SUNIL KUMAR MEEL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has sought directions to the respondents, Union of India and the Director General of Medical Services (Navy), Integrated Headquarters, Ministry of Defence to conduct the appeal/review medical board of the petitioner and to furnish the report of his medical fitness, restricting itself to declare and decide only the medical fitness of the petitioner with respect to the disability indicated in the letter dated 30th January, 2011.

(2.) THE petitioner contended that he had passed the Senior Secondary School Examination from the Secondary Education Board, Rajasthan with first Division on 12th June, 2007. THEreafter the petitioner had applied for enrollment in the Indian navy. On 30th September, 2010, the petitioner had received a call up letter-cum-admit card to appear before the Recruitment Division at INS, Chilka, PO- Khurda, Orissa for the test which was to take place at Jodhpur (Rajasthan) on 5th October, 2010. THE petitioner was also directed to report to the Military Hospital (Medical Board Office) on 31st October, 2010.

(3.) THE petitioner contended that he had filed another application dated 6th August, 2011 seeking that an appeal/review medical board be conducted at the Army Hospital R&R so as to obtain a final fitness certificate from the competent service hospital/medical institute, but no response for the same was received.