UTTAM THAKRAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed seeking quashing of the rejection letter dtd. 7/1/2022 (hereinafter referred to as the 'impugned letter') vide which the petitioner's request for the grant of a Review Medical Board (in short, 'RMB') has been rejected. The petitioner further prays for a direction to the respondents to grant the petitioner an opportunity to appear before the RMB and if found fit, be allowed to join the 147th National Defence Academy-1 (hereinafter referred to as 'NDA-1') course.

(2.) It is the case of the petitioner that pursuant to the Notification dtd. 30/12/2020 inviting applications to the National Defence Academy and Naval Academy Examination (I)-2021 (hereinafter referred to as 'Notification'), the petitioner applied for NDA-1. The petitioner, upon clearing both the written examination as well as the SSB interview, was called for his medical examination before the Special Medical Board (in short, 'SMB') at Military Hospital, Jalandhar.

(3.) Vide the report of the SMB dtd. 14/10/2021, the petitioner was declared to be medically unfit on four counts, namely, 'ECG Abnormality', 'Genu Valgum', 'Varicose Veins Lt Lower Limb' and 'Colour Vision III'.