- (1.) HEARD Sri S. K. Posti, learned coun sel for the petitioner and Sri Pradeep Joshi, learned Standing Counsel for Un ion of India on behalf of respondents.
(2.) BY means of this writ petition, the petitioner has prayed for the follow ing reliefs : 1. Issue a writ, order or direction in the nature of Certiorari quashing the order dated 12-07- 2005 passed by respondent no. 1 (Annexure No. 2 to this writ petition) and order dated 28-03-1988. II. Issue a writ, order or direction in the nature of Mandamus di recting the respondents 1 and 2 to grant the disability pension to the petitioner. III. Issue any other suitable writ, or der or direction, which this Hon'ble Court may deem fit and proper in the facts and circum stances of the case. IV. Award the cost of the petition in favour of petitioner. The case of the petitioner is that he was recruited in Indian Air Force and was posted as Air Frame Technician and joined his services on 22-08-1978*at Air Force Station, Tambaram, Chennai. Af ter serving about 15 months, petitioner at Tarnbaram, Chennai, petitioner was sent to Flying Instructor School, Tambaram, Chennai and again was sent to Belgaon, in the State of Maharastra, for the course of Assistant Instructor Basic Physical Training Course. After completing the aforesaid course, the petitioner was sent for ad vance training of Hindustan Jet Trainer and Hindustan Trainer at BRD, Sulur, in the State of Kerala and again was posted to Air Force Station, Tambaram, Chennai.
(3.) IN the year 1983, when the peti tioner was posted at Air Force Station, Tambaram, Chennai, he was suffering with disease known as malaria. When the disease could not be cured by doc tors at Air Force Station, Tambaram, Chennai, petitioner was referred to Mili tary Command Hospital at Chennai (Madras) and again was referred to Command Hospital, Bangalore. How ever, the disease could not be cured. Petitioner was, thereafter, sent be fore medical board and the medical board found petitioner unfit for the Air force services and thereafter, petitioner was discharged from service on medical ground vide order dated 18-03-1984 af ter completion of about 6 years services.;