EX SEPOY RAM NIWAS Vs. UOI

JUDGEMENT

(1.) Learned counsel for the petitioner submits that since the appeal preferred by the petitioner against the order declining service element of disability pension has not been disposed of by the Competent Authority, the petitioner would be satisfied in case a direction for an expeditious disposal of the said appeal is issued and the writ petition disposed of finally.

(2.) Learned counsel for the respondent submits that even though the issue regarding entitlement of similarly placed armed personnel to the grant of service element of disability pension is pending in the Supreme Court, the respondents would have no difficulty in disposing of the appeal on the basis of the legal position as it prevails today.

(3.) In the circumstances, therefore, we direct the Competent Authority to dispose of the appeal filed by the petitioner expeditiously but not later than three months from today under intimation to the petitioner who shall have the liberty to seek appropriate redress against the same in accordance with law, if so advised. No costs.