ALEXANDER MATHEW MAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) the Petitioner who was discharged from service on 07.04.1994 had been granted service pension. The disability pension has not been granted. That is why he has filed the present writ petition claiming disability pension. According to the petitioner, the Medical Board which examined him in 1992 had given the opinion that the "due to stress and strain of Fd/Operational services", which is found at page 44. The Medical Board examined him again in September 1993 and the opinion of the Medical Board and the opinion of the Commandant are found in page 60 of the type set. At page 60 in column no 3(c), it is stated as under:

(2.) At page 66 in the Medical examination report in Column 5 it is stated as under: 5. Any other information you will give about your health: The disease got aggravated due to stress and strain of Fd/Operational services.

(3.) The Commandant had expressed the opinion that at page 72 which is in the following: Do you consider the disability/death aggravated by service (Give reason): Yes The officer most of his service, spent Fd/Op areas in diverse terrain and climate like Nagaland/Manipur, J&K, Sri Lanka and Rajasthan deserts which affected his health adversely. The disease has aggravated due to stress and strain of Fd/Op services.