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Manipur High Court
Mr. H.L. Ruwanglen vs The Union Of India on 19 December, 2025
Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
Non-reportable
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 1044 of 2018
Mr. H.L. Ruwanglen, Ex. No. G/5005629 Rect/GD aged about
32 years, S/o H.L. Thungdil Anal Khullen Village, P.O. & P.S.
Chandel, Manipur-795127 ...... Petitioner/s
- Versus -
1. The Union of India, represented by Secretary to Ministry of
Home Affairs, Government of India, North Block, New Delhim
C/o 99 A.P.O., Pin-930098.
2. The Director General, Assam Rifles at Directorate General
Assam Rifles, Recruitment Branch, Laitkor Shillong,
Meghalaya-793010 C/o 99 A.P.O., Pin-930098.
3. The Commandant, Assam Rifles Training Centre and School,
Dimapur, Nalalang-797115, C/o 99 A.P.O., Pin-930098.
........Respondent/s
B E F O R E
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
For the petitioners :: Ms. L. Sillori, Adv.
For the respondents :: Mr. Kh. Samarjit, DSGI & Mr.
Armananda, Adv.
Date of Hearing :: 26.05.2025
Date of Judgment and Order :: 19.12.2025
JUDGMENT & ORDER (CAV)
[1] Heard Ms. L. Sillori, learned counsel for the petitioner and Mr.
Kh. Samarjit, learned DSGI assisted by Mr. Armananda, learned counsel for
the Union of India.
WP(C) No. 1044 of 2018 Page 1
[2] This writ petition has been filed inter-alia praying for setting
aside the discharge order dated 21.01.2006 and communication dated
27.04.2018 and to direct the respondents to constitute a fresh Medical Board
to examine the petitioner for re-instatement in service or grant Disability
Pension to him.
[3] The brief fact of the case is that the petitioner was enrolled as
a General Duty Recruit in the Assam Rifles on 09.04.2005 and was detailed
for military training at 39 GTC, Varanasi after passing all the test in the
recruitment process. During his training, he was suffered from fever and
admitted to Military Hospital Varanasi on 26.08.2005 and further, he was
referred to Military Hospital Allahabad on 31.08.2005 and the Military
Hospital Mamkum on 16.09.2005 where he was diagnosed with a case of
Bronchiectasis (Lt.) Lower Lobe and the Chief medical Officer of the hospital
recommended invalidation of the petitioner on medical grounds vide
communication dated 02.01.2006.
[4] Based on the recommendation dated 02.01.2006 of the CMO
of the Military Hospital, Mamkum, the respondents issued the discharge
certificate dated 21.01.2006 invalidating the petitioner from service without
referring the case to the Release Medical Board as required under law. As
such, the petitioner submitted appeal dated 12.02.2009 against the
discharge order with a request to take him back in service, as he was
physically and mentally fit for service on recovery. The petitioner submitted
reminders dated 09.04.2009 and 21.04.2009 to the respondents for
WP(C) No. 1044 of 2018 Page 2
constituting a Review Medical Board for re-examination for taking him back
in service.
[5] The petitioner submitted a representation dated 21.09.2017 to
respondent No. 2 to consider his case in the light of the appeal and
reminders submitted by him for taking back in service for payments of
invalid/disability pensions. By a communication dated 10.04.2018 of the
Commandant, the matter was referred to respondent No. 2 by forwarding
representation along with appeal and its reminders and by another
communication dated 27.04.2017 (impugned herein), the respondent No. 2
informed the petitioner that as per the recommendation of the Release
Medical Board, his percentage of disability is "NIL" due to diagnosed
Bronchiectasis (LT) Lower Lobe which is aggravated by military service and
in terms of pension Rules. 3-A(1) & Pr. 9(3) of the CCS (EOP) Rules, the
disability should be attributable to or aggravated by service condition with
minimum of 60% disability. Hence, the petitioner is not entitled to pension of
any kind.
[6] The respondents filed counter affidavit stating that the Assam
Rifles Training Centre and School, based on the opinion rendered by
Classified Specialist of Military Hospital, Namkum, the Invalidation Medical
Board was convened on 06.01.2006 and the Medical Board found that the
petitioner was permanently unfit and incapacitated to attend training further
and recommended him for invalidation from service in Low Medical Category
P-5. As such, the petitioner was invalided out of service on 31.01.2006 on
medical grounds as a case of Bronchiectasis (Lt) Lower Lobes vide order
WP(C) No. 1044 of 2018 Page 3
dated 16.01.2006 issued by the Assam Rifles Training Centre and School
and his request for constituting a fresh Medical Board to examine him for
reinstatement in service is not feasible as more than 12 years has already
elapsed since his discharge and he is not entitled for reinstatement into
service for any reason. It is stated that the Disability Pension of the Assam
Rifles personnel is governed under Central Civil Services (Extraordinary
Pension) Rules, 1939 and to be eligible for Disability Pension, the disability
of the employee is required to be made Attributable to Government Service
or Aggravated by Service by the Medical Board in terms of Rule 3-A(1)(a) of
CCS (EOP) Rules 1939. The disability of the petitioner "Bronchiectasis (LT)
Lower Lobe" was declared Aggravated by Service by the Medical Board and
the percentage of disability was assessed to be "Nil" for lifelong by the
Invalidation Medical Board and hence, he is not eligible for grant of Disability
Pension under CCS (EOP), Rules, 1939. It is prayed that the writ petition
may be dismissed as being devoid of merit.
