Under Rule 17, CCS (Pension) Rules, 1972, prior contractual service counts towards pension upon subsequent regularisation, subject to the employee opting to refund/forgo specified monetary benefits.
2025 INSC 594 SUPREME COURT OF INDIA DIVISION BENCH S.D. JAYAPRAKASH AND OTHERS Vs. THE UNION OF INDIA AND OTHERS ( Before : Pamidighantam Sri Narasimha and Joymalya Bagchi, JJ.…