RAJ NARAIN RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioner, Raj Narain Rai, under Art. 226 of the Constitution of India praying for a writ, order or direction in the nature of mandamus directing the respondents to decide the representation of the petitioner and to give him retirement benefits.

(2.) The facts of the case, in brief, are that the petitioner was appointed in Indian Air Force (IAF) as Airman on 15-6-i 964. He was, however, discharged from service on 30-1-C70. The ground for his discharge from service was that he was found medically unfit for further service in IAF. He claims to have made several representations to respondents No. 2 and 3 for taking him back in service and in the alternative, to give him retiral benefits. The respondents, however, did not pay heed to his representations, thereby compelling him to file the present writ petition.

(3.) On his own admission, the petitioner was discharged from service on 30-1-1970. This petition was filed on 13-2-1991, i.e. about 21 years after his discharge from service.