- (1.) Leave granted.
(2.) This appeal is directed against the judgment of the High Court of Kerala at Ernakulam dated 19.7.2007 delivered in Writ Appeal No. 2038 of 2001.
(3.) The short question that arises for consideration of this Court is whether the High Court was justified in ignoring the report of the Medical Board in which it is clearly mentioned that disability of A.V. Damodaran was neither attributable nor aggravated by the military service.;