RANJIT SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Notice of motion.

(2.) Ms. Ranjana Shahi, Central Govt. standing counsel, who is present in the Court accepts notice on behalf of the Assistant Solicitor General for repondent.

(3.) Petitioner was enrolled in the Indian Army on 24.2.1994 as a soldier G.D. During his service petitioner suffered from a disease called Generalized Seizure and was finally invalided cut of Army service on 30.9.2001 by the Invaliding Medical Board.