K JAYACHANDRAN Vs. COMMANDANT CENTRAL INDUSTRIAL SECURITY FORCE

JUDGEMENT

(1.) AGGRIEVED by the order of the first respondent dated 02.04.2003, the petitioner has filed the above writ petition to quash the same and direct the respondents to disburse the recurring medical pension out of RMSF scheme at Rs.600/- per month from 19.03.2002 to 18.03.2022 to the petitioner.

(2.) HEARD the learned counsel appearing for the petitioner as well as the respondents.

(3.) IN view of the above clarification, we are unable to accept the claim of the petitioner. Consequently the writ petition fails and the same is dismissed. No costs.