AMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner by means of the present petition seeks writ of mandamus against the respondents to release all monetary benefits i.e. General Provident Funds, Gratuity, Insurance of his late father, Niak Sohan Singh No.3933929, 16th Dogra Regiment with all consequential benefits.

(2.) BRIEF facts are that Niak Sohan Singh was enrolled in the Indian Army on 19.4.1948, thereafter he underwent the Basic Military Training (BMT) and on 21.7.1949 was posted in 16th Dogra Regiment. In the year 1959, he was granted 66 days annual leave w.e.f. 25.3.1959. During this period, he fell ill and was hospitalized on 23.5.1959 in Military Hospital, Palampur, where he died on 17.6.1959 because of "Typhoid Fever with Ascending Myelitis", thus struck of Strength (SOS) w.e.f. 18.6.1959 in the rank of Paid Acting Niak. Petitioner was a minor child, therefore, now he claims the above relief.

(3.) VIDE letter dated 13.4.1960 (Annexure R -4) (Colly) respondents paid terminal credit to Smt. Nikki, the grandmother of the petitioner.