RAM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Learned counsel for the petitioner has restricted the prayers made in this petition only to the grant of disability pension to the petitioner.

(2.) The case of the petitioner is that he was appointed as Home Guard on 22/6/1994. During the year 2008-09, petitioner suffered disease of "paresis' in left lower limb. Gradually both lower limbs of the petitioner were affected by the said disease. Because of this disease, petitioner did not even appear in the quarterly parade on 22nd and 23/6/2011. He was issued a show cause notice by respondent No.4 in this regard on 24/6/2011. The disease affected petitioner's legs and eventually he was declared medically disabled to the extent of 53%. The disability certificate dtd. 13/11/2014 described the petitioner to be suffering from 53% permanent locomotor disability. On the basis of this certificate, the petitioner applied to the respondents on 19/1/2015 for providing him disability pension. The representation was followed with further requests to the respondents by the petitioner in this regard on 21/1/2015 and 28/1/2015.

(3.) Grievance projected on behalf of the petitioner is that because of the disease "paresis', petitioner has suffered 53% permanent locomotor disability. Therefore, in accordance with law, petitioner had applied to the respondents for grant of disability pension to him. Instead of considering his case, in accordance with law, the respondents terminated/removed him from service.