Union Of India vs A Spr.Ratheesh K on 22 May, 2025

[Cites 6, Cited by 0]

Kerala High Court

Union Of India vs A Spr.Ratheesh K on 22 May, 2025

This writ petition is filed under Article 226 of the Constitution of India by the respondents in O.A.No.187 of 2021 before the Armed Forces Tribunal, Regional Bench, Kochi ('the Tribunal' for short), challenging the order dated 25.07.2023 passed by the Tribunal, whereby the claim set up by the respondent for disability pension was allowed, by rounding it off to 100% for life.

2. The respondent was enrolled in the Indian Army on 29.9.2001 and was discharged on 30.09.2020 in low medical category P3(P) after 19 years and two days of service. According to the respondent, he sustained injury while participating in an inter-platoon handball match in the unit on 31.10.2008, as evidenced by Annexure A2 copy of the injury report and consequently his right kidney was damaged. At the time of discharge, the Release Medical Board assessed his disability as 'Chronic Kidney Disease, stage 5D (on maintenance haemodialysis): Basic disease - Autosomal dominant polycystic kidney disease (N 18.5)' at 100%. But the Medical Board opined 3 WP(C)No.18061 of 2024 2025:KER:35921 that the said disability was neither attributable to nor aggravated by military service. The appeals preferred by the respondent before the statutory authorities were also not found in his favour and hence the respondent approached the Tribunal under Section 14 of the Armed Forces Tribunal Act, 2007.

3. Though, before the Tribunal, the writ petitioners/respondents raised various contentions to justify the denial of the disability pension to the respondent contending that the Release Medical Board opined the disability was neither attributable to nor aggravated by military service, the Tribunal after a detailed analysis of the contentions of both sides, by relying on the relevant provisions and regulations binding the field and also the judgments of the Apex Court ruled in favour of the respondent.

4. Heard Sri.R.V Sreejith, learned Senior Central Government Counsel (SCGC) for the petitioners. Having considered the nature of the writ petition, notice to the respondent is dispensed with.

5. The learned SCGC submitted that the Department was justified in rejecting the claim of the disability pension raised by 4 WP(C)No.18061 of 2024 2025:KER:35921 the respondent on the basis of the report of the Release Medical Board which is a final authority and the findings cannot be tinkered in a judicial proceedings, as it is in the domain of the Medical Expert. The court cannot assume the role of an expert and sit in the armchair of an Appellate Authority to differ with the same. Therefore, the order of the Tribunal is liable to be reversed.

6. It is worth to extract Regulations 423(a) and (c) of Chapter VIII of Regulations for Medical Services 1983 to appreciate the findings of fact and law arrived at by the Tribunal. The said Regulations read thus:

"(a) For the purpose of determining whether the cause of a disability or death is or is not attributable to service, it is Immaterial whether the cause giving rise to the disability or death occurred in an area declared to be a Field Service/Active Service area or under normal peace conditions. It is however, essential to establish whether the disability or death bore a casual connection with the service conditions. All evidence both direct and circumstantial, will be taken into account and benefit of reasonable doubt, if any, will be given to the individual. The evidence to be accepted as reasonable doubt, for the purpose of these instructions, should be of a degree of cogency, which though not reaching certainty, nevertheless carries a high degree of probability. In this connection, it will be 5 WP(C)No.18061 of 2024 2025:KER:35921 remembered that proof beyond reasonable doubt does not mean proof beyond a shadow of doubt. If the evidence is so strong against an individual as to leave only a remote possibility in his favour, which can be dismissed with the sentence "of course it is possible but not in the least probable" the case is proved beyond reasonable doubt. If on the other hand, the evidence be so evenly balanced as to render impracticable a determinate conclusion one way or the other, then the case would be one in which the benefit of the doubt could be given more liberally to the individual, in cases occurring in Field Service/Active Service areas.

(c) The cause of a disability or death resulting from a disease will be regarded as attributable to Service when it is established that the disease arose during Service and the conditions and circumstances of duty in the Armed Forces determined and contributed to the onset of the disease.

Cases, in which it is established that Service conditions did not determine or contribute to the onset of the disease but Influenced the subsequent course of the disease, will be regarded as aggravated by the Service. 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 Service in the Armed Forces. 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 6 WP(C)No.18061 of 2024 2025:KER:35921 during service".

