f91a3b405297e23829af5a475, Nicky Kumari PostalCode=823002, S=Bihar, SERIALNUMBER= 78a0e5fc01b6b3d12eabec40e7f8c4bf366c1f4f6f5bd93fc66bbdd397444faa, CN= Nicky Kumari Reason: I am the author of this document Location:
Date: 2025.09.25 11:59:23+05'30' Foxit PDF Reader Version: 2024.3.0 7 OA No. 914/2022 Civil Appeal No. 9489 of 1996 dated 19th July, 1996. He has filed written arguments in support of his contentions. I have perused written arguments also.
12. Learned counsel for the respondents submitted that the respondents have made a statement in the reply that the EOL was granted but in fact it was not granted and, therefore, the applicant is not entitled to the pension as he does not complete 10 years of qualifying service. He contended that regularization of the EOL without medical certificate and approval of leave on the basis of medical certificate are two entirely different aspects and the said two different aspects cannot be treated as same. As per extant rules, EOL without medical certificate is not counted as qualifying service. Therefore, the applicant's EOL of 04 years, 03 months and 17 days was not counted as qualifying service.
13. I have carefully considered the submissions made by the learned counsels for the respective parties.
14. It is not disputed that the respondents had treated Digitally signed by Nicky Kumari the absentee period as EOL. The question that needs DN: C=IN, O=Personal, OID.2.5.4.65=5701472963214eacaf7214eb1c705990, Phone= 319c15ca9eb1feefdf068e6ccd39ee2956895f6f91a3b405297e23829af5a475, Nicky Kumari PostalCode=823002, S=Bihar, SERIALNUMBER= 78a0e5fc01b6b3d12eabec40e7f8c4bf366c1f4f6f5bd93fc66bbdd397444faa, CN= Nicky Kumari Reason: I am the author of this document Location:
Date: 2025.09.25 11:59:23+05'30' Foxit PDF Reader Version: 2024.3.0 8 OA No. 914/2022 consideration is whether the EOL can be considered for counting qualifying service.
15. Qualifying service is defined in CCS (Pension) Rules, 1972 to mean that qualifying service of a Government servant shall commence from the date he takes charge of the post to which he is first appointed either substantively or in an officiating or temporary capacity. Rule 21 of CCS (Pension) Rules, 1972 deals with consideration of extraordinary leave for qualifying service. Rule 21 reads thus:-
"21. Counting of periods spent on leave All leave during service for which leave salary is payable and all extraordinary leave granted on medical certificate shall count as qualifying service:
Provided that in the case of extraordinary leave other than extraordinary leave granted on medical certificate, the Appointing Authority may, at the time of granting such leave, allow the period of that leave to count as qualifying service if such leave is granted to a Government servant-
(i) omitted.
(ii) due to his inability to join or rejoin duty on account of civil commotion; or
(iii) for prosecuting higher scientific and technical studies."Digitally signed by Nicky Kumari
DN: C=IN, O=Personal, OID.2.5.4.65=5701472963214eacaf7214eb1c705990, Phone= 319c15ca9eb1feefdf068e6ccd39ee2956895f6f91a3b405297e23829af5a475, Nicky Kumari PostalCode=823002, S=Bihar, SERIALNUMBER= 78a0e5fc01b6b3d12eabec40e7f8c4bf366c1f4f6f5bd93fc66bbdd397444faa, CN= Nicky Kumari Reason: I am the author of this document Location:
Date: 2025.09.25 11:59:23+05'30' Foxit PDF Reader Version: 2024.3.0 9 OA No. 914/2022
16. This rule makes it specifically clear that extraordinary leave granted on medical certificate shall be counted as qualifying service. The proviso states that in the case of extraordinary leave other than extraordinary leave granted on medical certificate, the Appointing Authority may, at the time of granting such leave, allow the period of that leave to count as qualifying service if such leave is granted to a Government servant due to his inability to join or rejoin duty on account of civil commotion or for prosecuting higher scientific and technical studies.
