RAFIQ, J. - (1.) THE petitioner in the present writ petition has prayed for a writ of mandamus directing the respondents to grant him disability element of pension in terms of Pension Regulations and the Causality Pension Awards Rules and to pay him amount of leave encashment for 135 days together with interest @ 18% per annum.
(2.) THE petitioner was enrolled in the Indian Army as an Infantry G. D. Soldier on 07th January, 1988. He upon completion of training was inducted as a Paratrooper and posted to serve at No. 1 Para (SF) during the year 1989. According to the petitioner, at the time of his enrollment he was medically examined and was certified to be in medical category 'aye' i. e. fit for all duties both in peace and War theaters at all places in India and Abroad. He served in the field as well as in operational areas during his service career till he was discharged from duties in January, 2001. When the petitioner was proceeding from LIEMAKHONG to UKHRUL for an operation alongwith other troops on 28th September, 1996 in a Military Vehicle, the said vehicle fell in the ditch resulting into commuted fracture of his left Humerus Bone. THE petitioner therefore had to undergo a major surgery and his fractured bone pieces had to be fixed with the screws. Resultantly medical category of the petitioner was lower down to 'cee' (T) on 14th July, 1997 and subsequent period. A Court of inquiry was held to investigate under which circumstances the petitioner sustained injuries on 28th September, 1996. it concluded that the petitioner sustained the fracture while on military duty which was attributable to military service and the petitioner was not to be blamed for the same. On account of low medical category, he was reviewed from time to time and the Medical Board convened on 04th August, 1998 placed the petitioner in medical category 'bee' (P) w. e. f. 07th August, 1998. THE Medical Board further reviewed the case of the petitioner after taking X-Ray Film (left) shoulder PA View, Fracture Surgical Neck of Humerus (Old) vide Film No. 1136 dated 21st February, 1998 and recommended the disability to the tune of 30% in medical category 'bee (P)'. It has been further contended by the petitioner that he has incurred four minor punishment entries under Section 80 of the Army Act and was issued with a show cause notice vide H. Q. 2 Crops letter No. 1451/5/ct/a1 dated 25th October, 2000 considering him to be habitual offender and requiring him to show cause as to why he should be discharged from service. The petitioner was required to file his reply within 30 days or else it would be presumed that he had nothing to offer in his defence. The petitioner submitted his reply to the show cause notice on 08th November, 2000 in which he admitted the factum with regard to four minor punishment entries but stated that unfortunately due to some domestic and psychological problems he had overstayed leave or absented without leave on four occasions and therefore was awarded minor punishments. The petitioner explained that he had a large family including aged parents to look after and had no other source of income. Having been surgically operated for shoulder joint (left) he would not be able to settle in civil job, because he could not undertake any strenuous work and therefore he prayed for being retained in service and promised to refrain from indulging in such acts and improve upon his performance. The General Officer Commanding HQ 2 Crops however was not satisfied with the reply of the petitioner and ordered him to be discharged under Section 20 (3) of the Army Act, 1950 read with Rules 13 and 17 of the rules of 1954 vide order dated 09th December, 2000. He however did not specify any date with effect from which such order was to be made effective. The petitioner received the order of discharge some time in the third week of December, 2000. The petitioner was directed to report to Military Hospital Abala Cantt vide letter No. A 0292 dated 20th December, 2000 for release Medical Board, since he was required to be locally discharged from service. The petitioner remained as an indoor patient in Military Hospital for about four weeks. A review Medical Board was held when he was so hospitalized. His Discharge Book (IAFY - 1964) showing his personal particulars and service record of War Service/theater and operation and the particulars of Medals and the reasons for discharge and the dependent family members etc. was issued in December, 2000. Father of the petitioner made representation to the respondent No. 3 requesting for release of retiral benefit of the petitioner on 25th January, 2001 followed by reminder on 03rd April, 2000, 18th May, 2000 and 25th March, 2001. He specially replied in 21st January, 2001 stating that the case was being ascertained at their H. Q. and the reply would be forwarded. Finally a letter No. 1454/4/sf/a1 dated 14th August, 2001 was sent to him informing that since the petitioner has been discharged on disciplinary grounds and not on medical grounds, his claim for payment of disability pension cannot be accepted. It was however informed that the claim of the petitioner regarding payment of Provident Fund and Army Group Insurance would be settled. The Commanding Officer informed the Records Para Regt Bangalore (respondent No. 3) vide his letter No. 13617659/47/brb/pers dated 23rd August, 2001 that the petitioner had been discharged from service on disciplinary grounds w. e. f. 31st March, 2001 and all connected documents have already been forwarded and asked for expediting payment of outstanding dues of the petitioner. The petitioner then submitted an application on 26th September, 2001 to the Army Group Insurance Funds for release of disability benefits, under the Army Group Insurance Scheme. The respondent No. 3 however informed the petitioner vide letter No. 13617659/37/agif/ Dis dated 21st November, 2001 that the AGI Disability Cover was not available to him since he has been discharged form service being undesirable. It was informed that a sum of Rs. 6800/- has been deducted from Insurance Scheme to cover next 20 years for any mis-happening. The petitioner then submitted an application on 20th December, 2001 to the Records as well as the Commanding Officer to grant him disability pension, payment of retiral benefits including service of gratuity and supply of release medical board documents. It was submitted that while the petitioner had joined the service on 