AJMER SINGH (EX. SIGMN) Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner is aggrieved by the orders Annexures P2, P3 and P7, by which disability pension has been refused to him. He seeks a writ in the nature of Certiorari for quashing said orders and also a writ of Mandamus for directing the respondent to grant him disability pension.

(2.) IT is alleged by the petitioner that he was enrolled in the Indian Army on 2.5.1972 after having been found medically fit by the Recruiting Officer at Ludhiana. Unfortunately, during service he fell sick and was sent for treatment in the medical hospital where he remained admitted. His disease was diagnosed as Neurosis. Ultimately he was discharged on 26.4.1978 after remanding (remaining ?) 5 years and 360 days of service in the army. The disability pension was not granted to him on the ground that the disability was neither attributable to nor aggravated by the military service.

(3.) IN the replication, the petitioner has reiterated his own claim and denied the averments of the respondents.