- (1.) Challenge in this petition filed under Articles 226/227 of the Constitution of India is to the orders rejecting the disability pension claim of the petitioner.
(2.) Brief facts of the case are that the petitioner was enrolled as a Sepoy in the Indian Army on November 01, 2000. While undergoing his basic military training in the fourth week after recruitment, he developed some medical problems, for which he was referred to Military Hospital, Ramgarh Cantt. When his condition did not improve, he was referred to Command Hospital, Lucknow on December 20, 2000. He was diagnosed to be suffering from 'BICUSPID ORTIC VALVE'.
(3.) The petitioner was discharged from Military Hospital, Ramgarh, on March 05, 2001. He was invalidated from military service on March 14, 2001. He was neither given service pension nor disability pension.;