ROMAL SINGH Vs. DIRECTOR CEREMONIAL AND WELFARE

JUDGEMENT

(1.) Rule DB. With the consent of the parties, the writ petition is taken up for final hearing.

(2.) On 9th December, 2004 the following order was passed by this Court:-

(3.) After hearing the learned counsel for the petitioner at length, we are satisfied that the above prima facie opinion of the Division Bench stands substantiated. The fact that the petitioner sustained an injury during enemy action in the Indo Pak war in 1965 is not disputed. The existence of a bullet in the body of the petitioner who sustained the injury in the said war is also not disputed. It is also not disputed that the injury was discovered about 2 years after the retirement of the petitioner. The petitioner has been suffering from back pain which led to the discovery of the embedded bullet in his para spinal soft tissue.