RAM KANWAR Vs. UOI

JUDGEMENT

(1.) PETITIONER prays that the order dated 15.12.2005, based on the opinion of a Medical Board be declared null and void. Directions are sought by the petitioner to be reinstated in service. Further direction sought by the petitioner is that the respondents should be directed to ensure that petitioner serves in soft areas only.

(2.) A perusal of the pleadings in the writ petition would make it abundantly clear that the petitioner received a serious injury in his left knee while playing kabaddi on 27.3.1995 at Matli, Uttarkashi. He was given treatment, but unfortunately the injury resulted in a permanent disablement of the left knee as also caused lumber spondylitis.

(3.) ON 17.09.2005, in his own handwriting and duly signed by him, the petitioner wrote a letter to the competent authority expressing a desire to be relieved from service.