NARVIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this writ petition, the petitioner assails the order dated 22nd March, 2010 passed by the Armed Forces Tribunal in O.A. no.211/2009 rejecting the prayer of the petitioner for grant of pro-rata pension to him from the date of his discharge from the Indian Army and a direction to the respondents to release service pension under Regulation 23 of the Pension Regulations for the Navy.

(2.) The case of the petitioner is that on 26th December, 1966 he was granted regular commission in the Indian Navy and he sought voluntary retirement as he claimed that he had been wrongly superseded for the next higher rank of Commander in the Navy.

(3.) We find that this position was not disputed before the Armed Forces Tribunal. The petitioner does not challenge this position even in the writ petition or in the rejoinder which has been filed.