REGENT COMPUTRONICS PVT. LTD.

Beermati Devi Appellant

V/S

Union of India And Ors Respondents

Referred Judgements :-

V KASTURI VS. MANAGING DIRECTOR STATE BANK OF INDIA BOMBAY [REFERRED]
JAI SINGH VS. UNION OF INDIA [REFERRED]
SAROJ KUMARI TEACHER GOVT GIRLS SR SEC SCHOOL FEROZEPUR VS. STATE OF PUNJAB [REFERRED]

JUDGEMENT

(1.) Rule D.B.

(2.) Having heard learned Counsel for the parties in detail, we proceed to decide these Writ Petitions.

(3.) The disability in the present case occurred prior to 1973. The relevant extant Rule 186 of the Pension Regulations for the Army 1961 (Part-I & II) reads as follows.

Click here to view full judgment.

BEERMATI DEVI Vs. UNION OF INDIA & ORS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address