U.O.I Vs MANJEET SINGH
Bench: M.Y. EQBAL,AMITAVA ROY
Case number: C.A. No.-004357-004358 / 2015
Diary number: 36581 / 2013
Advocates: B. V. BALARAM DAS Vs
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{REPORTABLE}
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS .4357-4358 OF 2015
(arising out of SLP(Civil) Nos.13732-13733/2014)
UNION OF INDIA & ORS ..….APPELLANTS
Vs.
MANJEET SINGH …..RESPONDENT
J U D G M E N T
AMITAVA ROY, J.
Leave granted.
2. The instant appeals witness a challenge to the judgment
and order dated 22nd May, 2012 rendered in LPA(SW) No.
157/2009 and CMA No. 211/2009 affirming the determination
made in SWP No. 1439/2004 thereby sustaining the claim of
the respondent herein to disability pension on being boarded
out of the Army service on the ground of disabilities identified
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as “Generalised Tonic Clonic Seizure” and “Neurotic
Depression”.
3. The Union of India being aggrieved by the concurrent
verdicts requiring it to grant disability pension to the
respondent herein from the date of his discharge from service,
seeks redress in the instant appeals.
4. We have heard the learned counsel for the parties and
have perused the records.
5. The foundational facts as offered by the rival pleadings
would provide the back-drop of the lingering debate. The
respondent had joined the Army service under the Union of
India on 06.4.1999 being awarded medical category of “AYE”
and according to him after undergoing rigorous medical
examinations as prescribed. He, thereafter, underwent initial
military training at JAK Rifles Centre, Jabalpur whereafter he
was posted at No. 5 JAK Rifles at Amritsar on 5.3.2000. One
day he fell unconscious in the course of cross country practice
in the unit premises and had to be shifted to Military Hospital,
Amritsar where he was treated for his ailment. The Medical
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Board that was set up for his examination lowered his
category from “AYE” to “CEE” temporary w.e.f. April, 2000.
The respondent has pleaded that subsequent to his discharge
from the hospital he was detained for duties at Kargil. He
availed leave as was granted thereafter, to join later at his
transit Camp at Chandigarh. As admitted by him, while on
duty, he again fell to the same illness and had to be
hospitalized. The Review Medical Board, after examining him,
placed him in category “BEE” permanent for the first disability
and category “CEE” temporary for the second disability as
mentioned therein. On his discharge from the hospital, the
respondent was sent to JAK Rifles, Jabalpur. Though he
applied for sheltered appointment, the same was not
entertained. It was soon thereafter that he was invalided
from service on being adjudged unsuitable, by the invaliding
Medical Board which assessed his disability percentage as
20% qua the first disability; and 20% for the second
disability; summing upto 40% for both the diseases. The
Board thus recommended that he be invalided out of Army
service which, in fact, was given effect to on 01.1.2002. He
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unsuccessfully appealed against this decision before the
higher authorities. His claim for disability pension was also
rejected on the ground that the disabilities detected in him
were neither attributable to the Army service nor could get
aggravated therefrom. Contending that the decision to board
him out of service and the denial of disability pension
otherwise payable to him under the relevant rules, was illegal
and arbitrary, the respondent invoked the writ jurisdiction of
the High Court of Jammu and Kashmir at Jammu for its
remedial intervention.
6. The appellants in their reply apart from the preliminary
objection to the maintainability of the assailment, in essence
pleaded that having regard to the respondent’s short service
profile which demonstrated that for a major part thereof he
had remained hospitalized during the training and thereafter,
the diseases diagnosed could neither to be attributable to the
Army service nor comprehended to be aggravated thereby.
