Ex-Servicemen Keep AFT Disability-Pension Awards, Including In Hypertension Cases, As P&H HC Dismisses Union Challenges

The Union of India and others challenged orders of the Armed Forces Tribunal, Chandigarh Bench, granting the respondents disability pension for various disabilities, including hypertension.

The High Court had previously adjourned similar matters pending the Supreme Court’s decision in Union of India and others v. Gopi Ram.

At the hearing, petitioners’ counsel acknowledged that the Supreme Court had decided the relevant question in Union of India and others v. Col. N.C. Isaac (Retd.), along with connected cases, and submitted that these petitions should be dismissed on the same terms.

The Court applied the Supreme Court’s order dated 15 September 2026 in Union of India and others v. Col. N.C. Isaac (Retd.), which, as described by the Court, upheld the grant of disability pension, including in cases involving hypertension.

The Court also noted that the SLP in Union of India and others v. Gopi Ram had been disposed of as part of the Col. N.C. Isaac (Retd.) batch.

The Court treated the Supreme Court’s decision in Col. N.C. Isaac (Retd.) as having answered the legal question raised in these petitions.

Given that the present cases involved the same issue—challenges to Tribunal orders granting disability pension, including for hypertension—the Court followed that decision and dismissed the petitions on the same terms and conditions.

Pending civil miscellaneous applications were also disposed of, and a copy of the order was directed to be placed on the files of the connected cases.