SURJA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) :- The petitioner was enrolled in the army on 26.10.61. During the Indo-Pak war the petitioner suffered injuries to both his legs due to bomb blast and bullet by enemy shelling/firing during Indo-Pak war 1965.

(2.) The petitioner was discharged from service on 21.5.68 after 6 years 6 months and 26 days service in lower medical category B, treated as invalided from service as per Rule I of the Regulation.

(3.) The case of the petitioner is that since the petitioner received injuries during Indo-Pak war. As per, the provisions of Rules 6(a) and 7(b) the petitioner is fully entitled for grant for disability pension as per Regulations 173 of the Pension Regulations for the Army Part I and in view of the law laid down by Honourable Supreme Court and the High Courts.