MANISH NAILWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) On 1st June 2021, following order was passed in this petition:-

(2.) The Medical Board constituted by the Army Hospital (Research and Referral Hospital) in pursuance to the aforesaid order, has reported as under:-

(3.) The counsel for the petitioner contends that though the Medical Board ordered to be constituted, has negated the ground on which the Appeal Medical Board had declared the petitioner unfit but has reiterated the ground of medical unfitness which was stated by the first Medical Board which examined the petitioner and which was not found by the Appeal Medical Board which examined the petitioner.