PRADEEP NANDRAJOG - (1.) The appellant joined Border Security Force (BSF) as a Constable on 30th July, 1966 and earned promotion to the rank of Naik on 16th February, 1968 and thereafter as a Head Constable on 1st April, 1969. Having rendered 12 years 6 months and 1 day service he submitted his resignation which was accepted and the appellant ceased to be in employment with effect from the afternoon of 31st January, 1979.
(2.) As per the appellant, letter accepting resignation informed him that it would be with full pensionary benefits. Letter of acceptance of the resignation has not been produced by either party. But as per the respondents the resignation was accepted without any pension sanctioned.
(3.) As per the appellant in view of Rule 19 of the BSF Rules members of the Force were entitled to seek voluntary retirement on completion of 10 years service. On the issue of pension, a policy circular dated 27th December, 1995 was issued and that in terms of the policy circular his entitlement for grant of pension was considered but no pension was paid to him.;