NAIK KESHAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE appellant was Naik in Assam Rifles. In the year 1990, he requested for his discharge from service. The letter written by the appellant is reproduced as below: -

(2.) THEREAFTER , the appellant made representation before respondents for giving him pensionary benefits. The representation moved by the appellant was rejected on 12.07.2002. Aggrieved by the said order, the petitioner filed Writ Petition No. 1817 (SB) 2002 before this Court, which was dismissed on 21.05.2008.

(3.) ON 21.07.2014, the appellant filed another Writ Petition No. 1033 (SS) 2014 before this Court challenging the discharge order dated 04.05.1990 with the prayer for grant of all consequential service benefits as applicable in Assam Rifles. The prayers of the appellant in that petition were as follows: -