EX SEP TRILOCHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Issue show cause notice to the respondents as to why rule nisi be not issued.

(2.) Mr. Ankur Chhibber, Advocate, f notice on behalf of the respondents and states that no reply to the writ petition is to be filed without prejudice to the rights and contentions of the respondents regarding the merit of the case. However, the respondents do not dispute the law laid down by the Supreme Court and the High Court in the various cases holding that regarding the claim of pension/disability pension, the bar of limitation would not apply and if there is any delay in preferring the claim, the relief could be molded by denying the pension from the date it is due and payable and by restricting the benefits for a period of three years preceding the date when the applicant approaches the Court.

(3.) With the consent of the parties, the matter is taken up for final disposal.