TARSEM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant-Tarsem Singh is aggrieved against the order of the learned Single Judge to the extent that disability pension to which he has been found entitled to, has been restricted to a period of 38 months, prior to the institution of the writ petition.

(2.) The appellant filed the writ petition, out of which this appeal arises, seeking directions for the payment of disability pension. It was claimed by the appellant that he had been discharged from service on medical grounds which was attributable to military service. He joined the Indian Army on 18.9.1976 and served upto 12.11.1983. He remained admitted in the Military Hospital at Jalandhar Cantt. where he was treated for six months and was discharged from service on medical grounds.

(3.) It is not disputed by the respondents that the appellant was discharged from the Army as a case of Schizophrenia (295). He was placed in medical category EEE. The stand of the respondents, however, was that the disability of the appellant was a constitutional disorder not connected with the service. Therefore, he was not entitled to the benefit of disability pension.