Punjab-Haryana High Court
Union Of India And Others vs Ex, Naik (Ts) Yadav Ram Sharma And ... on 28 October, 2024
Bench: Sureshwar Thakur, Sudeepti Sharma
Neutral Citation No:=2024:PHHC:143795-DB
CWP-4265-2024 -1-
212 IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH.
CWP-4265-2024
Date of Decision : 28.10.2024
UNION OF INDIA AND ORS. .....Petitioners
Versus
EX, NAIK (TS) YADAV RAM SHARMA AND ANOTHER
.....Respondents
CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR
HON'BLE MRS. JUSTICE SUDEEPTI SHARMA
Argued by: Mr. Satya Pal Jain, Addl. Solicitor General of India
assisted by Ms. Anita Balyan, Advocate
Mr. Avinash Mandla, Advocate and
Mr. Rohit Verma, Advocate
for the petitioners.
Mr. Arvind Thakur, Advocate
for respondent No. 1.
****
SURESHWAR THAKUR, J.
1. Through the instant writ petition, the petitioner herein- Union of India, prays for the setting aside of the order dated 29.08.2022 (Annexure P-1), as passed by the learned Armed Forces Tribunal concerned, wherebys the claim of respondent No. 1 for the grant of disability pension was allowed.
Factual Background
2. Respondent No. 1 joined Army on 20.01.1984 in a fit state of health. During the course of his service, he incurred the disability of 1 of 12 ::: Downloaded on - 16-11-2024 09:43:09 ::: Neutral Citation No:=2024:PHHC:143795-DB CWP-4265-2024 -2- 'Seizure Disorder' and was discharged from service on 31.01.2001 after rendering 17 years of service. At the time of discharge, his disability was assessed @ 20% for two years by the Release Medical Board and the same was held to be neither attributable to nor being aggravated by rendition of military service and also not connected with military service rather was declared as a constitutional disorder. Vide letter dated 05.11.2001, the disability element claim of the respondent was rejected by the Competent Authority.
3. The respondent did not file any appeal against the afore rejection order. However, after a lapse of around 18 years, respondent No. 1 filed O.A. No. 63 of 2020, before the learned Armed Forces Tribunal concerned, praying for grant of disability pension from the date of discharge alongwith rounding off benefits for two years and further to hold the re-survey medical board (hereinafter for short called as the RSMB). The said O.A., became disposed of vide order dated 11.02.2020 with a direction to the respondents therein to hold RSMB of the applicant within four months and if he was found to be entitled for disability pension then his case may be processed for granting the said benefit, in accordance of law. In compliance to the said made order, RSMB of the applicant was held on 10.09.2020, whereins, his disability was assessed @ 30 % for life and the degree of disablement was assessed as NIL for life. Accordingly, the claim of respondent No. 1 for grant of disability pension was rejected by the Competent Authority vide letter dated 13.05.2021.
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4. Feeling aggrieved, respondent No. 1 filed O.A. No. 1207 of 2021, before the learned Armed Forces Tribunal concerned, wherebys, he cast a challenge to the afore said rejection order. The said O.A., became allowed vide order dated 29.08.2022. The operative part of the said order is extracted hereinafter.
8. Considering the law laid down by the Hon'ble Supreme Court and also the attending circumstances, the rejection of the claim of the applicant is set aside and the applicant is thus held entitled to disability pension from the next date of discharge i.e. 01.02.2001 @ 50% as against 30% for life after being rounded off as per judgment of the Hon'ble Supreme Court in Civil Appeal 418/2012 Union of India Vs Ram Avtar decided on 10-12-2014 subject to verification and the arrears are directed to be released by the respondents within a period of three months from the receipt of a certified copy of this order by the counsel for the Respondents/OIC Legal Cell, failing which the arrears shall carry an interest @ 8% from the date of this order.
9. Since the applicant has come to this Tribunal after a lapse of about 20 years from the date of discharge, so the arrears are liable to be restricted to three years prior to the date of filing of this O.A. i.e. 21.08.2021."