7. In Dharamvir Singh v. Union of India and Others [(2013) 7 SCC 316], wherein a similar controversy arose, it was held by the Apex Court that a member of Armed Forces is presumed to be in sound physical and mental condition upon entering service, if there is no note or entry to the contrary in his records. In the event, he is subsequently discharged from service on medical grounds, the onus of proof that the deterioration in his health was not due to service conditions lies on the employer. At paragraph 33 of the said judgment the Apex Court held thus:

"33. As per Rule 423(a) of General Rules for the purpose of determining a question whether the cause of a disability or death resulting from disease is or is not attributable to service, it is immaterial whether the cause giving rise to the disability or death occurred in an area declared to be a field service/active service area or under normal peace conditions. "Classification of diseases" have been prescribed at Chapter IV of Annexure I; under paragraph 4 post traumatic epilepsy and other mental changes resulting from head injuries have been shown as one of the diseases affected by training, marching, prolonged standing etc. Therefore, the presumption would be that the disability of the appellant bore a casual connection with the service conditions."

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2025:KER:35921 This view is reiterated in Union of India and another v. Rajbir Singh [(2015) 12 SCC 264], wherein it was further held that provision for payment for disability pension is a beneficial provision which ought to be interpreted liberally so as to benefit those who have been sent home with disability at times even before they completed their tenure in the Armed Forces.

8. It is trite that the opinion of the Medical Board, if found erroneous due to non-appreciation of facts and circumstances, the court exercising power of judicial review under Article 226 of the Constitution of India can very well interfere with the same and correct the error. As cited by the Tribunal in the impugned order, in Veer Pal Singh v. Secretary, Ministry of Defence [(2013) 8 SCC 83] the Apex Court held that although, the Courts are extremely loath to interfere with the opinion of the experts, there is nothing like exclusion of judicial review of the decision taken on the basis of such opinion. What needs to be emphasized is that the opinion of the experts deserves respect and not worship and the Courts and other judicial / quasi-judicial forums entrusted with the task of deciding the disputes relating to premature release / discharge from the Army cannot, in each and every case, refuse 8 WP(C)No.18061 of 2024 2025:KER:35921 to examine the record of the Medical Board for determining whether or not the conclusion reached by it is legally sustainable.

9. The rounding off is also not a matter res integra in view of the ratio culled out in Sukhvinder Singh v. Union of India and others [(2014) 14 SCC 364], wherein it has been stated that wherever a member of Armed Force is invalided out of the service, it has to be assumed that his disability was found to be above 20%. Admittedly, the Government itself had come out with a notification dated 31.01.2001 prescribing that any disability below 20% shall be liable to be reckoned as 50% for the purpose of granting the benefit of rounding off. Paragraph 7.2 in the said notification is extracted herein below for clarity:

"7.2 Where an Armed Forces Personnel is invalided out under circumstances mentioned in Para 4.1 above, the extent of disability or functional incapacity shall be determined in the following manner for the purposes of computing the disability element:

Percentage of disability as Percentage to be reckoned assessed by invaliding for computing of medical board disability element Less than 50 50 Between 50 and 75 75 Between 76 and 100 100"

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10. Admittedly, the respondent was recruited to the Indian Army on 29.9.2001 and was discharged on 30.09.2020 in low medical category and he was assessed with 100% disability for life by the Release Medical Board. The petitioners have no case that while entering service the respondent was diagnosed with any disability or illness. It was after a long period of service in the Army that he was diagnosed with kidney disease. From the available records analysed by the Tribunal, it is proved that it was caused while in service during participation in an interplatoon handball match. When analysing the materials on record in the light of the provisions and judgments quoted supra, we find no sufficient ground to reach a different conclusion than that arrived at by the Tribunal. Therefore, we concur with the finding of the Tribunal that the disability suffered by the respondent has to be treated as one connected with his service.

Having considered the pleadings and materials on record and the submissions made at the Bar, in the light of the provisions binding the field and the judgments referred to above, we are of the view that findings of fact and law arrived at by the Tribunal do 10 WP(C)No.18061 of 2024 2025:KER:35921 not require any interference by this Court exercising the power of judicial review under Article 226 of the Constitution of India.

Accordingly, the writ petition stands dismissed.

Sd/-

AMIT RAWAL, JUDGE Sd/-

MURALEE KRISHNA S., JUDGE sks 11 WP(C)No.18061 of 2024 2025:KER:35921 APPENDIX OF WP(C) 18061/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE O.A.187/2021 FILED BY THE APPLICANT BEFORE THE HON'BLE ARMED FORCES TRIBUNAL, REGIONAL BENCH, KOCHI DATED 16.09.2021 Exhibit P2 TRUE COPY OF THE REPLY STATEMENT FILED BY THE RESPONDENTS IN O.A.187/2021 DATED 30.03.2022 Exhibit P3 TRUE COPY OF THE ORDER DATED 25.07.2023 OF THE HON'BLE AFT, REGIONAL BENCH, KOCHI IN OA 187/2021

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