EX-CPL PRITAM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an application for condonation of delay in filing the counter affidavit. However, the counter affidavit is already brought on record. The application is disposed of as being infructuous. The instant petition assails an order dated 15th December, 2011 passed by the Armed Forces Tribunal in O.A. No.541/2011, Ex-CPL Pritam Singh v. Union of India & Ors.

(2.) THE petitioner was discharged from the Indian Air Force on the 16th May, 1974 as per the discharge book extract placed before the court. The Armed Forces Tribunal was of the view that he had filed the petition for grant of pension after 37 years and therefore the petition was dismissed on this sole ground.

(3.) SO far as the relief on merit was concerned, the Armed Forces Tribunal observed as follows: