MANJIT SINGH (EX SEPOY) Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONERS case for grant of disability pension stands rejected on the ground that he suffered a constitutional disorder which was not attributable or aggravated by the military duty. He has filled this petition to assail the action.

(2.) PETITIONER was enrolled in the Defence Security Corps (DSC) on 13.11.1985. He went through a training course and was posted in Calcutta at the relevant time. He was placed on charge on 23.4.1990 and was asked to fill up Form -10 which according to him, was sent to the command Hospital for boarding him out of service, he was allegedly admitted in the hospital and was placed in low medical category CEE

(3.) OFFICER incharge, Raksha Surakha Corps Abhilekh Defence Security Corps Record, Hill Road, Cannore - 670013