TUMEN KUMAR RANPAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking the following relief:

(2.) The case of the petitioner is that he had served for 13 years in CRPF and at the time of discharge from service with effect from 1.5.1993, the petitioner was holding the post of Lance Naik and he was in Under Officer category during the period of service. According to the petitioner, he was discharged in compulsion on medical ground involving bodily infirmity suffered from gout, rheumatoid arthritis, which disease is an non-curable and uncommunicative illness, whereas the ground for discharge was mentioned as 'his own request' in the discharge certificate.

(3.) The petitioner, now challenge the discharge from service by saying that the authorities have failed to consider the medical reports and the petitioner had been discharged from service on the ground of own request is not correct and the real ground for discharge is health condition. According to the petitioner, he could not serve till his superannuation period on health ground and he is ought to have properly in terms of benefit after service for his remaining survival and good conduct in the society. Further, disentitlement of invalid pension is amounted to confiscation of properties and it is in violation of Article 300A of the Constitution of India.