While admitting that the respondent had joined the Army
service on 06.04.1999 and that on the completion of the basic
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military training he was posted at 5, JAK Riffles on
04.03.2000, the Union of India set out in details, the
particulars of the periods during which the respondent had
remained hospitalized for treatment. According to it, the
official record did reveal that he remained under medical
treatment being hospitalized for the periods as hereunder:
S. No.
Period of Hospitalization
Name of the Hospital
Diagnosed disease
a. 24.03.2000 to 29.03.2000
Military Hospital, Amritsar
Generalised Tonic-Clonic Seizure
b. 30.03.2000 to 12.04.2000
Command Hospital (Western Command) Chandimandir Military Hospital, Amritsar
Generalised Tonic-Clonic Seizure
c. 12.12.2001 to 5.02.2001
Military Hospital, Amritsar
Neurotic Depression Generalised Tonic-Clonic Seizure(old)
d. 20.3.2001 to 29.3.2001
Military Hospital, Jabalpur
Generalised Tonic-Clonic Seizure
Neurotic Depression (ICD) 300 (Relapse)
e. 30.7.2001 to Military Hospital, Generalised
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31.8.2001 Jabalpur Tonic-Clonic Seizure
Neurotic Depression (ICD) 300
That based on such state of health of the respondent, he
was placed in low medical category “CEE” (temporary) w.e.f.
11.4.2000 to 10.10.2000 and thereafter in the low medical
category “BEE” (permanent) w.e.f. 11.10.2000, was mentioned
as well. It was stated further that the respondent was
eventually lowered to the medical category S-3(T-24) “CEE”
(temporary) w.e.f. 3.02.2001.
7. The Union authorities reiterated that this down grading
of the medical category was in view of the diagnosed disease
i.e. Generalised Tonic Clonic Seizure-345 and Neurotic
Depression (ICD)300. It was admitted that though the
respondent was willing to continue in sheltered appointment,
the same being not available qua his medical category, he was
discharged from Army service on medical grounds under the
relevant provisions of the Army Rules 1954 w.e.f. 31.12.2001
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and was finally struck off from the strength of the Army
service w.e.f.1.1.2002.
8. Prior thereto, the Release Medical Board held on
30.8.2001 at Military Hospital, Jabalpur assessed the
disability Generalised Tonic Clonic Seizure-345 at 20% for 2
years, disability Neurotic Depression (ICD)300 at 11-14% for
2 years and the composite assessment of disability at 20%.
The Union of India in its reply did categorically state that the
Medical Board was of the opinion that the disabilities of the
respondent were neither attributable to nor aggravated by the
Army service and were instead constitutional in nature.
According to it, though monetary benefits as allowable under
the relevant rules were released to the respondent, his claim
for disability pension was rejected being impermissible.
9. That the departmental appeals filed by the respondent
had been rightly rejected as his constitutional disorder was
neither attributable to nor aggravated by Army service,
disentitling him thereto as per para 173 of the Pension
Regulations for the Army, 1961 (part-1) (for short hereinafter
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also referred to as “Regulations”) was emphatically underlined.
It was clarified as well that at the time of entry in service, it
was not possible to conduct complete medical examination in
order to detect dormant diseases and that the tests
undertaken were factually clinical in nature to ascertain
physical fitness. Thus according to the Union, any disease of
genetic or hereditary origin was likely to go undetected at the
time of recruitment.
10. The learned Single Judge on an appraisal of the
contemporaneous facts and the documents available on record
alongwith Regulation 173 of the Regulations and paragraphs
2, 3, 4 and 7(b) of Appendix 11 thereto returned a finding that
the invaliding Medical Board having failed to record reasons
that the disease could not be detected on medical examination
at the time of entry in service and that the same could not
have aggravated during the course of his employment, its bare
conclusion that those were constitutional in nature, was not
in compliance of the Regulations. The learned Single Judge
held that as the disability of the respondent was assessed at
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20%, he was entitled to disability pension and as a
consequence, quashed the orders to the contrary and directed
the Union of India and its authorities to grant disability
pension to him from the date he was discharged from service.
Time limit of four months was also outlined for the completion
of the exercise, failing which it was ordered that the
respondent would be entitled to interest @ 7.5% p.a.