17. In the case at hand, the respondents have contended that the applicant had filed the medical certificate after joining the duties and which was not in accordance with rules. It is pertinent to note that the respondents had initiated inquiry against the applicant for his continuous unauthorized absence in which the applicant was held guilty and he has been compulsorily retired. When he was removed because of unauthorized absence, clearly goes to show that he could not account for his absence. In other words, his absenteeism was wilful. On reading the Digitally signed by Nicky Kumari punishment order, it is seen that the applicant had DN: C=IN, O=Personal, OID.2.5.4.65=5701472963214eacaf7214eb1c705990, Phone= 319c15ca9eb1feefdf068e6ccd39ee2956895f6f91a3b405297e23829af5a475, Nicky Kumari PostalCode=823002, S=Bihar, SERIALNUMBER= 78a0e5fc01b6b3d12eabec40e7f8c4bf366c1f4f6f5bd93fc66bbdd397444faa, CN= Nicky Kumari Reason: I am the author of this document Location:
Date: 2025.09.25 11:59:23+05'30' Foxit PDF Reader Version: 2024.3.0 10 OA No. 914/2022 admitted all the charges during the inquiry proceedings. The competent authority in order dated 09th February, 2009 (Annexure- A-11) states that the applicant had admitted all the charges during the inquiry proceedings. This clearly shows that the applicant has admitted that the absence was unauthorized. There is nothing on record to show that his leave was granted on medical certificate. He has produced medical certificate at Annexure- A-4 collectively. Annexure-A-4 shows that the applicant had resumed duties on 16th June, 2007 after absenting himself from 26th June, 2004 to 15th June, 2007. The department, therefore, referred him to Government hospital for checkup as the applicant had obtained medical certificate from Private Medical Practitioner. The applicant has not produced any document to show that he had appeared before the Government hospital for checkup. All these documents and inquiry report clearly point to the fact that the EOL was granted without medical certificate. Therefore, it cannot be treated as the qualifying service.
18. Another argument advanced by learned counsel for the applicant was that the applicant is governed by Leave Digitally signed by Nicky Kumari DN: C=IN, O=Personal, OID.2.5.4.65=5701472963214eacaf7214eb1c705990, Phone= 319c15ca9eb1feefdf068e6ccd39ee2956895f6f91a3b405297e23829af5a475, Nicky Kumari PostalCode=823002, S=Bihar, SERIALNUMBER= 78a0e5fc01b6b3d12eabec40e7f8c4bf366c1f4f6f5bd93fc66bbdd397444faa, CN= Nicky Kumari Reason: I am the author of this document Location:
Date: 2025.09.25 11:59:23+05'30' Foxit PDF Reader Version: 2024.3.0 11 OA No. 914/2022 Rules for Civilian Industrial Employees paid from the Defence Services Estimates in which total service is defined as total continuous service rendered up to the date preceding the date from which leave is taken and will include the periods of leave (including the period(s) of Extra ordinary Leave without pay) taken during the period. It does not define qualifying service. Therefore, this provision is of no help to the applicant.
19. It is not disputed that the applicant is governed by CCS (Pension) Rules, 1972 for the purpose of pensionary benefits.
20. Another argument advanced was that the respondents ought not to have treated leave of four years, three months and seventeen days as EOL. For this purpose, reliance was place on Rule 32 of CCS (Leave) Rules. I do not find any substance in this argument. In Rule 16 of the Civilians in Defence Services (Industrial Employees) Leave Rules, 1954, the competent authority is empowered to treat period of absence without leave into extraordinary leave. Rule 16(iii) reads thus:-
Digitally signed by Nicky Kumari
DN: C=IN, O=Personal, OID.2.5.4.65=5701472963214eacaf7214eb1c705990, Phone= 319c15ca9eb1feefdf068e6ccd39ee2956895f6f91a3b405297e23829af5a475, Nicky Kumari PostalCode=823002, S=Bihar, SERIALNUMBER= 78a0e5fc01b6b3d12eabec40e7f8c4bf366c1f4f6f5bd93fc66bbdd397444faa, CN= Nicky Kumari Reason: I am the author of this document Location:
Date: 2025.09.25 11:59:23+05'30' Foxit PDF Reader Version: 2024.3.0 12 OA No. 914/2022 "16.(i) ........
