Delhi High Court
Union Of India & Ors. vs Nk Nanak Chand Retd on 8 April, 2025
Author: Navin Chawla
Bench: Navin Chawla
$~1 (Spl. Bench)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 08.04.2025
+ W.P.(C) 5843/2024 & CM APPL. 24165/2024
UNION OF INDIA & ORS. .....Petitioners
Through: Mr.Sushil Kumar Pandey, SPC
with Mr.Vaibhav Soni, Advs.
Major Anish Muralidhar, Army
versus
NK NANAK CHAND RETD .....Respondent
Through: Mr.U. S. Maurya and Mr.S. S.
Maurya, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE SHALINDER KAUR
NAVIN CHAWLA, J. (ORAL)
1. This petition has been filed by the petitioners, challenging the
Order dated 06.01.2023 passed by the learned Armed Forces Tribunal,
Principal Bench, New Delhi (hereinafter referred to as, 'Tribunal') in
Original Application ('O.A.') No. 784/2022, titled Nk Nanak Chand
v. Union of India and Ors., allowing the said O.A. filed by the
respondent herein with the following direction:-
"7. The O.A. is allowed directing the
respondents to grant disability element of
pension to the applicant with effect from the
date of his discharge i.e. 30.06.2020. He shall
also be granted the benefit of broad banding of
his disability pension from 30% to 50% for
life. The arrears shall be paid to the applicant
within four months from the date of receipt of
a copy of this order, failing which the arrears
would carry interest @ 6% per annum till
actual date of payment."
2. The learned counsel for the petitioners submits that the learned
Tribunal has simply relied upon the Judgment of the Supreme Court in
Dharamvir Singh v. Union of India & Ors., (2013) 7 SCC 316, to
allow the O.A. filed by the respondent herein without appreciating the
peculiar facts of the present case and especially the fact that the
Release Medical Board ('RMB') had opined that the disability of
Primary Hypertension, suffered by the respondent, was neither
attributable nor aggravated by service.
3. He submits that hypertension is a lifestyle disease and has no
connection with service conditions. He submits that the opinion of the
RMB could not have been brushed aside in such a casual manner by
the learned Tribunal.
4. On the other hand, the learned counsel for the respondent has
submitted that in the Re-categorization Board Proceedings of
23.12.2015 and, later of 02.01.2018, the Medical Boards had opined
that the disability of Primary Hypertension suffered by the respondent
was aggravated by service conditions as he was serving in a CI-Ops
area. He submits that the RMB, however, on an incorrect basis that the
area of Tezpur, where the respondent was posted, is a peace area,
declared the disability suffered by the respondent as neither being
aggravated nor attributed to service.
5. He submits that the learned Tribunal has, therefore, rightly
granted the disability element of pension to the respondent.
6. We have considered the submissions made by the learned
counsels for the parties.
7. It is not disputed that the Re-categorization Medical Board
proceedings dated 23.12.2015, and a Medical Board proceedings
dated 02.01.2018, have come to a unanimous opinion that the
disability of Primary Hypertension suffered by the respondent was
aggravated by service conditions, as he was serving in CI-Ops area.
8. By the Order dated 16.12.2024, we had called upon the learned
counsel for the petitioners to seek clarification whether Tezpur, where
the respondent was posted when the onset of his disability was
noticed, was a peace area, as noted by the RMB, or a CI-Ops area, as
noted by the Re-categorization Medical Board and the Medical Board
proceedings, referred to hereinabove.
9. Today, it has been confirmed to us that Tezpur is declared as a
counter insurgency operation in peace area as per Notification
No.04C/06/2016 dated 25.07.2016.
10. We, therefore, find that the RMB has placed reliance only on
Tezpur being a peace area, while ignoring that it is also a CI-Ops area,
which was taken specific note of by the Re-categorization Medical
Board and the Medical Board Proceedings referred to hereinabove,
while finding the disability suffered by the respondent to be
aggravated by service.
11. In view of the above, we find no merit in the present petition.
The same is accordingly, dismissed with costs of Rs.15,000/- to be
paid by the petitioners to the respondent. The pending application is
also disposed of as having been rendered infructuous.
NAVIN CHAWLA, J
SHALINDER KAUR, J
APRIL 8, 2025/sg/SJ
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