ANUPRIYA SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Undisputed Facts:

(2.) The petitioner in the original writ petition, had alleged that the fifth respondent had been given undue favour even though the competent medical authorities had found her medically unfit. The petitioner claimed that the medical records were tampered and the opinion of Major General J.K.S. Parihar who had found the respondent to be unfit was deliberately removed from the file.

(3.) To prove the unfairness of the procedure and tampering of medical records, the petitioners made the following submissions: