RAVI KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant was found to be suffering from Grand-Mal-epilepsy. He was boarded out of service. An order in this affect was passed. This was made effective from 11.4.1987. The disability was found to be attributable to military service. This was quantified an 6.10% for two years. The appellant was seeking disability pension. In the alternative, he submitted that he be given given alternative employment. Both these prayers were rejected by the respondents. Appellant preferred a writ petition. The contentions raised by the appellant raised by the appellant stand negatived by a learned Single Judge of this Court. The appellant has preferred an appeal.

(2.) A per the Black's Law Dictionary. Epilepsy represents "a disruption of the normal rhythm of the brain, is an occasional, periodic, excessive and disorderly discharge of nerve cells in the brain. The discharge is chemical- electrical in nature. While the discharge itself is hidden, it manifests itself in various forms of visible activity, called seizures."

(3.) The medical literature defines the malady, as under :