SOBAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties through Video Conferencing.

(2.) Petitioner is an Ex-serviceman, who retired from the post of Hawaldar but was designated as honorary Nayab Subedar.

(3.) Petitioner had made representations to the Army Authorities for grant of Gallantry Award for the act of bravery done by him, during 1965 and 1971-Indo-Pak War. His request for grant of Gallantry Award has been rejected by the Competent Authority vide order dtd. 23/8/2021, on the ground that such awards are conferred within two calendar years from the date on which the act of gallantry is performed. Thus, petitioner's claim has been rejected, on the ground of delay.