LAL SINGH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Heard Sri B.P.S. Mer, Advocate for the petitioner and Sri Deepak Rawat, Standing Counsel for the respondents.

(2.) By the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order dated 7-10-1999 passed by the appellate authority.

(3.) Briefly stated the petitioner was employed in Indian Army on 30-8-1969 and was deputed in the Kumaon Regiment. During his employment in the Army the petitioner suffered some ailment and he was placed in low Medical category. The petitioner was invalidated out of service on 11-11-1977. The petitioner applied for disability pension, but the respondents rejected his claim on the ground that the disability is not attributable to the military service. Thereafter the petitioner preferred an appeal to the Ministry of Defence, Government of India. The appellate authority vide order dated 7-10-1999 rejected the appeal of the petitioner reiterating the same grounds. Feeling aggrieved the petitioner has preferred the present petition.