MOHAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. A Devi, learned legal Aid counsel for the petitioner. Also heard Mr. SS Roy, learned counsel for the respondent

(2.) The present writ petition is filed assailing orders dtd. 4/10/2002 and 6/1/2011 whereby the claim of the petitioner for disability pension was rejected. The further grievance of the petitioner is that he preferred an representation against such decision on 21/4/2014 and the same has not yet been decided.

(3.) The brief fact leading to filing of the present writ petition are as under: