D.M. Dharmadhikari, J. - (1.) Leave granted.
(2.) The appellant has been granted pro-rata pension under Central Civil Services (Pension) Rules, 1972 (for short Pension Rules) with effect 24.4.1996 for the services rendered by him in the Army and Central Industrial Security Force (for short the CISF).
(3.) The appellant approached by a Writ Petition the High Court of Delhi claiming pro-rata pension from 9.2.1984 under the provisions of Rule 37 of the Pension Rules. The High Court by the impugned order dated 22.10.2002 negatived his claim relying on the terms of his permanent absorption contained in letter dated 21.2.1990 conveying sanction of the President to the permanent absorption of the appellant in the services of the CISF.;