AI Structured Summary
Not yet generated for this judgment
Judgment
Learned Solicitor General of India has appeared for the Union of India and stated that dues of the Petitioner have been paid to her. Learned Counsel appearing for the Petitioner has submitted that dues for some earlier months have not been correctly paid. If this is her grievance, the Petitioner may make a representation to the Union of India, which will be decided by the official concerned in accordance with the relevant rules preferably within four weeks from the date of submission of the representation.
Learned Solicitor General has also submitted that for looking after the welfare of the ex-servicemen a scheme has been put in place by the Union of India, which has been set out in great detail in the application filed in this Court by the Union of India. Under that scheme nodal officers have been posted all through the country and there are special schemes which have been introduced for the purposes of medical benefits and re-settlement of ex-servicemen.
In view of the above, we recall the Order dated 15.11.2010 passed by this Court.
The Writ Petition is disposed of accordingly.