J.S.PUNIA Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner impugning the order dated 7th July, 2011 passed by the Armed Forces Tribunal in OA No.737/2010 rejecting the petitioner's prayer for direction to the respondents to pay invalid pension to him with effect from the date of his release from service along with arrears and 12% interest thereon. The petitioner had also prayed that the respondents be directed to add the period of leave pending retirement ("LPR") for 108 days with 12% interest thereon.

(2.) The present case has a chequered history and is preceded by several litigations which would not only guide the present adjudication but bind the same.

(3.) The facts of the case as well as judicial history are briefly noted hereafter to the extent that the same is relevant for the purpose of the present case.