ROOP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This order shall dispose of L.P. A. No. 943 of 2002 (Sucha Singh v. Union of India and Others) and L.P. A. No. 893 of 2002 (3380528 Ex-Hav. Roop Singh v. Union of India and Others). We observe that in this case i.e. L.P.A. No. 893 of 2002, 3380528 Ex-Hav. Roop Singh v. Union of India and Others, the appellant had put in more than 17 years of service and in L.P.A. No. 943 of 2002, Sucha Singh v. Union of India and Others, the appellant had put in 21 years of service.

(2.) We have heard the learned Counsel for the parties at length. We find that the appellant's claim to disability pension has been declined by the respondents on the ground that the disability of the appellant was between 15% to 19% whereas, the minimum disability required for the purpose of disability pension was 20%.

(3.) We find it somewhat difficult to believe that disability can be computed with such mathematical precision so as to make it between 15% to 19%, and not between 15% to 20% which would make the appellant entitled to the pension.