(1.) IN this writ petition the petitioner has prayed for quashing of the appellate order dated 9.3.1999, whereby the appeal as against the order denying disability pension has been rejected.
(2.) LEARNED Additional Standing Counsel appearing for the respondents has raised a preliminary objection as regards the maintainability of this writ petition as, according to him, this Court has no territorial jurisdiction over the matter.
(3.) IN short, the relevant facts are that vide order dated 8th December, 1997, contained in Annexure 2, the petitioner was discharged from Military service after declaring him "invalid out of service". The said order was passed by the authority at Jabalpur and communicated to the petitioner also at Jabalpur. Thereafter the petitioner started living at his village home within the jurisdiction of this Court. The petitioner had claimed for grant of disability pension, which was rejected, vide order dated 21st May, 1998, contained in Annexure 3, and communicated at his village home. Against the said order, the petitioner preferred appeal which has been rejected vide impugned order and communicated at his village home within the territorial jurisdiction of this Court.