REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 7672 OF 2019

(DIARY NO. 27850 OF 2017)

NO. 14666828M EX CFN NARSINGH YADAV .....APPELLANT(S)

VERSUS

UNION OF INDIA & ORS. .....RESPONDENT(S)

J U D G M E N T

HEMANT GUPTA, J.

1)The challenge in the present appeal is to an order passed by the

Armed Forces Tribunal, Lucknow

1

on September 23, 2011 whereby,

the claim of the appellant for grant of disability pension was not

accepted.

2)The appellant was enrolled in the Indian Army on December 2,

2003. The invaliding Medical Board found the appellant to be

suffering from Schizophrenia, which disability was assessed at 20%

for a period of five years. The opinion of the Board was that

disability was neither attributable to nor aggravated by military

service and consequently, the appellant was discharged from army

service on May 8, 2007. The claim of the appellant for disability

1 for short, ‘Tribunal’

1

pension was rejected departmentally and later by the Tribunal and

still aggrieved, the appellant is before this Court.

3)The appellant was appointed as CFN - Craftsman (Military Rank). In

Annexure RP1 which includes the signed Personal Statement of the

appellant, he was posted at 3 EME Centre, Bhopal from December

2, 2003 to August 23, 2005 and thereafter at AD Static Workshop

from August 24, 2005 till the time, he was produced before the

invaliding Medical Board. Both the places of posting of the

appellant were the peace stations. In respect of disease, the

appellant declared that he was treated, firstly, at INHS, Nivarini

Chilka on September 7 and 8, 2006, then, at Command Hospital,

Kolkata from September 9, 2006 to December 23, 2006.

Thereafter, he was treated at Military Hospital, Allahabad from

January 21, 2007 to February 21, 2007 and finally, at Command

Hospital, Kolkata from February 23, 2007 till the time, he was

examined by the invaliding Medical Board. In Part I of the Personal

Statement, the Question asked was to “Give details of any

incidents during your service which you think caused or made your

disability worse”. The answer given by the appellant was ‘NIL’. In

Part II of the Report, the Commanding Officer answered ‘No’ to the

question – “Did the Duties involve Severe/exceptional stress and

strain?”

4)The summary and opinion of the Specialist in Psychiatry of

Command Hospital (Eastern Command), Kolkata dated April 10,

2

2007 read as under:

“Summary

Period of Hospitalization:

Sec Hospital, Gopalpur 07 Sep 06 to 07 Sep 06

INHS Kaiyani, Vizag 07 Sep 06 to 15 Sep 06

CH (EC), Kolkata 16 Sep 06 to 23 Dec 06

Sick Leave 24 Dec 06 to 21 Jan 07

MH Allahabad 21 Jan 07 to 22 Feb 07

CH (EC), Kolkata 23 Feb 07 onwards till date

AFMSF-10 dated 07 Sep 06 mentions “punctual,

disciplines, dedicated, social drinker, above average

competence, cheerful, active and outgoing,

retention recommended, developed fever and

headache on 06 Sep 06 following which he was

noted to be behaving abnormally.

History of Present Illness:

Individual was brought to psychiatric attention in

mid Sep at the behest of unit authorities as he was

talking irrelevantly, laughing and crying for no

apparent reason, in the background of febrile

episode. Apparently functioning well until Sep 06

when he was noted to be aloof, lacked interest in

his work, not taking self care nor reporting for duty

in time. Found to be wandering aimlessly in the

unit. Felt that others were planning to harm him;

could hear them talking about him. Further when

onboard the train to Vizag felt he was being

followed and things happening around him was in

reference to him. When offered fruits by co-

passenger felt it had a special meaning often noted

to be taking irrelevantly, crying for his mother who

had died about 12 years back. Felt that others

came to know what he was thinking. Become

violent when others tried to stop him or gave

instructions to follow.”

“Opinion

21½ years old EME/Veh Mech with nearly 3½ years

service, no past or family h/o psychiatric illness.

