ANISH KUMAR Vs. UNION OF INIDA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Accordingly, the application is disposed of.

(3.) By way of the present petition, petitioner seeks issuance of a writ of mandamus directing the respondents to release disability pension alongwith arrears to the petitioner since the disability of the petitioner was admittedly attributed to military service as per the report of the Medical Board constituted by the respondent Army and a writ of mandamus directing the respondents to treat this writ petition as a fresh representation and to decide this representation in a time bound manner.