SURESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petitions have been filed challenging the letters issued by respondents whereby the petitioners have been considered fit in medical category Bee-One with hearing aid. Petitioners seek directions to the respondents to correctly determine medical category of petitioners commensurate with their medical condition.

(2.) Learned counsel for the petitioners states that the decision of Medical Board, as accepted by Principal Chief Medical Director, of placing petitioners in medical category Bee-one with hearing aid is not correct in view of duties entailed in RPF in Bee-one category. She states that the Medical category Bee-one in RPF entails patrolling/escorting duty work at railway stations.

(3.) From a perusal of the paper book, this Court finds that the Medical Board of Petitioners has found them fit in Bee-one with hearing aid at the discretion of PCMD as per para 523(e) of IRMM 2000.