LAWS(DLH)-2024-4-91

SACHIN KUMAR Vs. UNION OF INDIA

Decided On April 26, 2024
SACHIN KUMAR Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) These review petitions have been filed by the review petitioners / respondents seeking review of the order dated February 7, 2024, whereby this Court had disposed of writ petitions by stating in paragraph 6 as under:

(2.) It is the case of Mr. Farman Ali and Ms. Ayshreya Pratap Singh Rudy, learned Sr. Panel Counsel appearing for the respondents / review petitioners, that the review petitions have been filed on the ground that this Court has not taken into account the MHA instructions dated August 24, 2005 which allows for the constitution of only one Review Medical Board ('RME', for short) and also paragraph 13.6.3 of the advertisement dated January 4, 2023, which clearly states, RME of the candidates will be conducted in continuation of the Detailed Medical Examination ('DME', for short), preferably on the subsequent date of DME and the petitioners being aware of the position stipulated in the aforementioned advertisement willingly participated in the recruitment process.

(3.) It is their submission that the petitioners upon being declared unfit in the recruitment process preferred W.P.(C) 1762/2024 and W.P.(C) 1789/2024 challenging the rejection letters inter alia contending that the RME should have been convened after a one-month interval.