K J S BUTTAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal has been filed against the judgment and order dated 13.9.2004 in C.W.P. No. 20447 of 2002 of the High Court of Punjab and Haryana at Chandigarh.

(2.) Heard learned Counsel for the parties and perused the record.

(3.) The Appellant is an ex-captain in the Indian Army, who was commissioned on 12.1.1969. During the course of his service, the Appellant suffered serious injuries of a permanent nature and was invalided out of service. The Release Medical Board held on 3.1.1979 viewed his injury Rs. gun shot wound left elbow as attributable to military service and assessed the degree of disability at 50% and the Appellant was released from service in Low Medical Category on 10.4.1979. Accordingly, the Appellant was granted Disability Pension w.e.f. 26.7.1979.