11. The Intra-Court appeal did also meet the same fate, the
Division Bench having wholly endorsed the determination
made by the learned Single Judge. It did further base its
eventual decision on the judgment of that Court in LPA (SW)
212/2006, Union of India and Others vs. Ravinder Kumar.
12. Mr. Patwalia, learned Addl. Solicitor General appearing
on behalf of Union of India has insistently argued that the
conclusions recorded by the High Court at both the levels are
patently erroneous being dehors the recorded facts and the
supporting documents, besides being incompatible with the
relevant rules and regulations governing the issue of disability
pension payable to a member of the Army service on being
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boarded out therefrom on the ground of disability. Apart from
contending that the decision in Union of India & Others vs
Ravinder Kumar (Supra), on which the Division Bench of the
High Court had placed reliance had been overturned, the
learned Addl. Solicitor General maintained that as the
respondent during his short tenure was mostly lodged in the
hospital for his treatment for the disease for which he was
invalided from service, it is patent that the same could not
either be attributable to Army service or construed to have
been aggravated thereby.
13. Mr. Patwalia has urged that the essential pre-requisites
for grant of disability pension i.e. attributability of the
respondent’s disease to the Army service or aggravation
thereof being non-existent in the case in hand, he was not
entitled thereto and therefore, the finding to the contrary is
repugnant to the relevant rules and regulations. Drawing the
attention of this Court, inter alia, to paragraph 7(b) of
Appendix II to the Regulations, the learned Addl. Solicitor
General has maintained that the Medical Board having
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unequivocally opined that the respondent’s diseases
“Gerenalised Tonic Clonic Seizure and Neurotic Depression”
were constitutional in nature and thus he was disentitled to
disability pension, the impugned decision is clearly not
sustainable in law and on facts. Without prejudice to this
plea, Mr. Patwalia has urged that in case this finding of the
Medical Board does not find favour with this Court for want of
adequate reasons. It is a fit case for remand to it (Medical
Board) for an appropriate speaking opinion. To buttress his
contentions, he placed reliance on the following decisions of
this Court:
(1) Secretary, Ministry of Defence & Others vs. A.V. Damodaran(Dead) through LRs. & Others -reported in (2009)9 SCC 140
(2) Union of India & Others vs. Jujhar Singh -reported in (2011)7 SCC 735
(3) Dharamvir Singh vs. Union of India & Others -reported in (2013) 7 SCC 316
(4) Veer Pal Singh vs. Secretary, Ministry of Defence -reported in (2013) 8 SCC 83 and
(5) Civil Appeal No. 1837/2009 (d/o/d 23.5.2012). Union of India & Anr. Vs Ravinder Kumar
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14. Per Contra, Mr. Chib has assiduously asserted that as
the concurrent determinations made successively by the High
Court are based on a threadbare scrutiny of the relevant facts
and the provisions of the law involved, no interference
therewith is warranted. Emphatically contending that the
diseases diagnosed on the eve of the respondent’s discharge
from Army service had been acquired by him in the course of
his tenure, short though, and was thus clearly attributable
thereto, the denial of disability pension to him was clearly
illegal, high handed, arbitrary and discriminatory. According
to Mr. Chib on a combined consideration of the relevant
provisions of the Regulations and the Appendix II, containing
“Entitlement Rules for Casualty Pensioners Awards 1982”
(hereinafter referred to as the “Rules”) and the “Guide to
Medical Officers (Military Pension), 2002”, (hereinafter referred
to as the “General Principles”), it being irrefutable that the
respondent was entitled to disability pension thereunder, the
High Court was perfectly justified in affirming the same.
