CADET VIVEK BOORA MINOR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Medical Board at the Military Hospital, Dehradun, declared the petitioner temporarily unfit on December 08, 2014 with the opinion that he was detected with : 'B/L Renal Calculus'. Having got himself admitted at the Army Hospital (R&R), Delhi Cantt. on January 04, 2015, the petitioner underwent Retro Intro Rend Surgery (RIRS), meaning thereby a small calculus (stone) of diameter 0.48 mm was removed.

(2.) THE procedure to remove the calculus was not by operating as conventionally understood. An urethoscope was inserted. The stone was visualized and fragmented. The fragments were removed with the help of stone basket.

(3.) THE petitioner reported to the Command Hospital at Lucknow for Appeal Medical Board on January 07, 2015 but was declared unfit. The reason for unfit declared was : 'Surgically unfit for Renal Stone (Lt) and spina bifida S1 -S2'.