UNION OF INDIA Vs. HFO RATNAKAR MAHALA RETD.

JUDGEMENT

(1.) This petition assails order dtd. 19/5/2023 passed by the Armed Forces Tribunal 'the AFT' in OA 1530/2019 whereby the respondent's application for grant of disability pension on the ground that he suffers from Primary Hypertension with 30% rounded off to 50% disability have been allowed by the AFT.

(2.) The issue is covered by a recent decision rendered by us in UOI v Ex Sub Gawas Anil Madso 2025 SCC OnLine Del 2018.

(3.) Nonetheless, we have heard Mr. Sarvan Kumar, learned Senior Panel Counsel for the petitioners, and have perused the record.