VINOD KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was enrolled in the Indian Army in the rank of Sepoy in September 1991. After his enrolment he went for his training which he successfully completed. He was found to be medically fit in all respects and successfully completed the medical and physical tests prescribed for such selection. After completion of his training he was posted to different places and on 10.4.1994 he was posted to Deemapur, Nagaland where he reported at 3 Corpos. Ordinance Maintenance Company. The petitioner started having health problems in the year 1996 and was admitted to different hospitals for treatment and was placed in Low Medical Category 'CEE' (temporary). The petitioner was again upgraded in June 1996 to 'BEE' (temporary) at military hospital, Jodhpur. Thereafter, he was recategorised in medical category 'EEE' (permanent) in September 1996 and was brought before the Release Medical Board/Invalidating Medical Board at Nasirabad from where he was discharged on medical grounds and was verbally told that his disability has been assessed at 60%, though no copy of the Medical Board proceedings was given to the petitioner. The petitioner moved a representation requesting the authorities for providing him with the medical report but the same was not supplied resulting in filing of a writ petition bearing no. 4793/1997 by the petitioner, which was disposed of by the Court vide order dated 6.12.1997 directing the respondents to furnish a copy of the Medical Board proceedings which were intimated to him and he was also informed vide letter dated 2.1.1998 that his claim for disability pension has been rejected by the PCDA (P) Allahabad. The petitioner filed another writ petition being W.P.(C) No. 1908/1998 before this Court praying for issuance of direction to the respondents to reinstate the petitioner with all consequential benefits. However, the same was withdrawn by the order of the Court dated 22.4.1998 with liberty to approach the respondents by filing a statutory remedy. The petitioner filed a statutory petition which was not disposed of, thus, compelling the petitioner to file another writ petition bearing no. 2101/2001 praying for reinstatement and for subjecting the petitioner to a Re-Survey Medical Board. The above writ petition was again disposed of with liberty to the petitioner to make a representation to the authorities. The said representation was disposed of with liberty to the petitioner to make a representation to the authorities. The said representation was filed by the petitioner after order of the Court dated 23.10.2001 and the same is stated to be still pending and has not been disposed of, resulting in filing of the present writ petition. The petitioner in the present writ petition under Article 226 of the Constitution of India prays for quashing of the order dated 11.12.1997 vide which the claim of the petitioner for grant of disability pension has been rejected and further with a direction to the respondents to grant to the petitioner the said relief from the date of his discharge from the military service.

(2.) A counter affidavit was filed by the respondents wherein they have taken up the following defense:-

(3.) During the course of hearing the respondents had also produced the Records. The averments made by the petitioner are not denied by the records. The petitioner was subjected to the Invaliding Medical Board and the medical board proceedings have recorded the disability of the petitioner to be 20% for 2 years for the disease of ?Personality Disorder?. In the proceedings of the Medical Board, no family history or any episode of personality disorder or allied diseases was noticed as having occurred prior to his joining the Army. The Board did recommend his being invalided out from service but there is no record before the Court to demonstrate that the petitioner had contacted such a disease; or its symptoms existed or; there was any possibility of such symptoms existing prior to his joining the Army. It is a psychological disorder and 'psychosis' has been specified as a disease under Annexure III to Appendix II of the Pension Regulations for the Army, 1961, which is effected by stress and strain of service. The learned counsel appearing for the petitioner has heavily relied upon the judgment of this Court in the case of Ex. Cfn. Sugna Ram Ranoliya vs. Union of India and Ors. 132 (2006) DLT 544 (DB) in support of his contention that the disability of the petitioner is attributable to or in any case is aggravated by the military service. We would adopt the said reasoning in support of the view that we are taking in the present case.