- (1.) . The person, actively served the Indian Army for 34 years and retired on 18.8.1973, on attaining the age of superannuation, still knocking the doors of the Court to get his due pensionary benefits.
(2.) . The respondent - Ex-Subedar Naurang Rain Bugalia was enrolled in the Indian Army in Rajputana Rifles as an Infantry Soldier on 20.5.1936, wherein, he has served for a period of 10 years and 192 days from 20.5.1936 till 27.11.1946. After the Second World War been over, he was released from the Raj Rifles as a Subedar with minimum pensionary benefits of mustering out pension @ Rs.45/- per month.
(3.) . The respondent - writ petitioner was again called for to join Ihe Indian Army as Subedar during the period w.e.f. 31.8.1948 to 19.5.1951 due to hostility between India and Pakistan. The respondent was discharged w.e.f. 19.5.1951 after serving the Army for two years and 252 days. Subsequently, the services of the respondent were required by the Army Head-quarters (AG's Branch- MT-5) in Recruiting Organisation and was enrolled third time as a Jamadar-(now Niab-Subedar) on 28.7.1952. He was also promoted to the rank of Subedar while serving with the Recruiting Organisation w.e.f. 24.12.1963. On attaining the age of superannuation, he was discharged, from Recruiting Organisation w.e.f. 18.8.1973 after serving the Army for 21 years and 21 days.;