Dhananjaya Y Chandrachud, J. - (1.) Admit.
(2.) This appeal arises from a judgment of the Armed Forces Tribunal (AFT) at its Principal Bench, New Delhi. While dismissing the Original Application filed by the appellant, the AFT has rejected her claim for grant of pension in respect of the service rendered by her deceased spouse in the Indian Army.
(3.) The spouse of the appellant was enrolled in the Army on 23 April 1994. He was posted at the Siachen Glacier from 13 September 1998. He was in SHAPE 1 medical category. On 30 August 2000, he was downgraded to low medical category P2. He was then shifted to a counter insurgency area in Jammu and Kashmir on 19 November 2000. On 31 August 2001, he was discharged from service. About 6 years after the discharge, he died on 30 September 2007, leaving behind him the appellant and their children. A proceeding was initiated before the AFT for the grant of pension. This was denied to the appellant.;