MADAN CH. NATH Vs. UNION OF INDIA

JUDGEMENT

(1.) Ms. R. Goswami, learned counsel for the petitioner. Also heard Mr. U.K. Goswami, learned CGC for the Union respondents.

(2.) The grievance of the petitioner is that though the petitioner had served for 5 years 6 months and 28 days and he has been boarded out as medically unfit, after he was categorized in medical category "EEE (permanent)", he has not been given any pensionary benefits.

(3.) Learned counsel for the petitioner submits that the petitioner was enrolled as a Constable in the Border Security Force (in short, BSF) vide No.860651886 in 'D' Company of 123 Battalion, BSF on 12.06.1986 after he was found medically fit on medical examination. Unfortunately, after the petitioner joined service he developed certain mental disorder sometime in the year 1990 which according to the petitioner is attributable to or aggravated by the military service.