Armed Forces Tribunal

Armed Forces Tribunal (AFT): The Bench of S.V.S. Rathore, J. and Air Marshal BBP Sinha (Member) dismissed a Lance Naik’s claim for pension on the ground that he had been declared as a deserter and dismissed from service.

Petitioner herein joined the Indian Army on 31-10-1985 and was sanctioned casual leaves for five days from 08-05-2001 to 12-05-2001. During the course of casual leave, he became mentally disturbed and could not reach his home. In the year 2003, after recovering, he reported to his unit on 25-03-2003. Petitioner pleaded that he was entitled to service pension as he had completed 15 years of service; but since no pension was sanctioned in his favour, he filed a writ petition in the High Court of Allahabad. The said Court transferred his petition to this Tribunal under Section 34 of the Armed Forces Tribunal Act, 2007.

Respondents’ contention was that petitioner did not report back after availing casual leave therefore, he was declared a deserter and apprehension roll was issued against him on 28-05-2001. He was advised to report to his unit, but the petitioner never approached his unit and continued to remain a deserter. Thus, he was dismissed from service with effect from the date of his desertion and, since his entire service was confiscated, he was not entitled to any pension.

The Tribunal noted that the petitioner had been declared as a deserter and dismissed from service under Section 20 (3) of the Army Act. He claimed for a pension without challenging his dismissal order and hence the said dismissal order had become final. It was concluded that since the petitioner had been dismissed from service, therefore, in view of provisions contained under Regulation 113 (a) of Pension Regulations for Army, 2008, his entire service stood confiscated and he had no pensionable service to his credit.

In view of the above, the instant application was dismissed.[Lal Chand Ram v. Union of India, 2019 SCC OnLine AFT 2, Order dated 07-02-2019]

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