SHIKHAR PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution has been filed on behalf of the petitioner seeking the following reliefs:

(2.) The relevant facts, as emerged from the pleadings, are as follows:

(3.) Mr. Abhay Kumar Bhargava, learned counsel appearing on behalf of the petitioner submitted that the impugned order is bad in law and liable to be set aside as the petitioner has been declared medically unfit without taking into consideration of the fact that in the year 2014, the petitioner had undergone a surgery because of torsion and his left testis was removed.