Had a psychotic breakdown of schizophrenic nature

in Sep 06 Managed as a case of Schizophrenia F 20

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and treated with antipsychotics, ECT and other

supportive measures. Poor response to treatment.

Presently asymptomatic, residual negative features

persist.

In view of the above, onset of his psychotic

breakdown at the start of the career, and

persistence of residual negative features, he is

unlikely to be a fit soldier for further service. Hence

recommend to be invalided from service in category

S5 of SHAPE classification as a case of

Schizophrenia F20.”

5)The Medical Board concluded that the disability is neither

attributed to army service nor aggravated by military service

though it assessed the disability at 20% for five years. Such

opinion of the Medical Board dated April 20, 2007 is the basis of

the discharge of the appellant. The opinion of the Medical Board is

as under:

“CERTIFICATE

1. Certified that the IMB held in respect of

No.14666828m CFN NS Yadav of AD State Wk Sp

C/o 99 APO to a case of SCHIZOPHRENIA F. 20.0.

2. Individual is found fit for civil job.

Date: 20 Apr. 2007 Lt. Col.

(Rajiv Kamra)”

6)The appellant relies upon an order passed by this Court in Ex. Gnr.

Laxmanram Poonia (Dead) through Legal Representatives v.

Union of India & Ors.

2

as also the judgments in Dharamvir

Singh v. Union of India & Ors.

3

and Union of India & Anr. v.

2 (2017) 4 SCC 697

3 (2013) 7 SCC 316

4

Rajbir Singh

4

to contend that since no note was given at the time

of enrolment of the said disease in the Army, therefore, such

disability is to be attributed to military service.

7)In Laxmanram Poonia, there was a positive finding that appellant

was overburdened with work due to scarcity of staff and he

suffered hypertension resulting in lack of sleep and hunger due to

continuous restless duty hours for several days. This Court allowed

the appeal of the appellant and granted disability pension.

8)In Dharamvir Singh, the appellant was sepoy in the Corps of

Signals of the Indian Army and was boarded out of service after

nine years of service when he was suffering from schizophrenia.

This Court relied upon Guide to Medical Officers (Military Pension),

1980 and the Entitlement Rules for Casualty Pensionary Awards,

1982

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to hold that since no note was given at the time of enrolment

of the person, therefore, such disease is presumed to be attributed

to or aggravated by military service. The Guide to Medical Officers

(Military Pensions), 2002 — “Entitlement: General Principles” has

mentioned following diseases in para 27 of the judgment, which

ordinarily escape detection at the time of enrolment:

“(a) Certain congenital abnormalities which are

latent and only discoverable on full investigations

e.g. Congenital Defect of Spine, Spina bifida,

Sacralisation,

(b) Certain familial and hereditary diseases e.g.

Haemophilia, Congential Syphilis,

4 (2015) 12 SCC 264

5 for short, ‘1982 Rules’

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Haemoglobinopathy.

(c) Certain diseases of the heart and blood vessels

e.g. Coronary Atherosclerosis, Rheumatic Fever.

(d) Diseases which may be undetectable by physical

examination on enrolment, unless adequate history

is given at the time by the member e.g. Gastric and

Duodenal Ulcers, Epilepsy, Mental Disorders, HIV

Infections.

(e) Relapsing forms of mental disorders which have

intervals of normality.

(f) Diseases which have periodic attacks e.g.

Bronchial Asthma, Epilepsy, Csom, etc.”

(Emphasis Supplied)

9)This Court also extracted the relevant provisions from the 1982

Rules in the order, which read as under:-

“5. The approach to the question of entitlement to

casualty pensionary awards and evaluation of

disabilities shall be based on the following

presumptions:

Prior to and during service

(a) A member is presumed to have been in sound

physical and mental condition upon entering service

except as to physical disabilities noted or recorded

at the time of entrance.

(b) In the event of his subsequently being

discharged from service on medical grounds any

deterioration in his health, which has taken place, is

due to service.

xx xx xx

9. Onus of proof.—The claimant shall not be called

upon to prove the conditions of entitlements.

