BRAJENDRA SINGH YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. K. U. Ahmed, learned senior counsel assisted by Mr. W. Rahman, learned counsel for the petitioner. Also heard Ms. A. Gayan, learned CGC for the Union respondent.

(2.) In this petition, the petitioner has challenged the invalidation of the petitioner on medical grounds and for reinstatement in service.

(3.) Learned counsel for the petitioner however at the time of hearing has submitted that he will not press for setting aside the discharge order on the ground of invalidity. However, he has submitted that since the petitioner has developed the illness of psychosis and schizophrenia during service, he may be grated invalid pension.