- (1.) Heard Sri S.K. Mishra, learned counsel for the Union of India.
(2.) This writ petition assails the order of the Central Administrative Tribunal, Allahabad Bench, Allahabad impugned herein dated 12th August, 2010, whereby the Tribunal has extended pensionary benefits to the respondent Krishna Pal Singh by applying the ratio of the judgment in the case of Chandi Lal Vs. Union of India and others Original Application No. 917 of 2004 decided on 2nd September, 2005.
(3.) The grounds of challenge raised in the present petition and the connected petitions are to the effect that the respondents services were never regularized and in the absence of any regular status having been extended to the respondent, he is not entitled to claim any such pensionary benefits at par with any other employee, including Chandi Lal, where according to the learned counsel for the petitioner such an issue has not been examined in correct perspective including the interpretation of Rule 154(a) of Manual of Appointment and Allowances of the Officers of the Indian Post and Telegraph Department as contained in the Posts and Telegraphs Ministerial Establishment Manual.;