PRABHAT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is accordingly disposed of. W.P.(C) 8627/2022 and CM APPL.25936/2022 (stay)

(3.) Vide the present petition, petitioner seeks quashing and setting aside of the impugned medical reports dtd. 27/4/2022 and 2/5/2022; directions to respondents to further consider the petitioner for selection/recruitment process, in accordance with his merits and to accord all consequential benefits to him.