MANOHAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, Shri Manohar Singh has filed the present writ petition for issuing directions to the respondents to absorb him in alternative job and also for granting him disability and invalid pension along with arrears from the date of discharge.

(2.) The facts as set out in the petition are that the petitioner was appointed by the respondents as Sepoy (GD) on 27th February, 1987. He successfully completed the training and thereafter he was posted at Silchar (Assam).

(3.) It is stated that while continuing in service on 20th May, 1987 the petitioner was found suffering from pleural effusion (Rt.) with complaints of fever, cough with expectoration and chest pain right side. He was admitted at Military Hospital, Landsdowne for treatment.