CHUNI LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER had approached this Court on an earlier occasion also by his writ petition, SWP no. 2358/2003, seeking Disability pension pursuant to his discharge from the Army where he served for thirteen years five months and twenty nine days.

(2.) HIS disability, being less than 20%, he was found dis -entitled to Disability pension, and his writ petition was, accordingly, dismissed vide order of May 12, 2005.

(3.) APPEAL preferred by him against the order of learned Single Judge, dismissing his writ petition, was disposed of on November 7, 2005, with a direction to the respondents to consider his case under Regulation 183 of the Army Regulations, 1961.