He/She will receive the benefit of any reasonable

doubt. This benefit will be given more liberally to

the claimants in field/afloat service cases.

6

xx xx xx

14. Diseases.—In respect of diseases, the

following rules will be observed—

(a) Cases in which it is established that conditions of

military service did not determine or contribute to

the onset of the disease but influenced the

subsequent courses of the disease will fall for

acceptance on the basis of aggravation.

(b) A disease which has led to an individual's

discharge or death will ordinarily be deemed to

have arisen in service, if no note of it was made at

the time of the individual's acceptance for military

service. However, if medical opinion holds, for

reasons to be stated, that the disease could not

have been detected on medical examination prior to

acceptance for service, the disease will not be

deemed to have arisen during service.

(c) If a disease is accepted as having arisen in

service, it must also be established that the

conditions of military service determined or

contributed to the onset of the disease and that the

conditions were due to the circumstances of duty in

military service.”

10)The Rule 14, as reproduced above, was amended vide Government

of India, Ministry of Defence letter No. 1(1)/81/D(Pen-C) dated 20th

June, 1996. The amended Clauses read as follows:

"Rule 14 (a)- For acceptance of a disease as

attributable to military service, the following two

conditions must be satisfied simultaneously:

(i) That the disease has arisen during the period of

military service, and

(ii) That the disease has been caused by the

conditions of employment in military service.

(b) If medical authority holds, for reasons to be

stated, that the disease although present at the

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time of enrolment could not have been detected on

medical examination prior to acceptance for

service, the disease, will not be deemed to have

arisen during service. In case where it is established

that the military service did not contribute to the

onset or adversely affect the course disease,

entitlement for casualty pensionary award will not

be conceded even if the disease has arisen during

service.

(c) Cases in which it is established that conditions

of military service did not determine or contribute

to the onset of the disease but, influenced the

subsequent course of the disease, will fall for

acceptance on the basis of aggravation.

(d) In case of congenital, hereditary, degenerative

and constitutional diseases which are detected after

the individual has joined service, entitlement to

disability pension shall not be conceded unless it is

clearly established that the course of such disease

was adversely affected due to factors related to

conditions of military services."

11)In Rajbir Singh, this Court held that the respondents having been

discharged from service on account of medical disease/disability,

the disability must be presumed to have been arisen in the course

of service which must, in the absence of any reason recorded by

the Medical Board, be presumed to have been attributable to or

aggravated by military service. There is initial presumption that

the respondents were all physically fit and free from any disease

and in sound physical and mental condition at the time of their

entry into service. The Court held as under:

“9. As regards diseases Rule 14 of the Entitlement

Rules stipulates that in the case of a disease which

has led to an individual's discharge or death, the

disease shall be deemed to have arisen in service, if

no note of it was made at the time of individual's

acceptance for military service, subject to the

8

condition that if medical opinion holds for reasons

to be stated that the “disease could not have been

detected on medical examination prior to

acceptance for service, the same will not be

deemed to have so arisen”. ……

xx xx xx

14. The legal position as stated in Dharamvir Singh

case [Dharamvir Singh v. Union of India, (2013) 7

SCC 316 : (2013) 2 SCC (L&S) 706] is, in our

opinion, in tune with the Pension Regulations, the

Entitlement Rules and the Guidelines issued to the

Medical Officers. The essence of the rules, as seen

earlier, is that a member of the armed forces is

presumed to be in sound physical and mental

condition at the time of his entry into service if

there is no note or record to the contrary made at

the time of such entry. More importantly, in the

event of his subsequent discharge from service on

medical ground, any deterioration in his health is

presumed to be due to military service. This

necessarily implies that no sooner a member of the

force is discharged on medical ground his

entitlement to claim disability pension will arise

unless of course the employer is in a position to

rebut the presumption that the disability which he

suffered was neither attributable to nor aggravated

by military service.

