Union Of India And Others vs Ex Nk Nek Ram And Another
- Court
- Punjab and Haryana High Court
CWP-20259-2026 (O & M)
and connected cases 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
254(24 cases)+205
Date of Decision 04.11.2026
1. CWP-20259-2026 (O & M)
UNION OF INDIA AND ORS. Petitioners
Vs
EX NAIK SWARAN SINGH AND ANR. Respondents
2. CWP-20392-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
KULDIP SINGH AND ANOTHER Respondents
3. CWP-20397-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
GAJENDER SINGH AND ANOTHER Respondents
4. CWP-20401-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
EX SEPOY ACP1 GURMUKH SINGH NO. 15169500K AND ANOTHER
Respondents
5. CWP-22352-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
EX SUB MAKHAN SINGH AND ANOTHER Respondents
6. CWP-22384-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
SHASHI KANT AND ANOTHER Respondents
7. CWP-22400-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
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CWP-20259-2026 (O & M)
and connected cases 2
Vs
EX HAV MOHINDER PAL AND ANOTHER Respondents
8. CWP-22600-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
SARWAR AND ANOTHER Respondents
9. CWP-23398-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
LT COL BS DEEPAK AND ANOTHER Respondents
10. CWP-23953-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
LAKHWINDER SINGH AND ANOTHER Respondents
11. CWP-24510-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
NO 15702252K EX SIGMN UDAY KUMAR AND ANOTHER
Respondents
12. CWP-25035-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
KALUSH BHATIA IC 48255 X COL RETD AND ANR Respondents
13. CWP-25947-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
JATINDER SINGH AND ANOTHER Respondents
14. CWP-25948-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
NO 15490358X EX SWR ACP II JAGROOP YADAV AND ANOTHER
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CWP-20259-2026 (O & M)
and connected cases 3
Respondents
15. CWP-26794-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
RAJENDER KUMAR SAINI RETD AND ANOTHER Respondents
16. CWP-26795-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
JASWANT SINGH AND ANOTHER Respondents
17. CWP-27539-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
COL AVINASH THAKUR AND ANOTHER Respondents
18. CWP-28201-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
NARINDER SINGH AND ANOTHER Respondents
1 9. CWP-28255-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
MOHINDER SINGH AND ANOTHER Respondents
20. CWP-28687-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
MADAN KUMAR AND ANR Respondents
21. CWP-28936-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
EX SEP SURINDER PAL SINGH AND ANOTHER Respondents
22. CWP-29024-2026 (O & M)
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CWP-20259-2026 (O & M)
and connected cases 4
UNION OF INDIA AND OTHERS Petitioners
Vs
JASVIR SINGH AND ANOTHER Respondents
23. CWP-29202-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
HAV RAJENDER SINGH AND ANOTHER Respondents
24. CWP-30010-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
EX SUB JOGA SINGH AND ANOTHER Respondents
205
CWP-21392-2026 (O & M)
UNION OF INDIA AND OTHERS Petitioners
Vs
EX NK NEK RAM AND ANOTHER Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
HON'BLE MR. JUSTICE MINDERJEET YADAV
Present Ms. Bhavana Datta, Advocate
for the petitioners
in CWP-22600, 23953, 25947, 25948, 27539-2026.
Mr. Vibhor Bansal, Advocate
Senior Panel Counsel
for the petitioner in CWP No. 26794, 26795 of 2026.
Ms. Neha Jaggi, Advocate
for the petitioners in
CWP-30010, 22384, 22352, 22400, 30010 and 21392 of 2026.
Mr. Vikas Sharma, Advocate for the petitioner
in CWP-29202-2026
Mr. Amit Arora, Advocate for the petitioners
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CWP-20259-2026 (O & M)
and connected cases 5
in CWP-28936-2026.
Lt. Col. S. N. Sharma (Retd.), Advocate for the petitioners
in CWP-28936-2026.
