Armed Forces Tribunal

Armed Forces Tribunal (AFT): The Bench of S.V.S. Rathore, J. and Air Marshal BBP Sinha; Members, dismissed an application claiming disability pension, on the grounds that the disease was neither attributable to nor aggravated by the military service.

In the present case, the original applicant (deceased) developed pain and swelling in his right thigh following an injury while doing the parade. The Categorisation Medical Board was held on 14-08-1964 at Military Hospital, Lucknow for the disability “Leomyo Sarcoma Right Thigh” and the applicant was placed in category CEE (temporary) for 6 months. On account of the said disability, grant of disability pension was sought for. The respondents filed a counter affidavit stating that the documents relating to the case were destroyed after the expiry of the period of retention i.e. 25 years and in the absence of a medical report, it is not possible to give any specific finding.

The Court opined that it was not in the position to accept that the disease of the applicant was either attributable to or aggravated by military service, primarily since, there was a substantial delay of 44 years and also because the reason as to why the disease could not be detected at the time of enrolment cannot be scrutinised to decide attributability.[Faquir Baksh Singh v. Union of India, Original Application No. 543 of 2017, Order dated 18-02-2019]

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