PARSHANT Vs. UNION OF INDIA

JUDGEMENT

(1.) The appeal has been heard by way of video conferencing.

(2.) Present writ petition has been filed challenging the reply dtd. 11/6/2021 issued by the respondents to the petitioner's legal notice, whereby the petitioner was not considered for the post of Sailor in the Indian Navy as he did not turn up for the final enrolment medical examination. Petitioner also seeks direction to the respondents to conduct the final enrolment medical examination of the petitioner.

(3.) Learned counsel for the petitioner states that the petitioner had successfully cleared the Phase I, Phase II and the medical examination of the selection procedure for the post of AA SSR. She states that the petitioner met with an accident which resulted in a fracture due to which the petitioner was unable to report for his final enrolment medical examination which was scheduled on 12/2/2020. She states that the doctor had advised the petitioner to take complete bed rest and had opined that the petitioner would be able to walk properly only after three to five months.