JIT RAM Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The writ petition is taken up for final disposal today itself. C.M. disposed of.

(2.) The husband of the petitioner joined the GREP, now called Border Road Organization on 4.4.1962. He was allocated the trade of Operator OEM Bulldoxer Operator. It is the case of the petitioner that her husband was transferred to Sikkim where he suffered from the disease due to stress and strain of service in the field area. He was admitted in the Military Hospital Barrackpore on 9.3.69. He was diagnosed as a case of Schizophrenia-295 in the lower medical category "EEE" (G-IV) with 100% disability. He was brought before the Invalidating Medical Board in the Military Hospital, Barrackpore which declared her husband unfit for military service and medically boarded out with 100% disability on 24.5.1969. The grievance of the petitioner is that the petitioner has not been given pension including service as also disability elements, inspire of various representations and service of demand notice.

(3.) Reply has been filed by the respondents. In the reply, it has been admitted that the petitioner was discharged on medical grounds.