DAYA SHANKAR TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Daya Shankar Tiwari, the petitioner in person and Shri Om Prakash Mishra learned counsel for the Union of India.

(2.) By means of the instant petition the petitioner prays for the following reliefs which reads as under:-

(3.) The petitioner in person submits that he was enrolled as Sepoy Driver (MT) in the Army on 28/6/1977. The petitioner had met with an accident on 16/8/1980 while on duty and on account of the injury he was downgraded to "BEE" by means of Army Order 146/77.