MUNSHI RAM (EX.NAIK) Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner Munshi Ram was enrolled in the army (Dogra Regiment) in February, 1980. He served in various capacities. In December, 1996 he was on casual leave. On 12th December, 1996 when he was traveling in a bus he sustained head injury. He was medically examined and graded to the low medical category CEE (Permanent) and discharged from the Army.

(2.) The grievance of the petitioner is that inspite of several representations he has not been granted disability pension. His claim for disability pension was rejected on the ground that he was not on duty at the material time of sustaining the injury in question under "Rule 12"of Revised Entitlement Rules, 1982. His statutory appeal was rejected on untenable grounds.

(3.) Aggrieved, the petitioner is in this petition under Article 226 of the Constitution of India.