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Ker HC: Denying Disability Pension to Army Personnel Based on Unreasoned Medical Opinion is Invalid - (02 Jun 2026)

DEFENCE

Kerala High Court held that denial of disability pension to an ex-army personnel based on an unreasoned medical opinion is invalid. It was hearing a writ petition challenging an Armed Forces Tribunal order rejecting the petitioner’s claim for disability pension benefits.

Tags : DISABILITY PENSION; ARMY PERSONNEL; MEDICAL OPINION  

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