AMARJIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER Amarjit Singh has filed this writ petition under Articles 226/227 of the Constitution of India and has prayed that a writ in the nature of certiorari be issued for quashing the letter dated 4.12.1997 Annexure P1, issued by respondent No. 4, vide which his claim for disability pension was rejected. He has further made a prayer that writ of mandamus be issued against the respondents directing them to release him the benefit of disability pension along with interest.

(2.) THE case set up by the petitioner is that he was enrolled in the Army on 7.3.1977 and was invalidated out of Army service on account of disability i.e. acute intestinal obstruction on 15.10.1979. He made a representation on 12.8.1989 to the respondent -authorities for grant of disability pension but nothing was heard by the petitioner from the said of the respondents. He made another representation on 4.11.1997 and finally on 4.12.1997 he was informed that his prayer for disability pension has been declined. The main grouse of the petitioner is that the disability suffered by him is attributable to Army service and, therefore, he is entitled to disability pension.

(3.) I have heard the learned counsel for the parties and with their assistance have gone through the records of this case.