LexUNION OF INDIA AND ANR. versus SH. BALJIT SINGH
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A B c UNION OF INDIA AND ANR. v. SH. BALTIT SINGH OCTOBER 11, 1996 [K. RAMASWAMY AND G.B. PATTANAIK, JJ.) Service Law: Pension Regulations of the Anny, 1961 : Primary conditions for grant of disability pension-Rule 173-Entitle- ment to disability pension-Conditions the ref or-When disability has oc- curred due to wound, injury or diseasr which is attributable to military service or existed before or arose during military service and has been and remains aggravated during the military servic~So also .the onset of disease arisen in D servic~Same conditions to be satisfied . . CIVIL APPELLATE JURISDICTION: Civil Appeal No.13272 of 1996. From the Judgment and Order dated 31.10.95 of the Himachal E Pradesh High Court in C.W.P.No.738 of 1995. F G P.P. Malhotra, Wasim Qadri and Ms. Anil Katiyar for the Appel- lants. Naresh K. Sharma for the Respondent. • The following Order of the Court was delivered : Delay condoned. Leave granted. We have heard learned counsel on both sides. The respondent was enrolled in the Army as Apprentice on March 30, 1975 and was appointed in the service on regular basis w.e.f. March 27, 1977 in the EME 177 Battalion. While he was in service he had sustained H moder_ately severe injury Abductor Strain [R) Thigh internal Derangement 626 U.0.1. v. BAUIT SINGH 627 [R] knee on April 17, 1979 and was adniitted to Military Hospital, Habina A where he was downgraded to medical category CEE [temporary) w.e.f. August 11, 1979, by a duly constituted Medical Board of doctors. He was discharged from the Military Hospital, Habina on August 12, 1979. On May 10, 1981, the Medical Board of doctors found him physically incapacitated and reported in February 1980 in Psychfatric OPD where he ;-vas diagnosed B to have a "Neurosis Superimposed on an immature histrionic persouabity". He was recommended to be invalidated out of service. He was discharged from service by consent as an invalidated man on May 31, 1981. He filed W.P. No.738 of 1995 in the High Court of Himachal Pradesh at Shimla and in the impugned judgment dated October 31, 1995, the High Court directed the appellants to pay him disability pension. Thus this appeal by special C leave. Shri. P .P. Malhotra, learned senior counsel appearing for the appel- lants, contended that under Rule 173 of the primary conditions for grant of di&ability pension, as per the Pension Regulations of the Army, 1961, D [for short, the ".Pension Regulations"], unless otherwise specifically provided, a disability pension may be granted to an individual who is invalidated from service on account of a disability which is attributable to or aggravated by military service and is assessed at 20% or over. In this case, after examination of the respondent by the Board of Doctors, as per Col. 2 [iii] it was reported that the injury was not connected with the service E and as a result he cannot be declared to have suffered injury due to the service. Mr. Naresh K. Sharma, learned counsel for the respondent, con- tends that the respondent had joined the service and while he was in service, he sustained injury and that, therefore, he is entitled to disability pension. He places reliance on para 2 [ii] of the Entitlement Rules, F [Appendix II at page 53 of the paper book). At page 55, Col. [ii] indicates that the disablement is due to a wound, injury or disease which [i] is attributable to military service; or [ii] existed before or arose during military service and has been and remains aggravated thereby. He further contends that as per the medical report the injury was G sustained by him while he was in service and that, therefore, it has been presumed that it was during service and accordingly must be attributable to military service. On a consideration of the rules, we think that the contention of Shri Malhotra merits acceptance. It is seen that various criteria have been prescribed in the guidelines under the Rules as to when H 628 SUPREME COURT REPORTS (1996] SUPP. 7 S.C.R. A the disease or injury is attributable to the military service. It is seen that under Rule 173 disability pension would be computed only when disability has occured due to a wound, injury or disease which is attributable to military service or existed before or arose during military service and has been and remains aggravated during the military service. If these conditions B are satisfied, necessarily the incumbent is entitled to the disa
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