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Kerala HC: Disability Pension is Not Payable if the Condition is Unrelated to Military Service - (05 Feb 2026)

DEFENCE

Kerala HC dismissed a writ challenging the Armed Forces Tribunal’s denial of disability pension for Generalised Anxiety Disorder, holding that pension is not payable when medical evidence shows the condition is not attributable to or aggravated by military service under the 1982 Entitlement Rules.

Tags : DISABILITY PENSION   MILITARY SERVICE   ARMED FORCES TRIBUNAL  

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