AMAN YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) (A) These petitions, though by different petitioners but filed through the same advocate, have some similarity in facts and are being listed together and have today also been heard together and are disposed of by this common judgment. However for the sake of clarity of facts, first the narrative of W.P.(C) 4557/2021 is given herein below and thereafter under W.P.(C) 4662/2021, only the facts which are different therein are highlighted.

(2.) This petition, impugning the finding dated 22nd August, 2019, of the Appeal Medical Board, is dated 8th April, 2021 and came up first before this Court on 15th April, 2021, i.e. after nearly twenty months of the date when the Appeal Medical Board found the petitioner unfit. We have thus, at the outset enquired from the counsel for the petitioner, why the petition, claiming the relief of recruitment, should not be dismissed as barred by delay laches and acquiescence.

(3.) The counsel for the petitioner states that the petitioner, after having been found medically unfit by the Appeal Medical Board on 22nd August, 2019, in or about March, 2020 filed a writ petition in this Court but which did not get listed and thus this petition was again filed and got listed.