UNION OF INDIA Vs. ASHWANI KUMAR MINHAS

JUDGEMENT

(1.) Heard

(2.) This appeal is directed against the order dated 22.10.2009, passed by the learned Single Judge of this Court whereby the writ petition filed by the Respondent/writ Petitioner claiming disability pension has been allowed. The writ petition, it may be noticed, was disposed of at the motion stage after hearing the learned Central Government Counsel.

(3.) The brief facts may be noted at the outset. The Respondent/writ Petitioner was enrolled in the Indian Army sometime in the year 1994. On the recommendation of the Medical Board, he was invalided out of service in the year 2007 on the ground that he was suffering from Affective Disorder (Mania). As the claim of disability pension made by the Respondent/writ Petitioner was rejected on the ground that the disability in question is not attributable or aggravated by military service the writ petition in question was filed.