NARAIN SINGH Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) Petitioner has filed this writ petition for grant of the following reliefs:

(2.) Facts as they emerge from the pleadings of the parties are, that Petitioner was enrolled as Sepoy in the Indian Army in the Dogra Regiment on 14.3.1968. After having completed the basic training at the Dogra Regimental Centre, he was posted in 14th Battalion, Dogra Regiment, on 6.6.1969. Thereafter he served at different places wherever he was deployed. On his being posted back to his parent unit i.e. 14th Dogra, he was downgraded to CEE (permanent) by the Medical Board, conducted at Military Hospital, Dehradun on 16.6.1975.

(3.) Reason for this was that he was suffering from "low backache". He was brought before the Released Medical Board again held at Military Hospital, Dehradun on 22.9.1975. After completing codal formalities as required under the law, Petitioner was discharged from Army Service in low medical category CEE (permanent) on 24.10.1975.