UNION OF INDIA Vs. SANTOKH SINGH

JUDGEMENT

(1.) Heard Mr. Tashi Rabstan, learned CGSC, for the appellant as well as Mr. T. K. Raina, learned counsel for the respondent.

(2.) By means of this appeal, Union of India-appellant, has assailed the judgement and order dated April 30, 2001, passed by the learned Single Judge in SWP no. 1785/1997.

(3.) Basic issue involved in this appeal is as to whether the respondent retired as Hawaldar or Naib Subedar, and, consequently, whether he is entitled to pension of Hawaldar or Naib Subedar.