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In a tiff between “mighty Union of India” & “an ordinary soldier”, the soldier wins as SC holds that members of Ecological Task Force also entitled to Disability Pension

Supreme Court: In a case where a soldier, after serving in the Regular Army for 25 years, was re-enrolled in the Infantry Battalion (Territorial Army), Ecological Task Force (ETF) and was denied disability pension in view of the letter of the Government of India, Ministry of Defence, dated 31st March 2008 which provides that the members of ETF would not be entitled for disability pension, the bench of L. Nageswara Rao and BR Gavai*, JJ has held that it was wrong to deny the claim as the ETF is established as an additional company for 130 Infantry Battalion of Territorial Army and the other officers or enrolled persons working in the Territorial Army are entitled to disability pension.

Factual Background

What does the law state?

Analysis

Disability pension to member of ETF

The ETF is established as an additional company for 130 Infantry Battalion of Territorial Army. Since other officers or enrolled persons working in the Territorial Army are entitled to disability pension under Regulation No. 173 read with Regulation No. 292 of Pension Regulations for the Army, 1961, the appellant, who is enrolled as a member of ETF which is a company for 130 Infantry Battalion (Territorial Army), cannot be denied the disability pension. Specifically so, when the Medical Board and COI have found that the injury sustained by the appellant was attributable to the Military Service and it was not due to his own negligence.

Signing on a “Certificate” agreeing to not getting any enhanced pension  

The appellants had signed a document dated 30th August 2007, titled “Certificate”, wherein he had agreed to the condition that he will not be getting any enhanced pension for having been enrolled in   ETF. However, the same cannot be used to deny disability pension to the appellant for the following reasons:

“Can it be said that the mighty Union of India and an ordinary soldier, who having fought for the country and retired from Regular Army, seeking reemployment in the Territorial Army, have an equal bargaining power.”

Conclusion

The Union of India was, hence, directed to grant disability pension to the appellant in accordance with the rules and regulations applicable to the Members of the Territorial Army with effect from 1st January 2012 and to also clear arrears from 1st January 2012 within a period of three months from the date of this judgment with interest at the rate of 9% per annum.

[Pani Ram v. Union of India, 2021 SCC OnLine SC 1277, decided on 17.12.2021]


Counsels

For appellant: Advocate Siddhartha Iyer

For UOI:  Additional Solicitor General Vikramjit Banerjee


*Judgment by: Justice BR Gavai

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