BALWANT SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment dated 19.12.2001 passed by the learned Writ Court in SWP No. 3013/2001 titled Balwant Singh, v. Union of India and others by which the learned Single Judge has dismissed the writ petition. The Writ petitioner-appellant herein filed writ petition thereby seeking writ of mandamus directing the respondents to grant disability pension in his favour.

(2.) Learned Writ Court after considering the arguments advanced by learned counsel for the parties and perusal of the records, dismissed the writ petition, relevant portion whereof, is reproduced hereunder:-

(3.) The learned Writ Court has taken note of the fact that the writ petitioner/appellant's discharge on disability has been made on his own request. Be that as it may, the writ petitioner/appellant is even otherwise not entitled to disability pension as per Army Regulations for Pension.