SI SURESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) ISSUE pertains: Whether, on being invalidated from service on medical grounds, with disability certified to be 90%, is petitioner entitled to be sanctioned disability pension?

(2.) IT is not in dispute that as per CCS (Extra Ordinary Pension) Rules, if it is to be found that the disability incurred by the petitioner is attributable to or aggravated by service, petitioner would be entitled to disability pension at 100%, in view of OM dated 10.12.2010 issued by the Ministry of Personnel, PG & Pensions.

(3.) BEING declared medically unfit for service in CISF and being found to be 90% disabled, Medical Board, as per proceedings dated 25.7.2009, recommended petitioner to be discharged from service.