RAM JANAM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this petition, the petitioner seeks to challenge the orders dated 12.04.2010 and 12.03.2013 passed by the learned Armed Forces Tribunal, Principal Bench, New Delhi (hereinafter referred to as the 'learned AFT').

(2.) THE grievance raised by the petitioner is that the Release Medical Board (in short 'RMB') had assessed the permanent disability of the petitioner as 60% based on which he was invalidated out of the service but his disability was wrongly assessed as 40%.

(3.) IN the year 1997, the petitioner had developed some medical complications, as a result of which, he was declared medically unfit for Flight Gunner duties. The petitioner was examined by the RMB before he was invalidated out of the service and as per the opinion of the RMB his permanent disability was assessed as 60%. The petitioner was discharged from service by order dated 06.04.1999 passed by the respondents. The petitioner made a request for the grant of disability pension but the same was rejected by the respondents vide order dated 17.03.2003 and thereafter the trail of litigation came into being.