ALL INDIA CENTRAL GOVERNMENT CANTEEN EMPLOYEES ASSOCIATION THROUGH ITS GENERAL SECRETARY VIDYA NAND SHARMA Vs. DEPUTY DIRECTOR GENERAL ESTT DEPTT OF TELECOMMUNICATION AND EXECUTIVE DIRECTOR DELHI TELEPHONES MAHANAGAR TELEPHONE NIGAM LTD

JUDGEMENT

(1.) BY virtue of this application applicants have sought grant of pro rata pension w.e.f. 1.11.1998, gratuity from initial dates of appointment, and counting service for pro rata in terms of Hon'ble Supreme Court's orders dated 10.8.1993 in IA No. 3 in WP No. 6189-7044 - Chandrakant Jha and Ors. v. Union of India and Ors.

(2.) Applicant No. 1 who was present in person, was heard. He submitted that applicants No. 2 to 29 were serving with the Central Government. They submitted their technical resignation with option of pro rata pension w.e.f. 1.11.1998, but MTNL has not extended the benefit of counting service with the Central Government for purposes of pension and gratuity in respect of applicants. He submitted that applicants had submitted their representation Annexure A-7 dated 8.11.2005 seeking extension of pensionary benefits to canteen employees working in departmental canteens under MTNL, but respondents have not extended the said benefit to them. He further submitted that in similar OA No. 452/2006 vide Annexure A-8 dated 24.2.2006 notice has been issued to respondents.

(3.) ADMITTEDLY, the representation Annexure A-7 seeking extension of pensionary benefits to the canteen employees working under MTNL was submitted to Secretary, Government of India, Department of Personnel & Training (Pension) on 8.11.2005. It is stated that the same has not been decided as yet.