- (1.) Heard learned counsel for the parties.
(2.) The petitioner has challenged the Impugned order of the Central Administrative Tribunal, dated 15.4.1999 (Annexurr-1 to the writ petition).
(3.) We have carefully perused the impugned order and find no illegality in the same. The Tribunal has observed that there was break in the petitioner's service, and since he did not complete ten years service, therefore, he is not entitled for pension.;