UNION OF INDIA Vs. KOMAL SINGH

JUDGEMENT

(1.) SINCE disability pension was denied to the respondent, he approached this Court by filing Writ Petition (S/S) No. 436 of 2005. The aforesaid writ petition was allowed by a learned Single Judge of this Court on 19.12.2006.

(2.) THE order rendered by the learned Single Judge on 19.12.2006 while disposing of Writ Petition (S/S) No. 436 of 2005 is subject matter of challenge at the hands of the appellants.

(3.) INSOFAR as the instant issue is concerned, the respondent had asserted the factual position in paragraphs 4 and 5 of the writ petition. Paragraph 4 and 5 are accordingly being extracted hereunder: