February,24,2017:

Armyman died within two months after the Armed Force Tribunal dismissed his plea for Pension in 2015.

Supreme Court has come to the rescue of family of an ex-Armyman who was discharged from service for suffering from schizophrenia but was denied disability pension on ground that his psychiatric disorder was not triggered because of his job.

The Armyman died in 2015. Apex Court Bench comprising of Justice Dipak Misra and Justice R Banumathi expounded that Army personnel were recruited after extensive medical tests and if a soldier developed any mental disorder later, it would be presumed that it was caused because of work.

SC further added that Government could not deny disability pension if someone was discharged due to the stress-related mental disorder.

Apex Court had passed order on plea of the family members of Laxmanram Poonia who was discharged after he was detected to be suffering from 'acute schizophrenia like psychotic disorder'. He had served in 27 AD Regiment for four years.

Supreme Court enunciated that,"When he was enrolled in Army on September 14, 2005, nothing was recorded in his service record that he was suffering from any disease or disability".

Supreme Court Judgement on Pension to Ex. Armyman Retired on Health Grounds by latest laws team on Scribd

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