xx xx xx

16. Applying the above parameters to the cases at

hand, we are of the view that each one of the

respondents having been discharged from service

on account of medical disease/disability, the

disability must be presumed to have been arisen in

the course of service which must, in the absence of

any reason recorded by the Medical Board, be

presumed to have been attributable to or

aggravated by military service. There is admittedly

neither any note in the service records of the

respondents at the time of their entry into service

nor have any reasons been recorded by the Medical

Board to suggest that the disease which the

member concerned was found to be suffering from

could not have been detected at the time of his

entry into service. The initial presumption that the

respondents were all physically fit and free from any

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disease and in sound physical and mental condition

at the time of their entry into service thus remains

unrebutted. Since the disability has in each case

been assessed at more than 20%, their claim to

disability pension could not have been repudiated

by the appellants.”

12)A three Judge Bench of this Court in Veer Pal Singh v. Secretary,

Ministry of Defence

6

rejected the opinion of invaliding Medical

Board but directed the respondents to refer the case to Review

Medical Board to reassess the medical condition of the appellant

and to find out whether at the time of discharge from service, he

was suffering from disease which made him unfit to continue in

service. In the said case, the appellant was appointed in the year

1972 and was discharged in view of the opinion of the invaliding

Medical Board dated November 14, 1977. The appellant has

prayed for constitution of a fresh Medical Board to assess his

disease and disability in a writ petition filed before the Allahabad

High Court. This Court held as under:

“10. Although, the courts are extremely loath to

interfere with the opinion of the experts, there is

nothing like exclusion of judicial review of the

decision taken on the basis of such opinion. What

needs to be emphasised is that the opinion of the

experts deserves respect and not worship and the

courts and other judicial/quasi-judicial forums

entrusted with the task of deciding the disputes

relating to premature release/discharge from the

army cannot, in each and every case, refuse to

examine the record of the Medical Board for

determining whether or not the conclusion reached

by it is legally sustainable.

xx xx xx

6 (2013) 8 SCC 83

10

16. F.C. Redlich and Daniel X. Freedman in their

book titled The Theory and Practice of

Psychiatry (1966 Edn.) observed:

“Some schizophrenic reactions, which we call

psychoses, may be relatively mild and

transient; others may not interfere too

seriously with many aspects of everyday

living…. (p. 252)

Are the characteristic remissions and relapses

expressions of endogenous processes, or are

they responses to psychosocial variables, or

both? Some patients recover, apparently

completely, when such recovery occurs

without treatment we speak of spontaneous

remission. The term need not imply an

independent endogenous process; it is just as

likely that the spontaneous remission is a

response to non-deliberate but nonetheless

favourable psychosocial stimuli other than

specific therapeutic activity….” (p. 465)

(emphasis supplied)

18. In Controller of Defence Accounts

(Pension) v. S. Balachandran Nair [(2005) 13 SCC

128 : 2006 SCC (L&S) 734] on which reliance has

been placed by the Tribunal, this Court referred to

Regulations 173 and 423 of the Pension Regulations

and held that the definite opinion formed by the

Medical Board that the disease suffered by the

respondent was constitutional and was not

attributable to military service was binding and the

High Court was not justified in directing payment of

disability pension to the respondent. The same view

was reiterated in Ministry of Defence v. A.V.

Damodaran [(2009) 9 SCC 140: (2009) 2 SCC (L&S)

586] . However, in neither of those cases, this Court

was called upon to consider a situation where the

Medical Board had entirely relied upon an inchoate

opinion expressed by the psychiatrist and no effort

was made to consider the improvement made in the

degree of illness after the treatment.

19. As a corollary to the above discussion, we hold

that the impugned order as also the orders dated

14-7-2011 and 16-9-2011 passed by the Tribunal

11

are legally unsustainable. In the result, the appeal is

allowed. The orders passed by the Tribunal are set

aside and the respondents are directed to refer the

case to the Review Medical Board for reassessing

the medical condition of the appellant and find out

whether at the time of discharge from service he

was suffering from a disease which made him unfit

to continue in service and whether he would be

entitled to disability pension.”