5. Feeling aggrieved from the aforesaid order as passed upon the O.A. (supra), by the learned Armed Forces Tribunal concerned, the petitioner-Union of India has filed thereagainst the instant writ petition before this Court.
Inferences of this Court.
6. Before proceeding to make an effective adjudication upon the present writ petition, a useful assistance for determining whether 3 of 12 ::: Downloaded on - 16-11-2024 09:43:09 ::: Neutral Citation No:=2024:PHHC:143795-DB CWP-4265-2024 -4- the befallment of any disease vis-à-vis any member of the defence personnel, but post his being enrolled in the army, despite at the initial stage, upon his becoming enlisted, as a member of the combatant defence establishment, rather the same remaining undetected, yet the apposite eruption, thus post enlistment hence being construable to be either congenital or being construable to become aggravated or being attributable to military service, thus is acquired, from, the principles set forth in the judgment rendered by the Hon'ble Apex Court, in case titled as Dharamvir Singh Vs. Union of India, reported in (2013) 7 SCC
316. The relevant paragraphs of the said verdict are extracted hereinafter.
29. A conjoint reading of various provisions, reproduced above, makes it clear that:
(i) Disability pension to be granted to an individual who is invalidated from service on account of a disability which is attributable to or aggravated by military service in non-battle casualty and is assessed at 20% or over. The question whether a disability is attributable or aggravated by military service to be determined under "Entitlement Rules for Casualty Pensionary Awards, 1982" of Appendix-II (Regulation 173).
(ii) A member is to be presumed in sound physical and mental condition upon entering service if there is no note or record at the time of entrance. In the event of his subsequently being discharged from service on medical grounds any deterioration in his health is to be presumed due to service. [Rule 5 r/w Rule 14(b)].
(iii) Onus of proof is not on the claimant (employee), the corollary is that onus of proof that the condition for non-entitlement is with the employer. A claimant has a right to derive benefit of any reasonable doubt and is entitled for pensionary benefit more liberally. (Rule 9).
(iv) If a disease is accepted to have been as having arisen in service, it must also be established that the conditions of military service determined or contributed to the onset of the disease and that the conditions were due to the circumstances of duty in military service.
[Rule 14(c)].
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(v) If no note of any disability or disease was made at the time of individual's acceptance for military service, a disease which has led to an individual's discharge or death will be deemed to have arisen in service. [14(b)].
(vi) If medical opinion holds that the disease could not have been detected on medical examination prior to the acceptance for service and that disease will not be deemed to have arisen during service, the Medical Board is required to state the reasons. [14(b)]; and
(vii) It is mandatory for the Medical Board to follow the guidelines laid down in Chapter-II of the "Guide to Medical (Military Pension), 2002 - "Entitlement : General Principles", including paragraph 7,8 and 9 as referred to above.
30. We, accordingly, answer both the questions in affirmative in favour of the appellant and against the respondents.
7. An incisive reading(s) of the above extracted principles, though pointedly declare, that when a disability becomes entailed upon any member of the combatant defence establishment, and which is to the extent of 20 % or over, thereupon, though any such disabled member is required to be invalided from the Army, but yet he is required to be assigned the benefit of disability pension.
8. Nonetheless, the assignment of disability pension to any member of the combatant defence establishment, who becomes entailed with a disability in a quantum of 20 % or more, but imperatively requires a declaration from the Medical Board, rather candidly pronouncing that the said attained disability being attributable to or becoming aggravated by military service. The said declaration becomes enjoined by the "Entitlement Rules for Casualty Pensionary Awards, 1982" of Appendix-II (Regulation 173).
