REGENT COMPUTRONICS PVT. LTD.

BHAGWAN Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

LANCE DAFADAR JOGINDER SING V. UNION OF INDIA AND ORS. [REFERRED TO]
JARNAIL SINGH V. UNION OF INDIA AND ORS. [REFERRED TO]
SURMUKH SINGH V. UNION OF INDIA AND ORS. [REFERRED TO]
NACHHATTAR SINGH V. UNION OF INDIA AND ORS. [REFERRED TO]
EX-SUBEDAR CLERK NIRMAL SINGH V. UNION OF INDIA AND ORS. [REFERRED TO]
NAIK DARSHAN SINGH V. UNION OF INDIA [REFERRED TO]
JAI BHAGWAN ROHILLA V. CHIEF OF AIR STAFF [REFERRED TO]
EX-SEPOY JAGBIR SINGH V. UNION OF INDIA. [REFERRED TO]
CHARANJIT KAUR VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. BALJIT SINGH [REFERRED TO]
MADAN SINGH SHEKHAWAT VS. UNION OF INDIA [REFERRED TO]
MOHAN AMBA PRASAD AGNIHOTRI VS. BHASKAR BALWANT AHER DEAD [REFERRED TO]
DEEPAK KUMAR SINGH VS. UNION OF INDIA [REFERRED TO]
RAGHUBIR SINGH VS. UNION OF INDIA [REFERRED TO]
CORPORAL SATBIR SINGH VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. SAVITRI DEVI MEHTA [REFERRED TO]

JUDGEMENT

(1.) By this judgement and order, we propose to deal with the matter relating to grant of disability pension to Army personnel below officer rank so that several similar petitions raising similar questions as have been raised in mis petition are disposed of.

(2.) The facts giving rise to this writ petition under Article 226 of the Constitution lie in a narrow compass. The Petitioner was.enrolled in the Army as a regular combatant on 11th. January, 1984. Before his enrolment, he was subjected to a detailed medical examination. The Petitioner was found medically fit at the time of his joining the Army.

(3.) In the year 1990, the Petitioner developed neurotic depression. He was admitted to the Army Hospital on 7th December, 1990 at Nazirabad. Thereafter, he was transferred to a hospital in Jodhpur on 30th December, 1990.

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SIGNALMAN BHAGWAN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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