MAHENDER PAL SINGH Vs. DIRECTOR GENERAL CRPF

JUDGEMENT

(1.) By this writ petition the petitioner claims the following reliefs:-

(2.) The facts leading to the filing of this petition are as follows: -

(3.) It is accordingly ordered that adhoc exgratia payment of Rs.One Lac be paid to the respondent by the appellant after, however, adjusting an amount of Rs.25,000/- already paid to the respondent. The balance amount of Rs.75,000/- be paid to the respondent by appellant/Union of India within one month from today. This order is without prejudice to the rights of the respondent with regard to his other claims including the claim of disability pension."