JAIPAL SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) EX -Naib Risaldar Jaipal Singh, has filed the present writ petition under Articles 226/227 of the Constitution of India for the issuance of a writ in the nature of mandamus seeking direction of this Court directing the respondents to grant disability pension to the petitioner with all consequential relief and it has been further prayed that the order dated 19.6.1966 passed by respondent authorities be set aside and the respondent be directed to pay to the petitioner his emoluments with effect from 1.7.1996 till 24.8.1997.

(2.) IT may be mentioned here that the petitioner is not pressing the second part of the relief as stated above and he is confining his claim only to the disability pension.

(3.) THE petitioner filed an appeal. It was not disposed of. He sent a reminder which was resumed to him with the plea that his first appeal has not been disposed of so far. Through the present writ petition the petitioner has prayed that he be given the benefit of disability pension.