SARWAN SINGH REEN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner -appellant is making a third attempt to convince that he is entitled to pension for having rendered service in the armed forces. He is unable to reconcile with the decision given by the respondents whereby this pension has been denied to him.

(2.) THE facts as pleaded in the plaint be noticed in brief:

(3.) THE plaintiff goes on to make a recital in the plaint that he has completed 131/2 years in service. In addition to this he claimed certain other amounts. These are adverted to in para 9 of the plaint. The basic contention of the appellant is that he having served 13 years and this being a colour service he should be granted pension.