Pleading in particular that the Medical Board had failed to
record any reason whatsoever in support of its conclusion that
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either the disease detected or the disability consequent
thereupon was neither attributable to Army service nor
aggravated thereby, he urged that the respondent could not
have been denied disability pension on the vague remark that
the said diseases were constitutional in nature. According to
Mr. Chib, the Medical Board having failed, without any
justification to record the reasons in support of its conclusion
that the diseases were constitutional in nature, the very basis
of denial of disability pension to the respondent had been
rendered non est. According to learned counsel, the relevant
rules and regulations are to be essentially construed and
interpreted liberally and in the realistic perspectives and not
pedantically to facilitate effectuation of the purpose thereof.
Mr. Chib has drawn sustenance for his pleas from the decision
of this Court in Civil Appeal No: 2904 of 2011 Union of India &
Anr. Vs. Rajbir Singh & Ors. disposed of on 13.2.2015.
15. The pleaded assertions and the arguments based thereon
have received our due consideration. It is undisputed that
soon after the respondent had joined the service on 6.4.1999
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having been adjudged to be fully fit therefor, following a
rigorous medical test, he fell ill and had to be hospitalized
where he was diagnosed in due course, to be afflicted by (1)
“Generalised Tonic Clonic Seizure” and (2) “Neurotic
Depression”. It is a matter of record that the respondent had
to be hospitalized on more than one occasion during his short
tenure ranging from 8.4.1999 to 1.1.2002 when he was
invalided from service. Intermittently, as the chart of his
medical treatment as set out in the reply of the appellants
reveals, he had actively served in all, for a period of about one
year. That he was thus mostly under treatment for the above
two disabilities during his stint with the appellants, is
undeniable. Be that as it may, the sustainability of the denial
of disability pension to him has to be essentially tested on the
touch-stone of the compliance of the relevant Rules and
Regulations. Apt, it would thus be to advert to the relevant
provisions thereof at the threshold. Undoubtedly the guiding
course in this regard have been outlined in Regulation 173,
Rule 5, 9 and 14 in particular of the Rules as well as paras 7,8
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and 9 of the “General Principles”. Expedient it would be thus
to set out these provisions for ready reference.
Regulation 173 which deals with primary conditions for
the grant of pension reads as under:
"173. Primary conditions for the grant of disability pension; Unless otherwise specifically provided a disability pension may be granted to an individual who is invalided from service on account of a disability which is attributable to or aggravated by Army service and is assessed at 20 per cent or over. The question whether a disability is attributable to or aggravated by Army service shall be determined under the rule in Appendix II."
Rule 5, 9 and 14 of the Entitlement Rules for Casualty
Pensionary Awards, 1982 reads as under:
"5. The approach to the question of entitlement to casualty pensionary awards and evaluation of disabilities shall be based on the following presumptions:
Prior to and during service
(a) A member is presumed to have been in sound physical and mental condition upon entering service except as to physical disabilities noted or recorded at the time of entrance.
(b) In the event of his subsequently being discharged from service on medical grounds any determination in his health, which has taken place is due to service."
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"9. Onus of proof: - The claimant shall not be called upon to prove the conditions of entitlements. He/She will receive the benefit of any reasonable doubt. This benefit will be given more liberally to the claimants in field/afloat service cases."
"14. Diseases.- In respect of diseases, the following rule will be observed -
(a) Cases in which it is established that conditions of Army service did not determine or contribute to the onset of the disease but influenced the subsequent courses of the disease will fall for acceptance on the basis of aggravation.
(b) A disease which has led to an individual's discharge or death will ordinarily be deemed to have arisen in service, if no note of it was made at the time of the individual's acceptance for Army service. However, if medical opinion holds, for reasons to be stated, that the disease could not have been detected on medical examination prior to acceptance for service, the disease will not be deemed to have arisen during service.
(c) If a disease is accepted as having arisen in service, it must also be established that the conditions of Army service determined or contributed to the onset of the disease and that the conditions were due to the circumstances of duty in Army service."
