Ex Rect Balwan Singh v. Union Of India

1. Applicant was inducted in service on 18.03.1982 and on 03.07.1982 he fell sick and he was treated by the Doctors of Army Hospital. The disease was detected as ‘Schizophrenia’. Therefore, he was released on medical grounds on 13.07.1982 after serving for 4 months. His application for grant of disability pension was rejected way back in 1984. Now he has filed the present original application for seeking benefit of disability pension. As per Release Medical Board proceedings produced by him, it is clearly recorded that he had disability below 20% i.e. between 15% to 19% for 2 years and the Medical Board recorded his own statement in which he stated that he is suffering from this disease from the time of entering into service. Therefore, we do not find any merit in the present original application. Same is dismissed with no order as to costs.