DILIP GUPTA, J. - (1.) THE petitioner who was enrolled in the Army on 17th March, 1987 and mustered as C.F.N./V.M. (M.V.) in Group 'C' in Class IV post on 21st May, 1988 is aggrieved by the rejection of his claim for disability pension after he was invalided out of service from 14th October, 2000 as the Medical Board found him to be a case of "SCHIZOPHRENIA" in low medical category "EEE" with 40% disability which was neither attributable to nor aggravated by military service. The petitioner is also aggrieved by the orders by which his Appeal and Second Appeal have been dismissed.
(2.) THE records of the writ petition indicate that while the petitioner was posted in Bangalore, his behaviour was found to be abnormal and so he was admitted to the Hospital on 3rd June, 2000. He remained in the Hospital upto 15th September, 2000. The Medical Board recommended that the petitioner be invalided out of service in medical category "EEE" (Psychological) in view of the following observation: "This 30 years old serving soldier (EME/CFN/VM(MV) is a case of Schizophrenia (ICD-295) who had presented with an inidions onset and progressive illness characterized by obsessions, compulsions, magical thinking, delusional internity of his beliefs leading to socio-occupational deterioration. His response to intensive therapetic modalities in conjunction with behavioural therapy sessions has been tardy and unsatisfactory. He continuous to exhibit symptoms of the ailment and has poor insight. As such, he is unlikely to make a fit and effective soldier and may well prove to be a liability to the State."
(3.) THE Medical Board gave its opinion that the disability was neither attributable to nor aggravated by military service. The petitioner is not aggrieved by the order dated 14th October, 2000 by which he was invalided out of service. He is only concerned with the denial of the disability pension.;