(emphasis supplied)
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Chapter – II of the Guide to Medical Officers (Military
Pension), 2002 which sets out the “Entitlement: General
Principles”, Paras, 7, 8 and 9 of the guidelines read as under:
"7. Evidentiary value is attached to the record of a member's condition at the commencement of service, and such record has, therefore, to be accepted unless any different conclusion has been reached due to the inaccuracy of the record in a particular case or otherwise. Accordingly, if the disease leading to member's invalidation out of service or death while in service, was not noted in a medical report at the commencement of service, the inference would be that the disease arose during the period of member's Army service. It may be that the inaccuracy or incompleteness of service record on entry in service was due to a non-disclosure of the essential facts by the member e.g. pre-enrolment history of an injury or disease like epilepsy, mental disorder, etc. It may also be that owing to latency or obscurity of the symptoms, a disability escaped detection on enrolment. Such lack of recognition may affect the medical categorisation of the member on enrolment and/or cause him to perform duties harmful to his condition. Again, there may occasionally be direct evidence of the contraction of a disability, otherwise than by service. In all such cases, though the disease cannot be considered to have been caused by service, the question of aggravation by subsequent service conditions will need examination.
The following are some of the diseases which ordinarily escape detection on enrolment:
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(a) Certain congenital abnormalities which are latent and only discoverable on full investigation e.g. Congential defect of Spine, Spina bifida, Sacralistaion, (b) Certain familial and hereditary diseases e.g. Haemophilia, Congential Syphilis, Haemoglobinopathy. (c) Certain diseases of the heart and blood vessels e.g. Coronary Atherosclerosis, Rheumatic Fever. (d) Diseases which may be undetectable by physical examination on enrolment, unless adequate history is given at the time by the member e.g. Gastric and Duodenal Ulcers, Epilepsy, Mental Disorders, HIV Infections. (e) Relapsing forms of mental disorders which have intervals of normality. (f) Diseases which have periodic attacks e.g. Bronchial Asthma, Epilepsy, Csom, etc.
8. The question whether the invalidation or death of a member has resulted from service conditions, has to be judged in the light of the record of the member's condition on enrolment as noted in service documents and of all other available evidence both direct and indirect.
In addition to any documentary evidence relative to the member's condition to entering the service and during service, the member must be carefully and closely questioned on the circumstances which led to the advent of his disease, the duration, the family history, his pre-service history, etc. so that all evidence in support or against the claim is elucidated. Presidents of Medical Boards should make this their personal responsibility and ensure that opinions on attributability, aggravation or
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otherwise are supported by cogent reasons; the approving authority should also be satisfied that this question has been dealt with in such a way as to leave no reasonable doubt.
9. On the question whether any persisting deterioration has occurred, it is to be remembered that invalidation from service does not necessarily imply that the member's health has deteriorated during service. The disability may have been discovered soon after joining and the member discharged in his own interest in order to prevent deterioration. In such cases, there may even have been a temporary worsening during service, but if the treatment given before discharge was on grounds of expediency to prevent a recurrence, no lasting damage was inflicted by service and there would be no ground for admitting entitlement,. Again a member may have been invalided from service because he is found so weak mentally that it is impossible to make him an efficient soldier. This would not mean that his condition has worsened during service, but only that it is worse than was realised on enrolment in the army. To sum up, in each case the question whether any persisting deterioration on the available evidence which will vary according to the type of the disability, the consensus of medical opinion relating to the particular condition and the clinical history."
The Regulation, Rules and General Principles concededly
are statutory in nature and thus uncompromisingly binding
on the parties.
