SURAM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present petition has been filed with the following relief(s):

(2.) WHEN the matter was taken up for hearing, the learned counsel for the petitioner stated that considering the reply, he is pressing prayer-(iii) only.

(3.) IN the reply, the respondents have stated that the petitioner was not granted "honorary" rank of Naib Subedar at all and consequently he was not entitled for the pensionery benefit in terms thereof. The fact that his pension was revised in the year 1984, though wrongly on the basis of the honorary rank of Naib Subedar and was uninterruptedly paid till 2002 is not disputed. This is also borne out from Annexure:R/1 to the affidavit which has been filed by the respondents pursuant to the order dated 3rd January, 2005 passed by this Court.