MORESWAR BHALCHANDRA DESHPANDE Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) Rule. Rule made returnable forthwith. A reply has been filed by the Central Government. Respondents waive service.

(3.) The petitioner herein claims a pension for invalidation after a short service in the Armed Forces. Brief facts leading to the filing of this petition are stated as follows:-