KRIPAL SINGH BANKOTI Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this writ petition, the petitioner has challenged the order dated 23rd July, 1990 passed by respondent No. 2, Record Officer, Office of Maha Nideshak, Assam Rifles, Director General, Assam Rifles Pension Branch -2, Shilong whereby the prayer of the petitioner for granting disability pension has been rejected on the ground mentioned therein. The petitioner has also prayed for an alternative relief for granting at least invalid pension if disability pension cannot be granted.

(2.) THE facts are not disputed. Notwithstanding, I feel this should be produced for better appreciation of this case.

(3.) THEREAFTER , he made representation to the various authorities for granting disability pension. The representation made last in the year 1990 which was replied by respondent No. 2 by passing the order impugned.