BHOJ SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) INSTANT Letters Patent Appeal is directed against the Judgment passed by Learned Single Judge dated 7th March, 2014 where under the petition has been dismissed being without merit. Admitted position as has emerged is that the petitioner on 14th October, 1969 was enrolled as REN in 11 JAK, RIF of Indian Army and was medically discharged on 7th March, 1957. In accordance with the rules, pensioner benefits were sanctioned in his favour.

(2.) IN connection with case FIR No. 07/1996 dated 12th January, 1996, he has been convicted and sentenced under Section 20 NDPS Act to undergo imprisonment of 10 years and fine of Rs. 1.00 lac (One lac).

(3.) WHEN the petitioner suffered conviction, the DPDO (AR) Jammu vide communication dated 08.10.2013 informed the Officer I/C, Legal Cell 16 Corps C/O 526 ASC Bn C/O 56 APO that the pension of the petitioner has been suspended by the said office w.e.f. 1st November, 2012 i.e. after the petitioner suffered the conviction.