BALJIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner by way of the present writ petition assails the order dated 30th September, 2010 passed by the Armed Forces Tribunal dismissing his petition seeking setting aside of the speaking order dated 8th April, 2004 rejecting the claim for grant of disability pension.

(2.) IT appears that the petitioner had suffered injury on 16th January, 1999 outside his accommodation. The petitioner suffered a fracture in the neck of the right femur bone and also was suffering from osteoarthritis in the right hip. The petitioner was to be released from service and consequently a Release Medical Board was held prior to his discharge on 31 st December, 2001. The Release Medical Board assessed the following disability percentage of the petitioner:-

(3.) THE respondents disposed of the petitioner's claim for disability pension by a detailed speaking order dated 8 th April, 2004.