PARIDHI CHAUHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm APPL. 33666/2020 (for exemption).

(2.) The application is disposed of.

(3.) The petitioner, a candidate for recruitment in Short Service Commission (SSC) in the respondents Indian Army for SSCW (Tech)-26 Course, has filed this petition, aggrieved from the cancellation of his candidature, on being declared medically unfit by the Medical Board, Appeal Medical Board and Review Medical Board and seeks constitution of an independent Medical Board to re-examine the petitioner.