Samir Kumar Majumder Vs Union Of India And Ors.

Case No: Writ Petition (C) 1362 Of 2019

Date of Decision: Dec. 7, 2020

Acts Referred: Constitution Of India, 1950 — Article 226#Central Civil Services (Conduct) Rules, 1964 — Rule 3(i), 3(ii), 3(iii), 3(2)(ii)#Central Civil Services (Pension) Rules 1972 — Rule 9#Payment Of Gratuity Act, 1972 — Section 7, 7(3A)

Hon'ble Judges: S. Talapatra, J

Bench: Single Bench

Advocate: R. Purkayasta, B. Majumder

Final Decision: Partly Allowed