EX.RFN MANKU PRADHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard Mr. R. Mazumdar, learned amicus curiae, and Ms. R. Bora, learned Central Govt. Counsel, appearing on behalf of the respondents. None has appeared on behalf of the petitioner. The respondents received, in this writ petition, notice as far back as on 02.06.2009; but, till date, no affidavit has been filed by the respondents.

(2.) Left with no other alternative, we have heard learned counsel, who are present, for the purpose of disposal of this writ petition, on the basis of the materials available on record.

(3.) The materials on record indicate that the petitioner had earlier filed a writ petition, under Article 226 of the Constitution of India, in Delhi High Court, which had given rise to Civil Writ Petition No. 2113/2008, seeking appropriate directions to be issued to the respondents to grant to the petitioner disability pension in addition to the invalid pension, which is being received by the petitioner on his being discharged from service on medical ground.