HC RAM NARESH Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been filed challenging office memorandum dated 24/2/2021 whereby the petitioner has been asked to submit his no dues certificate before being boarded out of service from ITBP on account of Alcohol Dependence Syndrome [ADS].

(2.) Petitioner seeks a direction to the respondents to conduct a special review medical board in ITBP Base Hospital Tigri Camp, New Delhi as done in the case of Sanjay Yadav v. Union of India and Ors. WP(C) 7875/2017.

(3.) Having perused the paper book, this Court finds that all the grounds urged in the present petition have already been considered and adjudicated upon by the learned predecessor Division Bench of this Court in not one, but two separate writ petitions being WP(C) 6717/2018 and WP(C) 10853/2020 vide orders dated 8th December, 2020 and 22ndDecember, 2020 respectively.