07th January, 1988 in Med Cat 'aye', he had sustained injury while on Military duty which injury was found to be attributable to Military Service and assessed to the tune of 30%. He was therefore entitled to disability pension in terms of para 173 of the Pension Regulations. Contention of the petitioner was that he having been discharged/released from hospital/unit during the third week of January, 2001, his date of discharge has wrongly been shown as 09th December, 2000 and his total period of service has also not been correctly counted. The petitioner was however informed by the respondent No. 3 vide letter dated 25th January, 2002 that he was not entitled to any type of pension since the minimum qualifying service for pension was 15 years. He was later informed vide communication dated 04th February, 2002 that he had been discharged from service and occurrence to this effect has already been published in Part-II order NO. 471/2000 dated 11th December, 2000 and the discharge book mentioned vide letter dated 23rd August, 2001 was done erroneously and be treated as cancelled. This order contains only one entry in respect of the petitioner and indicated the encashment of 135 days of leave when the petitioner did not receive any reply. He served a notice for demand of justice through his Advocate which was finally replied by communication dated 16th August, 2002 that the petitioner was not discharged from service on disability grounds but was so discharged having earned four red ink entries in his entire service in terms of Section 20 (3) of the Army Act. He was therefore not entitled to any disability pension. The petitioner then claims to have made some more representations and finally filed the present writ petition with the prayer extracted above. The respondents have contested the writ petition and filed reply thereto. In the reply their categorical stand is that the petitioner was discharged from service w. e. f. 09th December, 2000 being undesirable under the provision of Army Headquarters letter dated 28th December, 1988 under Section 20 (3) of the Act read with Rules 13 and 17 of the Rules on the order of General Officer Commanding 2 Crops for having earned four red ink entries. Copy of the order of the Army Headquarter dated 28th December, 1988 has been placed on record along with the reply. The details about the four red ink entries earned by the petitioner during his service career of 12 years, 8 months and 15 days has been given in para 3 of the reply which are as under:- S. No. Army Act Section Nature of offence Punishment awarded Date of Award (a) AA Sec. 39 (b) In that he overstayed leave for 62 days (i) 28 days rigorous imprisonment 19. 1. 1993 (ii) 14 days pay fine (b) AA Sec. 48 On 1. 10. 97at 0530 hr he was found intoxicated and missing from PT parade 28 days rigorous imprisonment 1. 10. 1997 (c) AA Sec. 39 (a) In that he absented himself from the unit lines for 38 days 28 days rigorous imprisonment 17. 8. 1999 (d) AA Sec. 39 (a) In that he absented himself from the unit lines for 08 days 28 days rigorous imprisonment 5. 11. 1999
(3.) REFERENCE has been made to Army Headquarters' letter dated 28th December, 1998 which inter alia provides that an individual who has incurred four read ink entries may be discharged from service. Since the petitioner had earned four read ink entries, his matter was referred to unit i. e. 1 PARA (SF) by Para Records and accordingly he was served with a show cause notice on 25th October, 2000. Having received and considered his reply to the show cause notice, the competent authority namely General Officer Commanding 2 Crops did not find the reply satisfactory and sanctioned his discharge under the aforesaid provisions being undesirable to the organization. Subsequently, the petitioner was discharged from service w. e. f. 09th December, 2000. As regards the review Release Medical Board of the petitioner, it was submitted that the petitioner was in law medical category CEE (P) he was required to be brought before a Release Medical Board prior to his discharge from service. However his Release Medical Board was held on 06th January, 2001 and approved on 16th January, 2001 after discharge of the petitioner from service. His disability was accepted as attributable to military service and assessed at 30%. According to the respondents, he has already been paid a sum of Rs. 29,068/- towards AFPP Fund, further sum of Rs. 27,245/- as AGI Maturity benefits and lastly sum of Rs. 13,245/- as Final settlement of account including encashment of leave salary. Since the petitioner was not discharged from service on medical ground which was one of the prerequisite conditions for entitlement to disability pension as per para 173 of the Pension Regulations of the Army, petitioner could not be paid disability pension. Similarly the petitioner was also not eligible for disability pension as per AGI letter dated 02nd May, 2001 as he was discharged being undesirable and not on medical grounds. As per Government of India Ministry of Defence letter dated 27th March, 2001, the personnel proceeding on discharge and having rendered service below 17 years are entitled to encash only 90 days leave. In the present case, leave of the petitioner was 135 days but he was entitled to encashment of only 90 days which was accordingly paid to him. It has been submitted that the letter dated 23rd August, 2000 was wrongly issued and therefore the same was cancelled vide subsequent letter dated 04th February, 2002 which was also intimated to the father of the petitioner vide letter dated 18th May, 2000. It has therefore been prayed that the writ petition be dismissed. I have heard learned counsel for the parties and perused the records. Shri S. K. Nanda, learned counsel for the petitioner argued that the denial of disability element of pension in terms of para 173 of the Pension Regulation of the Army to the petitioner was totally unjust, unfair and unreasonable, particularly when the petitioner has only been discharged and has not been dismissed. Besides, the petitioner has been paying regular premium of Army Insurance for payment of the insurance amount, the cause of discharge can be said to be hardly relevant. He argued that the petitioner was entitled to leave encashment for the entire number of credited leave because he was neither dismissed nor was removed in terms of Section Rule 20 (3) of the Act but discharged in terms of Rules 13 and 17 of the Rules. ;