UNION OF INDIA Vs. SHAMMI KUMAR AND ORS.

JUDGEMENT

(1.) THE Union of India has filed this appeal against the order made in OWP No. 48/1995 dated 14.12.1999 wherein the learned Single Judge allowed the writ petition by setting aside the order of dismissal and ordered to grant pension and the said order was directed to be implemented within a period of six months.

(2.) BRIEF facts necessary for disposal of the appeal are as follows: - -

(3.) WE have considered the submissions of the learned counsel for the parties and gone through the relevant papers/material on record.