Supreme Court: Army Must Prove Disability Was Unrelated to Service to Deny Pension  ||  SC: Grant of Fishing Rights by Deed is a Transfer of Immovable Property, Qualifies as Lease  ||  Gujarat HC: Waqf Board Inquiry into Religious Character Not Barred by Places of Worship Act  ||  Gauhati HC Rejects Failed Candidates’ Challenge to Law Officers’ Appointment Procedures  ||  Kerala HC Grants Pre-Arrest Bail to Woman Accused of Throwing Newborn, Cites Lack of Intent  ||  P&H HC Quashes Case, Holds 'Heart Lung Pack' was not a Notified Drug in 2010  ||  Kerala HC: Illegal Arrest Entitles Accused to Release, Not Bail  ||  Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit    

SC to Centre: Grant Disability Pension to Kargil War Veteran Discharged Due to Alcohol Dependency - (02 Aug 2022)

SERVICE

Supreme Court has suggested Union Government to not interfere with disability pension payable to a soldier who was discharged from service on disciplinary grounds due to alcohol dependency. Court urged the Government to curve out an exemption for the individual considering the human side of justice.

Tags : SUPREME COURT   DISABILITY PENSION   DISCIPLINARY GROUNDS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved