KHUSHWANT JANGRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petitions have been filed seeking directions to the Respondents to re-examine and re-conduct medical test of the Petitioners under supervision of an independent Medical Board having independent doctor or re-examine the Petitioners at R and R Hospital, New Delhi or AIIMS, New Delhi.

(2.) Learned counsel for the Petitioners states that the Petitioners had earlier preferred writ petitions challenging the arbitrary act of Respondents in conducting the Appeal Medical Board and this Court vide order dtd. 1st September, 2021 had disposed of the petitions with a direction to the Respondents to conduct a fresh medical examination by the Review Medical Board.

(3.) He states that the Petitioners duly appeared before Review Medical Board on 17th September 2021 where the attitude of the Respondents was hostile towards the Petitioners. He states that the Petitioners were then referred to AFCME where they were made to sit in a chilled air conditioned room from 10.00 am to 12.30 pm and thereafter immediately their BP and ECG were recorded. He states that low temperature results in increase of blood pressure and the Respondents knowingly adopted the said procedure to ensure that the Petitioners are unable to pass the medical examination. He emphasises that in the earlier tests, blood pressure of the petitioners had been found within the normal range.