SATHEESH RAJ PILLAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Can a claim for disability benefit be declined by the authorities on the ground that a 100% deaf and dumb person with complete blindness in the left eye could maintain himself by earning a livelihood. The report of the Medical Board which holds so by Railway Establishment found favour with the Central Administrative Tribunal ('the Tribunal', for short). Faced with the said situation, the applicant had come up with this Original Petition under Article 227 of the Constitution of India.

(2.) Succinctly the facts are as follows:

(3.) The Tribunal, on consideration of the materials on record, dismissed the Original Application on 14/12/2023 on the ground that the applicant is not entitled to have the disability pension on the ground that the Medical Board had certified that he is perfectly capable of earning his livelihood.