JAGDISH CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner was boarded out from I.T.B.P. on medical grounds on 31.5.1996 from his place of posting in Jammu & Kashmir. Now he has filed the present writ petition in this Court seeking mandamus against the respondents, to grant the regular pension/ family pension with all consequential benefits on and w.e.f. 31.5.1996.

(2.) PRECISELY, the case of the petitioner is that he was recruited as Constable on 8.2.1985 in Indian Tibet Board Police (I.T.B.P.). He had suffered from Schizophrenia in the month of March, 1991 and was admitted in the hospital, took treatment and was discharged on medical grounds 14.3.1991. After having served in the said force for about 11 years,1 month and 23 days. Hence, now he has claimed regular pension after the lapse of about more than 20 years.

(3.) SHRI Vijay Bhatia, learned counsel for the petitioner submitted that the petitioner was not granted the regular/ family pension. He puts his reliance on the judgment passed by this Court in Lekh Raj vs. Union of India and others (CWP No.1918 of 2010) decided on 20.8.2010.