MUNSHI RAM Vs. UNION OF INDIA (UOI) AND ORS.

JUDGEMENT

(1.) The following judgment of the Court was delivered:

(2.) Briefly stated, the facts are as follows:

(3.) Reply -affidavit has been filed by the Assistant Record Officer in Signals Records, Jabalpur, and not by any other Officer of the Unit/Regiment where the Petitioner was working. No affidavit has also been filed by any Medical Officer. It is not disputed that the Petitioner was hospitalised and it has been stated that on 28.3.1956 the Senior Medical Specialist gave the opinion as follows: