M.M.KUMAR. J. - (1.) (ORAL)
(2.) IT is admitted position that the petitioner has rendered 9 years regular service on the post of Corporal in the Indian Air Force having been enrolled on September 1, 1964. The petitioner was discharged from the Air Force on April 5, 1974 on completion of 9 years regular service. He was not put on Air Force reserve service for a period of 6 years as the reserve scheme was suspended on October 3, 1972. The aforementioned fact is evident from the reading of para 9 of the impugned order dated March 27, C.W.P. No. 7642 of 2006 [2] 2006 (P-9). The prayer of the petitioner for grant of pension, therefore, cannot be considered, as in accordance with para 136 of the Pension Regulation for Air Force, 1961, (Part 1), immediate qualifying service required for grant of reserve pension is 15 years (9 years regular and 6 years reserve service). In view of the above, we do not find any ground to interfere in the impugned order dated March 27,2006 (P-9). Accordingly, the writ petition fails and the same is dismissed.;