LAWS(P&H)-2001-2-132

DARSHAN SINGH Vs. UNION OF INDIA

Decided On February 07, 2001
DARSHAN SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) SHRI Darshan Singh petitioner has filed the present writ petition under Article 226 of the Constitution of India against the respondents and has prayed that a writ in the nature of the certiorari be issued and order dated 21.5.1998 Annexure P1 be quashed vide which his disability pension was rejected. It has been further prayed that directions be issued to the respondents to release the benefit of disability pension to him w.e.f. 18.1.1998.

(2.) SOME facts can be noticed in the following manner : -

(3.) I have heard Mr. Gurdev Singh, the learned counsel for the petitioner, Mr. S.K. Sharma, learned counsel for the respondents and with their assistance have gone through the record of the case.