UNION OF INDIA AND ORS. Vs. BANSI LAL

JUDGEMENT

(1.) The present appeal has been preferred against the judgment and order dated 12.10.2001 passed in SWP no. 680/2001.

(2.) The precise case of the petitioner before the writ court was that even when he was boarded out of service as being a patient of Neurosis and the disability was assessed at 40%, he was denied disability pension on the basis of an opinion of the Medical Board, which held that the said disorder was constitutional in nature and was neither attributable to nor aggravated on account of his military service.

(3.) The writ court allowed the writ petition vide judgment and order dated 12.10.2001 and hence the present appeal.