INDERJIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD counsel for the petitioner and the counsel for Union of India.

(2.) IN this writ application the petitioner a discharged military personnel w.e.f. 25.1.1991 has made prayer to the following effect:

(3.) COMING to the other entitlements being claimed by the petitioner, disability pension with effect from 6.1.1993, Army Group Insurance, amount of ex-gratia or the amount of retaining fee for the period 26.1.1991 to 26.1.1996 all of them stand settled and cannot be reopened only because the petitioner now feels that he has a better case. As a matter of fact for such part of cause of action pertaining to the aforementioned Relief Nos. (iii) to (iv) the petitioner had a cause of action beyond the territorial jurisdiction of this Court, inasmuch as at no point of time prior to his retirement he was posted in the State of Bihar. This aspect of the matter in fact has been gone into by a Division Bench of this court pertaining to this very aspect of maintainability of the writ application on the ground of territorial jurisdiction in the case of Amar Kumar Choubey (supra).