UNION OF INDIA AND ORS. Vs. SATYA NARAYAN

JUDGEMENT

(1.) MR . R. Deb Nath, learned CGC, appears for the appellant.

(2.) THIS writ appeal has been filed against judgment and order dated 22.4.2014, passed by learned single Judge in WP(C) No. 214 of 2013, whereby, the writ petition was allowed while holding that since injury suffered by respondent (writ petitioner) was attributable to service he is entitled to get disability pension under the Central Civil Services (Extraordinary Pension) Rules. It was also directed to pay the disability pension to the respondent (writ petitioner) within a period of four months from the date of receipt of a certified copy of the order.

(3.) IN terms of Rule 4 of Assam Rifles Rules, 1985 (para 4) the Director General Assam Rifles is empowered to issue order and instructions to regulate the working of the Force. In view of the powers derived from the above Rules, Policy Instructions No. I [36011/40/92 -TRG/1821] dated 14th November 1992 and as amended from time to time has been formulated to regulate the training, relegation and discharge of recruits who are unable to continue/complete their training, due to being placed in Low Medical Category (EEE) by Medical Boards convened on recommendation of Specialist Doctors of Service Hospitals and other competent Medical Authorities.