A.N.Varma, J. - (1.) Through the instant writ petition, the petitioner has assailed the orders dated 15.6.1999 as well dated 9.1.2001, as contained in Annexures 4-A and 8 to the writ petition, whereby his claim for disability pension has been negatived by the opposite party No. 4 and appeal preferred against the same has also been dismissed vide Annexure 8.
(2.) The petitioner was enrolled as a Sepoy in Maratha Light Infantry Regiment on 26.2.1996 for 15 years plus 2 years as initial engagement. His training commenced on 8.4.1996 and after successful completion of which he was medically examined and was declared in the category "AYE".
(3.) On 28.8.1997 he was admitted in Military Hospital, Faizabad, for psychiatric examination and follow up. Thereafter, he was transferred to Military Hospital, Jabalpur, where he remained admitted nearly for a month. On 19.12.1997 the Senior Advisor in the department of Psychiatry is said to have told the petitioner go to home and sleep. He categorised the petitioner in medical category "EEE", i.e. "unfit for military service".;