AVINASH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) PETITIONERS claims to be peace loving and law abiding citizenS and thus request from the State to be fair, just and reasonable in its decision while dealing with those citizens who are peace loving and law abiding.

(3.) PETITIONERS, 7 in number, were declared temporarily medically unfit. They were subjected to a review medical evaluation and on 14.10.2004 were declared fully medically fit.