BIHARI LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is a petition under Article 226 of the Constitution of India read with Section 103 of the Constitution of Jammu and Kashmir, seeking a direction to respondents to grant disability pension to the petitioner along with interest on the arrears of pension.

(2.) PETITIONER was enrolled in the Army on 10th of Jan66. As per the averments made in the writ petition, after rendering seven years and sixty six days of active service, he was discharged from service on 17th of March73, on the ground of disability.

(3.) THE grievance of the petitioner is that he continuously approached the respondent authorities for grant of disability pension but the same has been denied to him. It is this action of non release of disability pension in favour of the petitioner by the respondents which is the subject matter of challenge in this petition.