LAWS(DLH)-2022-1-231

C. P. TRIVEDI Vs. UNION OF INDIA

Decided On January 25, 2022
C. P. Trivedi Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The matter has been heard by way of video conferencing.

(2.) Present writ petition has been filed seeking directions to the Respondents to approve the medical board proceedings held on 22/6/2021 wherein the duly constituted medical board recommended that the Petitioner suffered from 58% disability and declared him in medical category SHAPE-5 unfit for further service in BSF. Petitioner also seeks directions to the Respondents to board out the Petitioner from service and to thereby grant him disability pension with all consequential benefits as per rules.

(3.) Learned counsel for the Petitioner states that on 30/8/2003, the Petitioner sustained multiple splinter injuries in both his lower limbs and upper limbs while being engaged in an anti-terrorist operation in Srinagar. He states that over the years, the Petitioner's medical condition has deteriorated.