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16. A conjoint reading of these provisions, unassailably
brings to the fore, a statutory presumption that a member of
the service governed thereby is presumed to have been in
sound medical condition at the entry, except as to the physical
disability as recorded at that point of time and that if he is
subsequently discharged from service on the ground of
disability, any deterioration in his health has to be construed
to be attachable to his service. Not only the member in such
an eventuality, could not be called upon to prove the
conditions of his entitlements, he would instead be entitled to
the any reasonable doubt with regard thereto. Regulation 173
in clear terms not only mandates that disability pension may
be granted to an individual invalided from service on account
of disability which is attributable to and aggravated by Army
service and is assessed as 20%, it specifically provides as well
that the question as to whether such disability is attributable
to or aggravated by Army service is to be determined by the
Rules. Rule 14(b) in specific terms enjoins that a disease
which has led to an individual’s discharge or death will
ordinarily be deemed to have arisen in service, if no note of it
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was made at the time of his acceptance for Army service. The
exception to this deduction is, only in the event of a medical
opinion, supported by reasons to the effect that the disease
could not have been detected on medical examination prior to
acceptance for service whereupon it would be deemed that the
disease had not arisen during service. The underlying
ordainment of these salutary provisions is patently supportive
of the inference that the disease/disability for which a member
of a Army service is boarded out had been contracted by him
during his tenure unless the same is displaced by cogent,
coherent and persuasive reasons to be recorded by the Medical
Board as contemplated. Absence of such a presumption in
favour of attributability to the Army service or aggravation
thereby, displaceable though, cannot be readily assumed
unless endorsed by contemporaneous records and
overwhelming reasons recorded by the invaliding Medical
Board to the contrary. The acknowledged primacy extended to
the opinion of the Medical Board, and its views and
recommendations thus assuredly would have to be subject to
the hallowed objectives of the relevant provisions of the Rules,
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Regulations and the General Principles laden with the
affirmative presumption in favour of the member of the
service. Not only the manifest statutory intendment and the
avowed purpose of these provisions cannot be disregarded, a
realistic approach in deciphering the same has to be adopted.
The incident of invaliding a member of the Army service entails
curtailment of the normal tenure for his recorded disability to
the extent of 20% or more and thus in our own
comprehension, the disentitling requisites would have to be
stringently construed. The decisive determinant as per the
relevant provisions of the Regulations, Rules and the General
Principles, is the attributability of the disability involved or
aggravation thereof to Army service. It cannot be gainsaid,
however, that there ought to be at least a casual and
perceptible nexus between the two, but denial of disability
pension would be approvable, only if the disability by no
means can be related to the Army service. The burden to
disprove the correlation of the disability with the Army service
has been cast on the authorities by the Regulation, Rules and
the General Principles and thus, any inchoate, casual,
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perfunctory or vague approach of the authorities would
tantamount to non-conformance of the letter and spirit
thereof, consequently invalidating the decision of denial.
Though the causative factors for the disability have to be the
rigor of the military conditions, no insensitive and
unpragmatic analysis of the relevant facts is envisaged so as to
render any of the imperatives in the Regulations, Rules and
General Principles otiose or nugatory. To the contrary, a
realistic, logical, rational and purposive scrutiny of the service
and medical profile of the member concerned is peremptory to
sub-serve the true purport and purpose of these provisions. To
reiterate, invaliding a member from the service presupposes
truncation of his normal service tenure thus adjudging him to
be unsuitable therefor. The disability as well has to exceed a
particular percentage. The bearing of the Army service as an
aggravating factor qua even a dormant and elusive
constitutional or genetic disability in all fact situations thus
cannot be readily ruled out. Hence the predominant
significance of the requirement of the reasons to be recorded
by the Medical Board and the recommendations based thereon
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for boarding out a member from service. As a corollary, in
absence of reasons to reinforce the opinion that the disability
is not attributable to the Army service or is not aggravated
thereby, denial of the benefit of disability pension would be
illegal and indefensible.
17. The medical opinion in the instant case, as the precursor
of the invalidment of the respondent therefore needs to be
assayed in this presiding statutory backdrop.
18. The opinion of the attending doctor on 09.08.2001 prior
to the assessment made by the Medical Board discloses that
his was an old case of Neurotic Depression which came to be
noticed first in December, 2000 when he complained of
tension, weakness and inability to do work. It recorded
further that his psychiatric evaluation revealed depression,
somatic preoccupation and depressive cognition. Though it
noted that he was keen to serve further, his release was due to
low medical category. It was mentioned as well that there was
no clear features of psychosis and sensorium as he ate and
slept well. He was recommended to be fit to be released from
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service. A few excerpts of the proceedings of the Medical
Board would be of some advantage and are extracted
hereinbelow.
