VIRENDER SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard Mr. M.H. Ahmed, counsel for the petitioner. Also heard Mr. M.R. Adhikari, counsel for the respondents.

(2.) The petitioner's case in brief is that the petitioner was a Rifleman in the Assam Rifles Organization. However, due to injury suffered by him, his medical category was downgraded to BEE (Permanent) vide Medical Board Proceedings dated 20.10.1995. The petitioner was thereafter allowed compulsory retirement w.e.f. 31.01.1999 and he was granted basic pension of Rs. 1275/- per month.

(3.) The petitioner's further case is that prior to the petitioner being allowed to retire, the petitioner had been beaten up by the Medical Officer, Dr. Major Arvind Shukla.