[7] The petitioner filed rejoinder affidavit wherein it is stated that
the petitioner was never informed of the alleged Invalidation Medical Board
and the discharge certificate was issued merely on the recommendation of
the specialist doctor as revealed in the history sheet at Annexure-A/1 dated
02.01.2006. It is stated that the petitioner was medically fit in all respect and
was enrolled in the Assam Rifles on 09.04.2005. However, during the course
of training, the disease contracted by the petitioner was due to extreme and
tough condition of military service. It was held that a disease which has led
to an individual's discharge will ordinarily be deemed to have arisen in
WP(C) No. 1044 of 2018 Page 4
service if not it was made at the time of individual's acceptance for military
service. It is also stated that there is no delay and latches in filing the present
petition as alleged inasmuch as payment of pension is a continuing cause of
action as it has been held that everyday action constitutes a fresh cause of
action and the fault is not on the part of the petitioner but the respondents
who did not pay the petitioner his invalid pension.
[8] Ms. L. Sillori, learned counsel for the petitioner submits that the
petitioner was inducted into force after successfully completed all the tests
including the rigorous physical scrutiny and ailment detected during the
training period was not a pre-existing problem with the petitioner. It is urged
that the bronchiectasis (Lt) lower lobe was contacted during the training
period and the petitioner was declared as medically unfit to continue in
service and was accordingly discharged from service on medical ground.
Learned counsel has pointed out that the reason for discharge is for a
disability contacted during service, i.e., during the training period. As per
medical report, the percentage of disability is NIL and the petitioner was held
not entitled to disability pension. It is submitted that considering the pitiable
situation of the petitioner who has been discharge from service on medical
ground thereby disentitling him for reinduction in active service and also non-
entitlement of disability pension, this Court may pass some appropriate order
that the petitioner may be compensated for the remainder period of his life.
Regarding the question of delay, it is pointed out that the petitioner has been
pursuing the authority by filing various representations, appeal, etc. and the
WP(C) No. 1044 of 2018 Page 5
cause of action finally arose on 27.04.2018 when the authority rejected his
representation.
[9] Per contra, Mr. Kh. Samarjit, learned DSGI submits that the
petitioner was discharged from service on medical ground. As his disability
percentage is recorded NIL in the medical report, the petitioner is not entitled
to disability pension and also normal pension is not available to him as his
total service tenure was only for a period of 8 months. It is pointed out that
the petitioner is aware of the situation and he signed an undertaking dated
03.05.2005 [Annexure- R-7 of counter affidavit] that he would be liable to be
discharged, if found to be unfit to become an efficient soldier during course
of training. It is urged that the writ petition filed after 13 years of discharge is
hopelessly barred by principle of delay and laches. It is prayed that the writ
petition be dismissed being devoid of any merit.
[10] This Court has considered the materials on record and
submissions made at bar. Since the petitioner was selected in the force after
passing all the requisite tests, it can safely be presumed that ailment of
bronchitis was not a pre-existing medical condition with the petitioner prior
to his induction for training as a sepoy in Assam Rifle. This will be evident
from the medical board report annexed along with the Invalidating/Release
order dated 24.12.2005. Medical Board did not give a clear opinion that the
ailment was a pre-existing condition. The problem started and became
aggravated during the training at Varanasi wef 26.08.2005. The petitioner
was inducted to the training course on 09.04.2005. At the time of discharge,
the petitioner was not even 20 years of age (Date of Birth: 02.03.1986). Since
WP(C) No. 1044 of 2018 Page 6
his decree of disability as per medical report was NIL with life-long
disablement, he was held not entitled to disability pension and due to short
tenure of 8 months of service, the petitioner has not completed the minimum
service period for normal pension. A young boy who joined Assam Rifle at a
tender age of 19 years was discharged from service on medical ground
without any service benefit before completing the age of 20 years.
[11] This Court is conscious of the fact that expert medical report
has to be accepted by the courts, unless the same seems to be patently
arbitrary and perverse. On perusal of the medical board report, it is seen that
the report did not indicate clearly the problem of bronchitis was a pre-existing
condition with the petitioner. It is found the problem first occurred on
26.08.2005 during the training and the problem would continue life-long,
thereby ruling out his reinduction into the force. In the circumstance and
without doubting the correctness of the medical report, this Court is of the
view that the medical problem started and aggravated during the training.
However, the relief for constitution of new medical board and re-induction
into force cannot be acceded to as the earlier board opined that the
bronchitis problem would be a life-long. Taking into account the
disentitlement both for disability and normal service pensions and in the
peculiar facts and circumstances of the present case, the respondents are
directed to consider the case of the petitioner as to whether he can be
adjusted in some non-combat assignment, i.e, on civil side such as mali,
peon or other assignment commensurate with his education and fitness. The
WP(C) No. 1044 of 2018 Page 7
said exercise shall be completed within a period of three months from the
date of receipt of a copy of this order.
[12] In terms of observations and directions in para 11 above, the
writ petition is disposed of.
[13] Send a copy of this order to the Director General, Assam Rifles
at Shillong for information and doing needful.
JUDGE
FR/NFR
Kh. Joshua Maring
KH. Digitally signed
by KH. JOSHUA
JOSHUA MARING
Date: 2025.12.19
MARING 16:03:45 +05'30'
WP(C) No. 1044 of 2018 Page 8
