RAMESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present writ petition has been filed by the Petitioner Ramesh Kumar, Ex -MT.(Driver) with Indo -Tibetan Border Police, praying for quashing of the order dated 27.04.2006 vide which he was invalidated out of service and order dated 16.05.2011 vide which his representation dated 30.10.2006 was rejected.

(2.) HEARD .

(3.) SINCE the Petitioner was of the belief that he was fit to perform his duties to the satisfaction of the Respondent, he filed W.P.(C) No.5939/2010 against the rejection of his representation. The grievance of the Petitioner was duly redressed by this Court vide order dated 23.09.2011. For our purpose, the relevant paragraphs of the said order are extracted as under : ,,4. Filing the instant writ petition, petitioner urges various points, but at the hearing today learned counsel for the petitioner states that the petitioner would be satisfied if another opportunity is granted to him to seek Review Medical Board for the reason due to lack of education the petitioner never understood the requirement of the rules as per which the petitioner has to obtain a contra opinion from a civil surgeon.