SATNAM SINGH BAJWA Vs. UNION OF INDIA

JUDGEMENT

(1.) Though the initial controversy was different when Shri Satnam Singh Bajwa filed the present writ petition under Art. 226/227 of the Constitution of India and claimed the benefit of service element as well as the retiral benefits but after the filing of the replication, the controversy has become short as to whether the petitioner is entitled to the disability pension or not.

(2.) During the course of submission, the learned counsel for the petitioner has simply briefed the case of the petitioner for the disability pension by stating that petitioner joined the service in the Air Force on 21.8.1982. He became invalided on 27.12.1996 due to neuorosis historical conversations with 40% disability and was placed in the medical category "EEE". The petitioner has rendered 14 years 4 months and 9 days of service.

(3.) The case of the petitioner vis-a-vis the disability pension is being denied by the respondent-authorities that the disease is a constitutional one is not attributable to the military service and, therefore, the petitioner is not entitled to the disability pension.