(ii) .........
(iii) the authority empowered to grant leave may commute retrospectively :-
a) period of absence without leave into extra- ordinary leave.
b) extra-ordinary leave granted into leave of a different kind if the latter type of leave was admissible at the time extra-ordinary leave was granted.
All leave except extra-ordinary leave taken otherwise on Medical Certificate as admissible to an industrial employee permanent or temporary shall count for increment in the post in which he was working at the time of proceeding on such leave, provided it is certified that he would have continued to hold the post but for going on leave....."
21. This rule clearly states that the competent authority is empowered to commute period of absence without leave into extra-ordinary leave. This clearly shows that the competent authority was empowered to treat the absence into extra-ordinary leave. Even this Rule states that all leave except extra-ordinary leave taken otherwise on medical certificate as admissible to an industrial employee shall count for increment. It does not say that it will be counted for qualifying service.
22. So far as delay is concerned, the application is hopelessly barred by limitation. The absence was treated as extra-ordinary leave in the year 2009 and he is challenging Digitally signed by Nicky Kumari DN: C=IN, O=Personal, OID.2.5.4.65=5701472963214eacaf7214eb1c705990, Phone= 319c15ca9eb1feefdf068e6ccd39ee2956895f6f91a3b405297e23829af5a475, Nicky Kumari PostalCode=823002, S=Bihar, SERIALNUMBER= 78a0e5fc01b6b3d12eabec40e7f8c4bf366c1f4f6f5bd93fc66bbdd397444faa, CN= Nicky Kumari Reason: I am the author of this document Location:
Date: 2025.09.25 11:59:23+05'30' Foxit PDF Reader Version: 2024.3.0 13 OA No. 914/2022 the same in the year 2022. In the application for condonation of delay, he states that the applicant is not well trained in administrative matters and was not fully aware of his entitlement and since his health was not good from 09th February, 2009 and from 25th March, 2020 due to Covid Pandemic, he could not pursue the case. He had made a detailed representation on 04th September, 2021. This shows that the applicant has committed delay of 12 years. The cause of action arose in the year 2010 when gratuity was paid to the applicant but pension was not granted. Thus, there is delay of 11 years. The applicant has placed reliance on the case of S.R. Bhanrale (supra), in which it is held that if the government is at fault, the government should not raise question of limitation.
23. As indicated earlier, the government was not at fault and, therefore, government cannot be precluded from raising the question of limitation. Reliance was also placed on the case of Simer Singh versus Union of India & Ors. in OA No. 650/2007 dated 21st November, 2012 (CAT, Mumbai Bench) for condonation of delay. The applicant in Digitally signed by Nicky Kumari the case of Simer Singh (supra) was aggrieved by the DN: C=IN, O=Personal, OID.2.5.4.65=5701472963214eacaf7214eb1c705990, Phone= 319c15ca9eb1feefdf068e6ccd39ee2956895f6f91a3b405297e23829af5a475, Nicky Kumari PostalCode=823002, S=Bihar, SERIALNUMBER= 78a0e5fc01b6b3d12eabec40e7f8c4bf366c1f4f6f5bd93fc66bbdd397444faa, CN= Nicky Kumari Reason: I am the author of this document Location:
Date: 2025.09.25 11:59:23+05'30' Foxit PDF Reader Version: 2024.3.0 14 OA No. 914/2022 denial of the proper fixation of pay scale. Fixation of pay, admittedly, is a continuous cause of action. In the case at hand, the issue involved is totally different. In the instant case, the question involved is whether EOL can be granted when EL & HPL are available. Therefore, delay cannot be condoned.
