KALU RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an unfortunate case in which, despite the medical board which examined the petitioner specifically certifying that he was suffering from "severe depressive disorder, which was aggravated by stress or strain of his service, with psychotic symptoms", the petitioner has not been granted disability pension, as is his entitlement under the Central Civil Services (Extraordinary Pension Rules) 2023 "the CCS (EOP) Rules"".

(2.) Rule 4 of the CCS(EOP) Rules, which is relevant for our purposes, reads thus:

(3.) Thus, disability pension is payable under the CCS (EOP) Rules not merely in cases where the disability or ailment is attributable to government service, but is also payable where it arose during government service and was aggravated by such service.