UNION OF INDIA Vs. DEEP KUMAR

JUDGEMENT

(1.) The present appeal has been preferred against the judgment and order dated 29th May 2013 passed in SWP No. 1876/2006 filed by the petitioner-respondent herein. The learned Writ Court by virtue of the judgment and order impugned has allowed the writ petition and directed the respondents to consider the claim of the petitioner for grant of disability pension.

(2.) With a view to understand the controversy in its correct perspective, it is necessary to briefly note the material facts which are as under:-

(3.) It was urged by the counsel for the appellants that despite the ineligibility of the petitioner, the claim of the petitioner for disability pension was forwarded to the Pension Sanctioning Authority i.e. PCDA (P) Allahabad for adjudication. However, the same was rejected by the said authority vide its letter dated 26th May 2005.