UNION OF INDIA Vs. MAJOR S S SUHAG

JUDGEMENT

(1.) The present appeal has been directed against the judgment dated 14/10/1999 of the learned Single Judge whereby the appellants were directed to consider the case of the respondent herein for re-employment.

(2.) The short point for consideration in this appeal is as to whether the respondent herein was entitled to re-employment in the army after taking premature voluntary retirement. The respondent being a low medical category officer had applied for his premature retirement on medical grounds and on account of some domestic problems vide his request dated 8/05/1986. The relevant portion of the request letter is reproduced as under:

(3.) After nine years of his taking premature retirement, respondent applied for re-employment vide his letter dated 27/10/1995 on the ground that he has recovered from his ailment and was having good health to perform routine army duties. This letter is reproduced as under: