KULDEEP SINGH Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) The petitioner has approached this Court under Article 226 of the Constitution of India, seeking a direction to the respondents to grant him Disability Pension on the basis of the Medical Board's finding dtd. 2/2/2010, which had recorded that he was suffering from 40% disability.

(2.) Before we proceed to consider the prayer made, first a brief factual history leading to the filing of the present petition.

(3.) The petitioner joined the CRPF as a Constable/Driver on 5/4/1995, and was subjected to a thorough medical examination at the time of his selection and appointment. In the year 1999, whilst the petitioner was posted with the 52nd Battalion, Imphal, all of a sudden, he started experiencing redness in his left eye. On being referred to the GC Imphal, it was found that he was suffering from a 'Corneal Ulcer' and was given treatment for the same.