SURINDER PAL VIJ Vs. GURMEET SINGH BAWEJA

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is accordingly disposed of.

(3.) The present petition has been preferred seeking a direction to the respondents to grant pro-rata pension to the petitioner from the date of his discharge with all consequential benefits in terms of judgment dtd. 9/1/2019 in W.P.(C) No. 10026/2016 and judgment dtd. 8/2/2021 in W.P. (C) 9905/2019 passed by this Court.