Ex. Hav. Ved Vijay Pandey Applicant v. Union Of India And Others

1. Memo of Appearance filed by Dr. Gyan Singh, Advocate on behalf of the respondents is taken on record. His name be shown as Counsel for the respondents when the case is listed next.

2. Heard Shri Vijay Kumar Pandey, Ld. Counsel for the applicant and Dr. Gyan Singh, Ld. Counsel for the respondents.

3. This Original Application has been filed for the grant of disability pension to the applicant.

4. There is a delay of 01 months and 05 days in filing of Original Application. Being a pensionary matter, delay is condoned. Delay condonation application stands disposed off.

O.A. No. 300 of 2023

5. It is submitted by the Ld. Counsel for the applicant that applicant's claim for the grant of disability pension has been wrongly denied by the respondents.

6. Case needs adjudication.

7. Admit.

8. Ld. Counsel for the respondents seeks and is allowed four weeks time to file Counter Affidavit. Rejoinder Affidavit, if any, may be filed within two weeks thereafter.

9. List on 03.07.2023.