9. Furthermore, though thereins a presumption is assigned vis-à-vis the sound physical and mental health of any member of the 5 of 12 ::: Downloaded on - 16-11-2024 09:43:09 ::: Neutral Citation No:=2024:PHHC:143795-DB CWP-4265-2024 -6- defence establishment concerned, especially when at the stage of his becoming enrolled, there is no note or record about his becoming beset with any disease. Moreover, though thereins there is also a further presumption, that when any deterioration theretos, thus occurs subsequently, therebys the said happening of deterioration(s) or onsettings of any disease, rather is to be presumed to be a sequel of his rendering service as a member of the defence establishment. Imperatively, the onus for proving the non endowments qua benefits (supra) vis-à-vis the concerned, but is rested on the employer, and in case, the said onus remains un-discharged, thereupon, the claimant becomes entitled to receive disability pension. Moreover, all the facts and circumstances attendant to the rendition of service by the concerned, are to be closely scrutinized, thus for declaring whether the onset of any disease vis-à-vis the concerned, is a sequel qua renditions of military service and/or the same being aggravated by or being attributable to military service.
10. Be that as it may, thereins becomes also set forth a further principle(s) that yet there can be denial of disability pension to the concerned, but only upon :
a) At the time of acceptance of the concerned in military service, some notings becoming recorded by the Medical Board vis-a-vis his being beset with a disease which however, becomes concluded to be yet not rendering him unfit to become enlisted.
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b) Any further deterioration thereofs, may also subsequently become concluded by the Medical Board, to not arise from rendition of military service nor being attributable to military service, rather the same being a congenital disease.
11. Further, if the medical opinion holds that the disease could not have been detected on medical examination of the concerned being made, thus prior to his becoming enlisted in service, thereupons, the same will not be deemed to have arisen during service, yet in the situation (supra), the Medical Board is required to state the reasons for so concluding.
12. Moreover, it is also declared in supra, that it is mandatory for the Medical Board to follow the guidelines laid down in Chapter-II of the "Guide to Medical (Military Pension), 2002 - "Entitlement :
General Principles".
13. Therefore, it has to be now determined whether in terms of the above principles, whether at the time of enlistment of the present respondent in the Army, thus after a preliminary medical examination being made vis-a-vis his health, thus a note became recorded about some disease besetting him and/or whether some note became appended that the said disease was in a dormant stage. Moreover, it is also required to be determined, from the facts at hand, whether there is a causal nexus inter-se the eruption of the disease, and/or the onsettings thereofs, on to his person, thus post the enrollment of the present 7 of 12 ::: Downloaded on - 16-11-2024 09:43:09 ::: Neutral Citation No:=2024:PHHC:143795-DB CWP-4265-2024 -8- respondent taking place, vis-a-vis the active renditions by him of military service, wherebys, this Court may conclude that the onset of the disease but rather was a sequel of his rendering service in the Army and as such was attributable or became aggravated by his rendering military service.
14. In addition, it is also required to be gathered from the records, whether the Medical Board, did initially proceed to make a detailed incisive antecedental check, particularly appertaining to the advent of the disease, through employments of State of Art medical techniques, thus unveiling the block chain genetic connection, wherefroms, rather the disease became sourced. Moreover, if the said employment fails. Resultantly, therebys it may become concluded qua eruptions thereof, thus subsequent to the apposite enlistment taking place, rather was not congenital but owed its origin to rendition of military service besides it being attributable to or becoming aggravated by performance of military service. Contrarily, if the supra employed techniques at the stage of apposite enlistment taking place, thus by the Medical Board concerned, leads to a conclusion, that there are rather dormant incidences of any disease, but yet the said dormant disease not prohibiting the enlistment of any personnel in the army, navy or air force. Resultantly the subsequent active detection/eruption thereofs, during the course of rendition of military service, but would naturally lead to a well conclusion by the Medical Board, that its active eruption 8 of 12 ::: Downloaded on - 16-11-2024 09:43:09 ::: Neutral Citation No:=2024:PHHC:143795-DB CWP-4265-2024 -9- but became sourced from an effective causal genetic connection wherebys there would be denial of disability pension.
15. However, now in the said endeavour, this Court is required to be extracting the contents of the opinion, as became recorded by the release medical board.
1. Did the disability/ies exist before entering service : 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 field Service.
