BALAMURALI KRISHNA M. Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petitioner is the applicant in O.A. No. 99 of 2023 on the file of the Armed Forces Tribunal, Regional Bench, Kochi and he is challenging the order dtd. 6/3/2024 passed by the Tribunal, whereby the Tribunal rejected the claim of the petitioner for disability pension.

(2.) Heard Sri. T.R. Jagadeesh, the learned counsel for the petitioner and Smt. Shajna, the learned Central Government Counsel for the respondents.

(3.) The petitioner was enrolled in the Indian army on 18/11/2004 and was discharged on 30/11/2021 after serving the Indian army for 17 years and 12 days. At the time of his discharge, the Release Medical Board assessed the disabilities: (i) primary hypertension at 30% for life; and (ii) Obesity at 5% for life with a composite disability of 33.5% for life. But, the Release Medical Board opined that the disabilities are neither attributable to nor aggravated by military service and accordingly, the authorities rejected his claim for disability pension.