“ PART I
PERSONAL STATEMENT
………
2. Give particulars of any diseases, wounds or injuries from which you are suffering
Illness, Wound, Injury
First Started Where treated
Approximate dates and period treated
Date Place GENERALIS ED TONIC CLONIC SEIZURE-34 5
22.03.2000 AMRITSAR MH AMRITSAR
22.03.2000 to 27.03.2000
NEUROTIC DEPRESSIO N-300
18.12.2000 CHANDIMAN DIR
CH(WC) CHANDIMAN DIR
12.12.2001
3. Did you suffer from any disability mentioned in question 2 or anything like it before joining the Armed Forces? If so give details and dates. -No”
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Part III which deals with opinion of the Medical Board reads as under:
“ PART III
OPINOIN OF THE MEDICAL BOARD
1. Did the disability/ies exist before entering serviced? – No.
2. (a) In respect of each disability the Medical Board on the evidence before it will express its views as to whether:-
(i) it is attributable to service during peace or under filed service conditions; or
(ii) It has been aggravated thereby and remains so: or
(iii) It is not connected with service.
The board should state fully the reasons in regard to each disability on which its opinion is based.
Disability A B C GENERALISED TONIC CLONIC SEIZURE - 345
NO NO YES
NEUROTIC DEPRESSION - 300
NO NO YES
(b) In respect of each disability shown as attributable under 'A', the Board should state fully, the specific condition and period in service which caused the disability 182 = NA
(c) In respect of each disability shown as aggravated under B the Board should state fully:-
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(i) The specific condition and period in service which aggravated the disability.
182 = NA
(ii) Whether the effects of such aggravation still persist.
182 = NA
(iii) If the answer to (ii) is in the affirmative, whether effect of aggravation will persist for a material period.
182 = NA
(d) In the case of a disability under C, the Board should state what exactly in their opinion is the caused thereof.
182 = Both disabilities are constitutional in nature hence unconnected with Army service.”
19. Eventually, the Board on the basis of the disabilities (1)
“Generalised Tonic Clonic Seizure-345” and (2) “Neurotic
Depression-300” did compute the composite disability of the
respondent to be 20%.
20. Significantly, as would be evident from the above quoted
extracts, the respondent had on being queried during his
examination, denied to have been suffering from any of the
disabilities at the time of joining the Army service.
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21. Though as per Clause 2(a) of Part III, the Medical Board
was required to express its views on the aspects as to whether
the disabilities;
(1) were attributable to service during peace or under
field service conditions;
(2) were aggravated thereby and remained to be so; (3) were not connected with service;
and was required to state reasons with regard to
each of the disabilities of which its opinion was based,
it merely recorded in the negative vis-a-vis the first two
and in the affirmative qua the third and abruptly
concluded that both the disabilities were constitutional
in nature and hence unconnected with Army service.
No reason whatsoever was cited by the Medical Board
in support of this conclusion. On the contrary, its
deduction that the disabilities were unrelated to the
Army service was founded only on the fact that those
were constitutional in nature and no other
consideration or reason whatsoever. That the opinion
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of the Medical Board lacks in reasons, has been
conceded too by the learned counsel for the appellants.
