T. KOTHANDAPANI Vs. THE COMMODORE, SENIOR STAFF OFFICER

JUDGEMENT

(1.) "May their souls rest in peace". This is how the sacrifices made by the veterans serving in Army, Navy and Air Force were remembered as part of Vijay Divas with a wreath-laying ceremony.

(2.) The case of the respondent is that as per Regulation 78 of the Navy (Pension) Regulation, 1964, the petitioner is not eligible for pension. Regulation 78 reads as under:--

(3.) Based on this provision, the respondent passed the impugned order, intimating the writ petitioner that he ought to have completed fifteen years of reckonable service for pensionary benefits and as the petitioner has completed only service of thirteen years, three months and nineteen days, which is not sufficient for availing pensionary benefits, his request is rejected.