SURAT SINGH EX CT Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has claimed disability pension. The petitioner was enrolled in the Central Reserve Police Force on the 10th of July, 1964. In the year 1967, the petitioner suffered from Myopia and on the 25th of March, 1967, he was discharged from service. Having keep quiet for a considerable time, he claimed disability pension.

(2.) On the 7th of January, 1994, the Additional DIGP, Hyderabad-5, passed the following order:-

(3.) Challenging this, the petitioner has filed the writ petition.