JITENDRA CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Shashi Dhar Jha, learned counsel appearing on behalf of the petitioner and Mr.Satyendra Kumar Jha learned counsel representing the Union of India and its authorities.

(2.) The petitioner is aggrieved by the order dated 17.5.1996 (Annexure-4) whereby his claim for disability pension has been rejected by the C.C.D.A (P), Allahabad.

(3.) Brief facts of the matter are that the petitioner was appointed as Sepoy on 3.5.1982 in Danapur in the 4th Bihar Regiment. He suffered a damage of his thumb while on duty at Shri Lanka and was operated upon. Consequent thereto, the petitioner was placed under the CEE(P) category on 12.8.1993 where he was again examined by the Medical Officers of the Bihar Regiment. The petitioner was subsequently discharged from service in the light of the provisions 13(3)(iii)(v) of the Army Rules having served the Army for 11 years.