13)In the aforesaid case, the Court referred the matter to the Review

Medical Board in view of the fact that Psychiatrist has noted that

the appellant has improved with treatment. The Court referred to

Merriam Webster Dictionary; Report of National Institute of Mental

Health, USA; Modi's Medical Jurisprudence and Toxicology; and the

book titled ‘The Theory and Practice of Psychiatry’ authored by F.C.

Redlich and Daniel X. Freedman, to hold that the observations

made by Psychiatrist was substantially incompatible with the

existing literature on the subject.

14)However, in the present case, we find that there is no such infirmity

in the report of the Medical Board which may warrant

reconsideration of the physical condition and the extent of

disability by the Review Medical Board.

15)We find that it is not mechanical application of the principle that

any disorder not mentioned at the time of enrolment is presumed

to be attributed to or aggravated by military service. The question

is as to whether the person was posted in harsh and adverse

conditions which led to mental imbalance.

12

16)Annexure I to Chapter IV of the Guide to Medical Officers (Military

Pensions), 2002 — “Entitlement: General Principles” points out that

certain diseases which may be undetectable by physical

examination on enrolment including the Mental Disorders; Epilepsy

and Relapsing forms of mental disorders which have intervals of

normality, unless adequate history is given at the time by the

member. The Entitlement Rules itself provide that certain diseases

ordinarily escape detection including Epilepsy and Mental Disorder,

therefore, we are unable to agree that mere fact that

Schizophrenia, a mental disorder was not noticed at the time of

enrolment will lead to presumption that the disease was

aggravated or attributable to military service.

17)The 1982 Rules classify the diseases which are affected by climatic

conditions, stress and strain and dietary complications. The stress

and strain cause the following injuries as per the said classification

of diseases:

“(a) Psychosis and psychoneurosis.

(b) Bronchial Asthma.

(c) Myocardial infarction, and other forms of IHD.

(d) Peptic ulcer.”

18)Therefore, each case has to be examined whether the duties

assigned to the individual may have led to stress and strain leading

to Psychosis and psychoneurosis. Relapsing forms of mental

disorders which have intervals of normality and Epilepsy are

13

undetectable diseases while carrying out physical examination on

enrolment, unless adequate history is given at the time by the

member.

19)The appellant was a young boy of 18 years at the time of

enrolment and had been boarded within 3½ years of his service.

Even if he was suffering from any mental disorder prior to

enrolment, the same could not be detected as there were intervals

of normality. The appellant was posted in peace station as a

Vehicle Mechanic. Neither the nature of job nor the place of

posting was such which could have caused stress and strain

leading to disability as attributed to or aggravated by military

service.

20)In the present case, clause 14(d), as amended in the year 1996 and

reproduced above, would be applicable as entitlement to disability

pension shall not be considered unless it is clearly established that

the cause of such disease was adversely affected due to factors

related to conditions of military service. Though, the provision of

grant of disability pension is a beneficial provision but, mental

disorder at the time of recruitment cannot normally be detected

when a person behaves normally. Since there is a possibility of

non-detection of mental disorder, therefore, it cannot be said that

Schizophrenia is presumed to be attributed to or aggravated by

military service.

21)Though, the opinion of the Medical Board is subject to judicial

14

review but the Courts are not possessed of expertise to dispute

such report unless there is strong medical evidence on record to

dispute the opinion of the Medical Board which may warrant the

constitution of the Review Medical Board. The invaliding Medical

Board has categorically held that the appellant is not fit for further

service and there is no material on record to doubt the correctness

of the Report of the invaliding Medical Board.

22)Thus, we do not find any merit in the present appeal, accordingly,

the same is dismissed.

.............................................J.

(L. NAGESWARA RAO)

.............................................J.

(HEMANT GUPTA)

NEW DELHI;

OCTOBER 03, 2019.

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