Supreme Court - Daily Orders
Sigman Dharam Singh . vs Union Of India Ministry Of Defence ... on 31 January, 2018
Bench: Madan B. Lokur, Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. 3882-3885/2009
Ex. SIGMAN DHARAM SINGH & ORS. Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
We have heard learned counsel for the parties. A notification dated 15.09.2014 has been brought to our notice on the subject of “Rationalization of casualty Pensionary Awards for the Armed Forces Officers and Personnel below Officer Rank (PBOR) invalided out from service prior to 1.1.1996”. This deals with the extension of benefit of broad banding of percentage of disability / war injury.
Having gone through the notification and having heard learned counsel for the parties, in our opinion the issue raised in the present appeals is covered by the notification. The appellants should now be entitled to broad banding of percentage of disability pension w.e.f. 1.1.1996.
Signature Not Verified
Accordingly, we direct the respondents to implement Digitally signed by MEENAKSHI KOHLI Date: 2018.02.01 17:00:33 IST Reason: the notification dated 15.09.2014 and grant necessary 1 benefits to the appellants within a month from today without insisting on any application.
The civil appeals are disposed of.
…....................J. [MADAN B. LOKUR] …....................J. [DEEPAK GUPTA] NEW DELHI;
JANUARY 31, 2018.
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ITEM NO.102 COURT NO.4 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 3882-3885/2009
Ex. SIGMAN DHARAM SINGH & ORS. Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.75629/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) Date : 31-01-2018 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Appellant(s) Ms. Aishwarya Bhati, AOR Mr. T. Gopal, Adv.
Mr. Vishwajeet Singh, Adv.
Mr. Wimbie A. Sangma, Adv.
Mr. Dashrath Singh Rathore, Adv. For Respondent(s) Mr. Rajiv Nanda, Adv.
Mr. Santosh Kumar, Adv.
Mr. M.K. Maroria, Adv.
Mr. V.S. Negi, Adv.
Mr. B. Krishna Prasad, AOR UPON hearing the counsel the Court made the following O R D E R The civil appeals are disposed of in terms of the signed order.
Pending applications, if any, are disposed of.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER
[Signed order is placed on the file] 3