As per case facts, the Petitioner, an ex-serviceman, was nominated for a Police Constable post but faced significant delays from the Respondents in accepting his joining, which finally occurred much ... later. This delay prevented him from completing the required service for pension benefits before his retirement. His representations and previous petitions for counting the delayed period as qualifying service were rejected. The question arose whether the Respondents' unjustified delay in the Petitioner's appointment should be rectified to grant him pensionary benefits. Finally, the High Court found the delay illegal and unjust. It allowed the petition, deeming the Petitioner appointed shortly after his nomination, thus entitling him to pension under CCS Pension Rules, 1972, with consequential benefits within three months.