BHOLA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard the learned Counsel for the parties.

(2.) The appellant is an ex-serviceman having served Indian Navy from 6.4.1974 to 30.4.1984, for 10 years and 24 days. He was discharged from service on medical ground on completion of the tenure of service. He was granted disability pension by the Government. The appellant claimed for service element of pension over and above the disability pension.

(3.) Mr. Attri, learned senior counsel appearing for the Union of India has drawn our attention to Regulation 78 of the Navy (Pension) Regulation, 1964, according to which the minimum service required for service element pension is 15 years. The learned Single Judge of the Punjab and Haryana High Court vide his judgment dated 22nd September, 2000, dismissed the writ petition filed by the appellant on the ground that the appellant was not entitled to get service pension.