UNION OF INDIA Vs. SEPOY SURAM SINGH

JUDGEMENT

(1.) This is an appeal preferred by the Union of India assailing the judgment dated 11.05.2005 in SWP No. 991/2001, tilted Suram Singh v. Union of India and Anr. by which the learned Single Judge allowed the writ petition and directed the appellants to process and settle the case of the respondent for grant of disability pension within a period of three months.

(2.) The delay in filing the appeal was condoned vide order-dated 28th of January, 2008. The appeal had come up for admission on 20th of September 2008 when the appellants were required to produce the original medical opinion and records. Notice of default was also issued to the respondents counsel. With the consent of the parties, the appeal was taken up for hearing and disposal on 29th of September, 2008 and the judgment was reserved.

(3.) The facts giving rise to the present appeal are in a narrow compass and are briefly noted as under.