EX. CPL. G.MOHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. Appl. No.31408/2020 (Exemption from filing original/certified copies, dim and small font annexure)

(2.) The application is disposed of.

(3.) The petitioner, an ex-Corporal of the respondents Indian Air Force (IAF), has filed this petition seeking mandamus, directing the respondents IAF to consider the case of the petitioner and to grant pro-rata pension to the petitioner from the date of his discharge i.e. 10th December, 2006.