22. Be that as it may, adverting inter alia to Rule 14(b) of the
Rules, we are of the unhesitant opinion that reasons, that the
diseases could not be detected on medical examination prior to
acceptance in service, ought to have been obligatorily recorded
by the Medical Board sans whereof, the respondent would be
entitled to the benefit of the statutory inference that the same
had been contracted during service or have been aggravated
thereby. There is no reason forthcoming in the proceedings of
the Medical Board, as to why his disabilities eventually
adjudged to be constitutional or genetic in nature had escaped
the notice of the authorities concerned at the time of his
acceptance for Army service. On a comprehensive
consideration of the Regulation, Rules and the General
Principles as applicable, the service profile of the respondent
and the proceedings of the Medical Board, we are constrained
to hold that he had been wrongly denied the benefit of
disability pension. His tenure albeit short, during which he
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had to be frequently hospitalized does not irrefutably rule out
the possibility, in absence of any reason recorded by the
Medical Board that the disability even assumed to be
constitutional or genetic, had not been induced or aggravated
by the arduous military conditions. The requirement of
recording reasons is not contingent on the duration of the
Army service of the member thereof and is instead of
peremptory nature, failing which the decision to board him out
would be vitiated by an inexcusable infraction of the relevant
statutory provisions. Having regard to the letter and spirit of
the Regulation, Rules and the General Principles, the
prevailing presumption in favour of a member of the Army
service boarded out on account of disability and the onus cast
on the authorities to displace the same, we are of the
unhesitant opinion that the denial of disability pension to the
respondent in the facts and circumstances of the case, have
been repugnant to the relevant statutory provisions and thus
cannot be sustained in law. The determination made by the
High Court of Jammu and Kashmir at Jammu is thus upheld
on its own merit.
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23. The authorities cited at the Bar though underline the
primacy of the opinion of the Medical Board on the issue,
however, do not relieve it of its statutory obligation to record
reasons as required. Necessarily, the decisions turn on their
own facts. With the provisions involved being common in
view of the uniformity in the exposition thereof, a dilation of
the adjudications is considered inessential. 24. Though noticeably, the decision rendered in LPA(SW)
212/2006; Union of India and Others vs. Ravinder Kumar, as
referred to in the impugned judgment, was reversed by this
Court in Civil Appeal No.1837/2009, we are of the respectful
view that the same cannot be construed to be a ruling relating
to the essentiality of recording of reasons by the Medical
Board as mandated by the Regulations, Rules and the
Guiding Principles. This decision thus is of no determinative
relevance vis-a-vis the issues involved in the present appeal. 25. The last in the line of the rulings qua the dissensus has
been pronounced in a batch of Civil Appeals led by Civil
Appeal No. 2904 of 2011; Union of India & Others vs. Rajbir
Singh in which this Court on an exhaustive and insightful
exposition of the aforementioned statutory provisions had
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observed with reference as well to the enunciations in
Dharamvir Singh vs. Union of India 2013(7) SCC 316, that
the provision for payment of disability pension is a beneficial
one and ought to be interpreted liberally so as to benefit those
who have been boarded out from service, even if they have not
completed their tenure. It was observed that there may indeed
be cases where the disease is wholly unrelated to Army
service but to deny disability pension, it must affirmatively be
proved that the same had nothing to do with such service. It
was underlined that the burden to establish disability would
lie heavily upon the employer, for otherwise the Rules raise a
presumption that the deterioration in the health of the
member of the service was on account of Army service or had
been aggravated by it. True to the import of the provisions, it
was held that a soldier cannot be asked to prove that the
disease was contracted by him on account of Army service or
had been aggravated by the same and the presumption
continues in his favour till it is proved by the employer that
the disease is neither attributable to nor aggravated by Army
service. That to discharge this burden, a statement of
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reasons supporting the view of the employer is the essence of
the rules which would continue to be the guiding canon in
dealing with cases of disability pension was emphatically
stated. As we respectfully, subscribe to the views proclaimed
on the issues involved in Dharamvir Singh (supra) and Rajbir
Singh(supra) as alluded hereinabove, for the sake of brevity,
we refrain from referring to the details. Suffice it to state
that these decisions do authoritatively address the issues
seeking adjudication in the present appeals and endorse the
view taken by us. 26. In the wake of the above, we hereby sustain the
impugned judgment and order. The appeals are dismissed.
No costs.
……………………..J. (M.Y. Eqbal)
……………………..J. (Amitava Roy)
New Delhi
Dated: May12, 2015