KANCHAN LATA Vs. UNION OF INDIA

JUDGEMENT

(1.) ORDER Heard learned counsel for the parties.

(2.) THE petitioner who was engaged in the active services had suffered fracture in the femur and after finding that she had become unfit for active duties was discharged for invalid pension. Being aggrieved by the said order the petitioner came to this Court in C.W.J.C. No. 1565 of 2002 with a direction that she was medically fit and the order of discharging her on invalid pension deserves to be quashed. This Court in C.W.J.C. No. 1565 of 2002 by its order dated 4.2.2002 dismissed the writ application. The petitioner still dissatisfied filed L.P.A. No. 337 of 2002, which was decided on 11.3.2002. A Division Bench of this Court directed that present was a fit case where the respondent authorities should reexamine the appellant by the Medical Board and if she is found fit as asserted by her then her case should be reconsidered otherwise the order passed earlier will remain in force.

(3.) THE petitioner now submits that the petitioner is fit for the light duty and as such the orders discharging her on invalid pension deserve to be quashed.