Punjab-Haryana High Court
Ic-35924-M Colonel Rajesh Dua ... vs Union Of India & Ors on 18 February, 2009
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Civil Writ Petition No. 4694 of 2008
DATE OF DECISION : FEBRUARY 18, 2009
IC-35924-M COLONEL RAJESH DUA (RETIRED)
....... PETITIONER(S)
VERSUS
UNION OF INDIA & ORS.
.... RESPONDENT(S)
CORAM : HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: Mr. Navdeep Singh, Advocate, for the petitioner(s).
Mr. Aman Chaudhary, Advocate, for respondents.
AJAI LAMBA, J.
For the reasons given in the judgment of even date rendered in CWP No. 19417 of 2007 (Ex. Naik Parmod Kumar v. Union of India and others), this petition is allowed. The respondents are directed to grant disability pension to the petitioner as assessed. The respondents shall pay all the arrears to the petitioner within 2 months from the date of receipt of a copy of the judgment, failing which the petitioner would be entitled to interest at the rate of 9% on the amount of arrears.
February 18, 2009 ( AJAI LAMBA ) Kang JUDGE