JOGINDER Vs. UNION OF INDIA

JUDGEMENT

(1.) At the outset, learned counsel for petitioner prays for an adjournment on the ground that the arguing counsel Mr. Ajit Kakkar, Advocate, is not available.

(2.) However, keeping in view the fact that the recruitment process had concluded in August, 2019, and a senior Doctor from the Navy, at the request of the Court, has joined the proceedings today by way of a video link, request for adjournment is declined.

(3.) It is pertinent to mention that present writ petition has been filed challenging Medical Unfitness Certificates dated 05th August 2019 and 23rd August 2019 issued by the respondents. Petitoner also seeks a direction to the respondents to conduct re-medical exam or alternatively, a direction to appoint the petitioner on the basis of the medical certificate issued by the Government Hospital.