PRITI YADAV Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) On 6th July, 2020, when this petition had come up first before us, the following order was passed :

(2.) The counsel for respondents has today, at the outset contended that the petitioner, during the hearing on 6 th July, 2020, falsely stated that she was not examined by the Review Medical Board and that the decision of the Review Medical Board was not communicated to the petitioner.

(3.) The counsel for the petitioner states that after 6th July, 2020, a letter dated 20th May, 2020 has been received by the petitioner, intimating to her that the Review Medical Board had found her unfit for disability of 'bilateral cubitus valgus more than 18o ' and that the final medical status of the petitioner was "unfit".