EX-RISALDAR MANJIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition under Articles 226 and 227 of Constitution of India.

(2.) Briefly stated the facts are that the petitioner joined in the Indian Army on 6.7.1970. His date of birth is 16.10.1952. He remained posted at various units and served at various places in both, field and peace area, where the duties were of hard nature. He got various promotions and lastly, he was promoted to the rank of Risaldar on 1.11.1993.

(3.) The petitioner unfortunately, suffered from the disease of 'NIDDM' and was brought before the Medical Board, which downgraded him to the medical category CEE(T) for six months on November 21, 1994. However, his condition did not improve and he was placed in the medical category CEE(P). Thereafter, the petitioner was brought before the Invalidating Medical Board, which recommended him to be invalidated out of service of army in lower permanent category CEE(P) on 30.4.1996, after rendering 26 years, 9 months and 24 days service as against 28 years tenure of service provided for the rank of Risaldar.