Ms. Anita Balyan, Advocate for the petitioner
in CWP-25035-2026.
Mr. Anandeshwar Gautam, Advocate
for the petitioners in CWP-24510-2026.
Mr. Akshit Chaudhary, Advocate
for the petitioners inCWP-23395-2026.
Ms. Neha Sharma, Advocate
for the petitioners-UOI in CWP-28687-2026.
Mr. Maneesh Bali, Advocate
for the petitioners in CWP-20259, 20392, 20397, 20401-2026.
Mr. Simranjeet Singh, Advocate for respondent No. 1
in CWP-22384-2026.
Ms. Roopan Atwal, Advocate
for respondent in CWP-29024-2026.
Mr. Mehtab Singh Bhatti, Advocate
for respondent No. 1 in CWP-22352-2026.
Mr. Parveen, Advocate for respondent No. 1.
Major Balbir Singh, Advocate for respondent No. 1 in
CWP-20401-2026.
Mr. Arshit Goel, Advocate
for the respondent No. 1 in CWP-29202-2026,
CWP-28687-2026.
*
Harsimran Singh Sethi, J. (Oral)
1. The present bunch of petitions have been filed challenging the
orders passed by the Armed Forces Tribunal, Chandigarh Bench, Chandigarh,
(herein after referred to as ‘the Tribunal’) by which, the respondents have
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CWP-20259-2026 (O & M)
and connected cases 6
been granted the benefit of disability pension on account of various
disabilities, including hypertension being suffered by the respondents
concerned.
2. It may be noticed that, keeping in view the settled principles of
law on the issue and the fact that similar benefits had already been granted in
other cases, the same benefit was being granted by this Court as well.
3. In CWP No. 14236 of 2025, titled as ‘Union of India and others
v. Gopi Ram and another’, this Court had granted similar relief in a case
involving hypertension. The said decision was assailed before the Hon’ble
Supreme Court of India in SLP (C) Diary No. 28477 of 2026, titled as
‘Union of India and others v. Gopi Ram’, wherein the operation of the
judgment of this Court upholding the grant of disability pension by the
Tribunal was stayed.
4. Keeping in view of the aforesaid order passed by the Hon’ble
Supreme Court, the matters involving similar issues, wherein the orders
granting disability pension by the Tribunal had been challenged before this
Court, were adjourned to await the final decision of the Hon’ble Supreme
Court in above mentioned SLP in Gopi Ram’s case (supra).
5. Learned counsel for the petitioners fairly concedes that the
question of law involved in the present cases has been decided by the
Hon’ble Supreme Court of India vide order dated 15.09.2026 passed in SLP
(C) No. 3680 of 2025, titled as ‘Union of India and others v. Col. N.C.
Isaac (Retd.)’, along with a bunch of other connected SLPs, wherein the
grant of disability pension, including cases involving hypertension, has been
upheld. Accordingly, learned counsel for the petitioners submits that keeping
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CWP-20259-2026 (O & M)
and connected cases 7
in view of the aforesaid decision in Col. N.C. Isaac (Retd.)’s case (supra) ,
the present petitions may also be dismissed in the same terms and conditions.
6. It is relevant to mention that the aforesaid SLP in Gopi Ram’s
case (supra) is also disposed of in the bunch of Col. N.C. Isaac (Retd.)’s
case (supra).
6. Keeping in view the facts and circumstances of the present cases
wherein the question of law raised has already been answered by the Hon’ble
Supreme Court of India while passing the order in Col. NC ISAAC (Retd.)’s
case (supra) ’ , hence, the present petitions are also dismissed in the same
terms and conditions .
7. Pending civil miscellaneous applications, if any, shall also stand
disposed of.
8. A photocopy of this order be placed on the file of other
connected case(s).
(HARSIMRAN SINGH SETHI)
JUDGE
( MINDERJEET YADAV )
JUDGE
04.11.2026
Riya
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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