INDRA PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Shiv Nath Singh, learned advocate for the appellant and learned Standing Counsel for other side. The petitioner was discharged from service as he was found unfit. He applied for disability pension on 25.8.1981. Petitioner was sent a communication on 5.9.1981 that his claim for disability pension is being considered, thereafter by order dated 12.9.1981, claim of petitioner has been rejected and he was intimated accordingly. Then a petition was filed upon which he was again informed about negation by letter dated 14.6.1982.

(2.) It appears that in 1999, a fresh letter/request was sent by the petitioner for the same purpose upon which vide letter dated 27.7.1999, he was informed that his case has already been rejected in 1982 and thus the claim was declined. There is clear mention of this fact in the letter dated 27.7.1999.

(3.) Learned Single Judge has dismissed the writ petition on the ground that petitioner did not pursue his cause and kept silence for about 18 years and, therefore, the appeal filed against the decision dated 14.6.1982 after 18 years has been rightly rejected. It has also been observed that there is no clear averment supported by any material in the writ petition by the petitioner that he has been pursuing the matter with the authority concerned.