JAHANGIR ALOM Vs. UNION OF INDIA

JUDGEMENT

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

(2.) Application stands disposed of. W.P.(C) 1476/2023 & CM APPL. 5540/2023 (stay)

(3.) Vide the present petition, petitioner is seeking setting aside of the impugned order dtd. 17/9/2022 directing the respondents to receive Third Medical Opinion from AIIMS or other reputed hospitals like Ram Manohar Lohia Hospital and in case he is found fit or his diseases are curable, he may be reinstated in service with full back wages.