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Del. HC: Medical Condition of Epilepsy Cannot be Attributed to One’s Service - (29 Nov 2024)

SERVICE

Delhi High Court while dismissing an appeal of a Navy officer seeking disability pension on the ground of epilepsy, has observed that a disease like Epilepsy cannot be due to a person’s services as it is more of a condition which is dormant and occurs periodically.

Tags : DELHI HIGH COURT   EPILEPSY   MEDICAL CONDITION  

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