(ii) It has been aggravated thereby and remains so ; or
(iii) It is not connected with service.
The Board should statefully the reasons in regard to each disability on which its opinion is based.
Disability A B C Seizure Disorder (349) 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 cause the disability. NA.
c) In respect of each disability shown as aggravated under 'B' the Board should state fully.... NA. d) In the case of a disability under 'C' the Board should state what
exactly in their opinion is the cause thereof.
"A constitutional disorder not related to service condition...."
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16. A reading of the records reveals that at the time of the apposite enlistment taking place rather no note became made in terms of the principles (supra) declared by the Hon'ble Apex Court in case titled as Dharamvir Singh Vs. Union of India (supra) by the Medical Board, that some disease which however, did not forbid the present respondent, to become enlisted in the Army, did make its preliminary onsettings. If so, the declaration of law in judgment (supra) that therebys there is a presumption that the incurring of the said disease was a sequel of rendition of service, is required to be favourably endowed vis-a-vis the respondent. Though the said presumption is rebuttable but the onus to lead evidence to rebut the said presumption became cast upon the petitioner. However, the said cast evidence adducing discharging onus vis-a-vis the respondent, rather for cogently rebutting the said presumption, but naturally also did cast an onerous duty also upon the Medical Board, to engage itself in the endeavour of unearthing, through employments of the State of Art block chain genetic causal connection technique(s), wherebys it may became unraveled that the onsetting of the disease onto the army personnel, became sourced from antecedental genetic family history. Moreover, therebys it was also required to be stated in the medical opinion, that the disease but for a well formed reason rather was a congenital disease and became neither aggravated by nor became attributable to military service.
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17. However, a reading of opinion (supra), discloses that it has been recorded in a stereo typed form and no reasons have been recorded to the extent (supra). Reiteratedly, since no evidence to rebut the presumption (supra) has been led by the petitioner, therebys, this Court is constrained to give no weightage to the opinion of the medical board, as extracted (supra). Conspicuously, therebys no credence can be assigned to the supra ill informed reason, besides therebys the onsetting of the disease cannot be said to be a sequel of antecedental genetic family history. Contrarily, it is required to be declared to arise from rendition of military service. In addition, it is required to be declared to be attributable or becoming aggravated by rendition of military service by the present respondent.
18. Further, since in terms of the judgment rendered by the Apex Court, in case titled as 'Union of India Vs. Ram Avtar', reported in 2014 SCC Online 1761, whereins, a declaration is made to the extent, that the benefit of rounding off, rather has to become endowed to the concerned. Resultantly also thereunders an indefeasible right became vested in the present respondent for his seeking qua the apposite roundings off being made in his favour.
19. Even otherwise since the declaration of law made in verdict (supra) makes the said declaration to be an expostulation of law in rem, therebys, the expostulation of law in rem, as made in verdict (supra) also makes the thereunders conferred benefits vis-a-vis the defence personnel concerned, to, prima facie, also entitle the 11 of 12 ::: Downloaded on - 16-11-2024 09:43:09 ::: Neutral Citation No:=2024:PHHC:143795-DB CWP-4265-2024 -12- concerned, thus to at any time seek the granting of the endowments as made thereunders, and that too, in the fullest complement, as spelt thereunders, besides irrespective of the bar, if any, of delay and laches.
20. Therefore, the granting of the benefit of the apposite roundings off, in terms of the verdict (supra) rendered by the Tribunal concerned, also does not suffer from any illegality and is required to be upheld.
Final Order of this Court.
21. In aftermath, this Court finds no merit in the writ petition and with observations above, the same is dismissed.
22. The impugned order, as passed by the learned Tribunal concerned, is maintained and affirmed.
23. Disposed of alongwith all pending application(s), if any.
(SURESHWAR THAKUR) JUDGE (SUDEEPTI SHARMA) 28.10.2024 JUDGE kavneet singh Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 12 of 12 ::: Downloaded on - 16-11-2024 09:43:09 :::