SATINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) BY way of the instant writ petition, the petitioner who is serving as a Commandant with the Central Reserve Police Force, Group Centre, Rambagh, Srinagar seeks quashing of the findings of the Medical Board dated 28th March, 2012 and 16th May, 2013 by which the petitioner has been placed in Medical Category P -3 and P -2 respectively rendering him ineligible for promotion to the rank of DIG in CRPF. The petitioner has challenged the findings of these Medical Boards inter alia on grounds of bias and vendetta.

(2.) THE facts giving rise to the present petition are briefly noted hereafter. The petitioner has claimed that after his recruitment with the CRPF on 15th April, 1976 as Sub Inspector, he has been serving diligently and honestly with the organisation for the last 37 years. It is the petitioner's claim, which is undisputed, that he is a world -level hockey player and has even coached the national team of India. The petitioner has acted as an Observer for the Olympic Hockey Tournament held at Atlanta in 1996. This has been said in support of the petitioner's contention that he was medically fit at all material times.

(3.) AS a result of these advisories, these two persons were nursing malafide and seeking to wreak vengeance against the petitioner. The petitioner submits that being a medical specialist, Dr.Bindiya Nagar was able to build considerable influence on the other doctors posted in the area.