RAM PYARE Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Rule D.B. Mr. Himanshu Bajaj, counsel for the respondents accepts issuance of rule.

(2.) It is submitted that given the prior adjudication in similar matter, counter affidavit is not necessary. Counsel for the parties are accordingly heard.

(3.) Petitioner, who is serving as HC (AR/MR), was recruited in 1983 as Constable in CRPF. He contends that he was medically examined several times and was found in the medical category of SHAPE-1. The Petitioner was promoted to the post of HC (AR/MR) in the year 1989.