UOI Vs. AMAR SINGH

JUDGEMENT

(1.) Heard Mr. K. K. Pangotra, learned Assistant Solicitor General of India as well as Mr. Z. A. Mughal, learned Counsel appearing on behalf of the Respondent.

(2.) The judgment and order dated 08.05.2002 pronounced in SWP no. 2603/2001 by the Writ Court has been assailed by the Union of India-Appellants herein on a limited point that Respondent, who was working as Sepoy in the J&K Rifles, being injured while on annual leave, is not entitled to get the disability pension. The Writ Court in the impugned judgment and order observed and held as follows:

(3.) We have meticulously scrutinized the findings, observations and discussions so recorded in the impugned judgment and order. It is found that learned Single Judge, while allowing the writ petition relied upon a catena of judicial authorities, particularly,