- (1.) Heard learned counsel for the parties and perused the record.
(2.) The brief facts, which required for the purpose of disposal of this writ petition are that the petitioner was holding the post of Constable in the Border Security Force (hereinafter referred as 'BSF') and he submitted a resignation under the provisions of Rule 19 of the Border Security Force Rules, 1969 (hereinafter referred as 'the Rules of 1969') and was allowed pensionary benefits, after his discharge from service on 31.03.1997.
(3.) This was in view of the Letter issued by the Government of India dated 27.12.1995 granting pensionary benefits under the Rules of 1969, on completion of 10 years service.;