SANTOSH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, petitioner is seeking directions to the respondents to declare him medically fit after considering the result of the Review Medical Board issued on 17/9/2022, issuance of appointment letter to petitioner and to reserve at least one vacancy for the post in question till disposal of the present petition.

(2.) Learned counsel for respondents, who is appearing on advance notice, has informed this Court that petitioner has been found fit and selected for the post of Constable (GD) vide order No.A.VI-1/2021-Rectt. (SSB) CT/GD2021 dtd. 16/12/2022 passed by Directorate General, CRPF, (Recruitment Branch), R.K. Puram, New Delhi, Ministry of Home Affairs.

(3.) Learned counsel for respondents further submits that appointment letter will be issued to the petitioner shortly.