UNION OF INDIA Vs. MUNESHWAR PRASAD

JUDGEMENT

(1.) IN spite of valid service no body appears on behalf of other side.

(2.) THE appeal is barred by limitation.

(3.) THE appeal is directed against the order dated 25.6.2001 passed by the learned single Judge whereby he has allowed the claim of the writ petitioner -respondent for grant of disability pension in terms of Rule 173 of the Pension Regulations for the Army, 1961 (Part l) (hereinafter referred to as 'the Regulation ').