24. The applicant has also placed reliance on the case of Jaya Bhattacharya versus The State of West Bengal & Ors. arising out of SLP (C) No(s). 8850-8852 of 2024 (Supreme Court). In para 11, following observations have been made:-
"11. What is discernible from the record is that despite Tribunal's order dated 01.12.2003 directing the Collector to cause a departmental inquiry in respect of the appellant's allegations to the effect that though she joined the office and signed the attendance register she was not allowed to perform her duties and was not paid salary from May, 1987 onwards, no such inquiry was ever conducted by the respondents/authorities. Even though the order passed by the respondents/authorities on. 19.05.2011 that her unauthorized absence is treated as extraordinary leave and her service is regularized was not challenged subsequently, the fact remains that the appellant has been condemned unheard without subjecting her to any departmental inquiry despite Tribunal's order. Any observation by the Tribunal or the High Court in subsequent proceedings that the appellant failed to demonstrate that she was prevented from performing her duties would not enure to the benefit of the respondents for the simple reason that the said fact could have been established either for or against the appellant only in Digitally signed by Nicky Kumari DN: C=IN, O=Personal, OID.2.5.4.65=5701472963214eacaf7214eb1c705990, Phone= 319c15ca9eb1feefdf068e6ccd39ee2956895f6f91a3b405297e23829af5a475, Nicky Kumari PostalCode=823002, S=Bihar, SERIALNUMBER= 78a0e5fc01b6b3d12eabec40e7f8c4bf366c1f4f6f5bd93fc66bbdd397444faa, CN= Nicky Kumari Reason: I am the author of this document Location:
Date: 2025.09.25 11:59:23+05'30' Foxit PDF Reader Version: 2024.3.0 15 OA No. 914/2022 a duly constituted departmental inquiry. The respondents' failure to conduct an inquiry as per Tribunal's order cannot shift the burden on the appellant to prove that she was prevented from working. Denial of pensionary benefits to an employee must emanate from any rule enabling the government for such denial. When the services have been regularized by treating the same as extraordinary leave the same cannot be treated as unauthorised leave for denying the pensionary benefits. The respondents could have denied the pension to the appellant by proving that she was unauthorizedly absent for the subject period and not by refusing to hold an inquiry against her."
25. This judgement of Supreme Court is not applicable to the facts of the case at hand. In that case before the Supreme Court, unauthorized absence was treated as extraordinary leave. The respondents had failed to conduct inquiry as per Tribunal's order. No inquiry was held by the respondents for denying the pension. In the case at hand, the applicant was served with the chargesheet for unauthorized absence and his increment was stopped in the year 2004. Since there was no improvement, another chargesheet was served on him in which he was found guilty and he was compulsorily retired. Therefore, the judgment in the case of Jaya Bhattacharya (supra) has no application to the facts of the case at hand. Digitally signed by Nicky Kumari DN: C=IN, O=Personal, OID.2.5.4.65=5701472963214eacaf7214eb1c705990, Phone= 319c15ca9eb1feefdf068e6ccd39ee2956895f6f91a3b405297e23829af5a475, Nicky Kumari PostalCode=823002, S=Bihar, SERIALNUMBER= 78a0e5fc01b6b3d12eabec40e7f8c4bf366c1f4f6f5bd93fc66bbdd397444faa, CN= Nicky Kumari Reason: I am the author of this document Location:
Date: 2025.09.25 11:59:23+05'30' Foxit PDF Reader Version: 2024.3.0 16 OA No. 914/2022
26. In view of the above, I do not find any merit in the application. There is inordinate delay in preferring the application. The application is, therefore, dismissed with no order as to costs.
27. Pending MAs, if any, stand closed.
(Justice M.G.Sewlikar) Member (J) 'nk' Digitally signed by Nicky Kumari DN: C=IN, O=Personal, OID.2.5.4.65=5701472963214eacaf7214eb1c705990, Phone= 319c15ca9eb1feefdf068e6ccd39ee2956895f6f91a3b405297e23829af5a475, Nicky Kumari PostalCode=823002, S=Bihar, SERIALNUMBER= 78a0e5fc01b6b3d12eabec40e7f8c4bf366c1f4f6f5bd93fc66bbdd397444faa, CN= Nicky Kumari Reason: I am the author of this document Location:
Date: 2025.09.25 11:59:23+05'30' Foxit PDF Reader Version: 2024.3.0