HEERA BALLABH Vs. UNION OF INDIA

JUDGEMENT

(1.) APPELLANT Heera Ballabh has filed this Special Appeal against the impugned judgment dated 27 -03 -2006 passed in Writ Petition No. 2184 of 2001 (S/S), whereby the writ petition was dismissed on merits.

(2.) APPELLANT Heera Ballabh had filed the writ petition for the following reliefs:

(3.) THE Petitioner claimed disability pension under the above Rules on the plea that during his service tenure in Indian Army, he suffered disability to the extent of 60% on account of the injuries sustained by him on 28 -02 -1991 at his own residence in his village when he was repairing his T.V.