OM PRAKASH SINGH Vs. UNION OF INDIA
LAWS(SC)-2010-7-109
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on July 20,2010

OM PRAKASH SINGH Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

Dalveer Bhandari, J. - (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 27.3.2009 passed by the High Court of Delhi at New Delhi in Writ Petition (Civil) No. 7834 of 2009.
(3.) The short question involved in this appeal pertains to the controversy whether the appellant is entitled to disability pension;


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