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Judgment
Heard learned Counsel for the petitioner and Sri S.K. Rai for the respondents.
The petitioner was in Army Service having joined in 1963. He was posted at various places including hill areas. Subsequently, he developed bronchial Asthama, hypertension and obesity and he was discharged from Army. By order dated 23111994 his claim for disability pension has been rejected and by order dated 14111996, Annexure3 to the writ petition his appeal has also been rejected. Hence, this petition.
The short question in this case is whether the petitioner''s illness was due to military service or otherwise. A perusal of Annexure3 to the writ petition shows that on medical examination of the petitioner it was found that the illness was not due to military service. In fact the illness occurred in 1984 when the petitioner was posted in peace area. The question whether the illness was due to military service or not is basically a question of fact and hence we cannot interfere in writ jurisdiction.
Learned Counsel for the petitioner relied a Division Bench decision of this Court in Jagdamba Prasad Dubey v. Union of India, 1999 All. L.J. 2355. In our opinion this judgment is distinguishable because in paragraph 11 of the same it has been stated that there is no material placed before the Court showing that the petitioner''s illness was not occurred due to military service and there was no expert opinion of the Medical Board. In the present case a counteraffidavit has been filed. In the counter affidavit the medical report of the Medical Board has been annexed. In paragraph 4 of the counter affidavit it is stated that the bronchial Asthama was detected in 1982 and thereafter he served only in peace stations under sheltered appointments. In paragraph 6 of the counter affidavit it is stated the petitioner''s obesity is due to indiscriminate eating.
This is not a fit case for interference under Article 226 of the Constitution. The petition is dismissed.