LAWS(DLH)-2023-1-148

JITENDRA PAL SINGH Vs. UNION OF INDIA

Decided On January 16, 2023
JITENDRA PAL SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Vide the present petition, petitioner prays as under:

(2.) Pursuant to order dtd. 22/12/2022, learned Senior Panel Counsel for the respondents, on instructions, has assured that the Special Review Medical Board shall be constituted within a period of four weeks from today.

(3.) In view of abovesaid submission, we hereby dispose of the present petition by giving directions to the respondents to constitute the Special Review Medical Board within a period of three weeks from today and thereafter examine the petitioner and if the petitioner is found medically fit for the service in question, respondents are further directed to pass necessary orders within three weeks thereafter.