- (1.) Respondent No.1 had filed suit claiming pensionary benefits with effect from 29.3.2001 whereas he had been allowed the said benefits from 18.4.2006.
(2.) The case of the plaintiff, in brief, was that he was regular employee of respondent No.2 and had sought voluntary retirement on 29.3.2001. It is further the case of the plaintiff that he had completed all the necessary formalities for grant of pensionary benefits in the year 2001 but he had been granted pensionary benefits with effect from 18.4.2006.
(3.) Defendants No. 1 and 2 in their written statement, averred that the plaintiff had completed all the formalities for retiral benefits as well as pension on 15.12.2001 and had submitted the necessary documents. Defendants No. 1 and 2 had sent the said documents to defendants No. 3 and 4 vide letter dated 21.12.2001. However, plaintiff had not attained the age of age of 50 years on 29.3.2001. Defendants No. 3 and 4, in their written statement, averred that the pension papers were sent to the Regional Office, Delhi on 18.4.2006 and were received in Sub Regional Office on 4.5.2006. Pension of the plaintiff had been sanctioned with effect from 18.4.2006 as he was entitled to receive reduced pension after attaining the age of 50 years.;