ATTAR SINGH Vs. U O I

JUDGEMENT

(1.) Petitioner was a Naib Subedar in the Indian Army. At the time of retirement from service he was found to be having two disabilities -i) Right PUJ Obstruction with poor functioning (right) Kidney; ii) Secondary hypertension.

(2.) It appears that his first disease was found not attributable to or aggravated by the military service. But for the second he was granted 50% disability pension for life by the Ministry of Defence.

(3.) Petitioner has filed this petition claiming that his disability pension was to be enhanced to 50% in terms of notification dated 31.1.2001with effect from 1.1.1996.