DEEPAK VERMA Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Deepak Verma, who appears in person, has filed the present writ petition for setting aside non-approval letter No.133/Reinstatement/GS dated 11th July, 2016 issued by the Commandant of the Officers Training Academy, Chennai (OTA, for short). The petitioner had prayed for re- instatement/re-induction as a cadet in the Indian Army and thus impugns refusal of re-instatement/re-induction.

(2.) The petitioner pursuant to his selection was asked to report to the Adjutant OTA, Chennai on 25th March, 2016 vide letter dated 11th March, 2016.

(3.) On reporting, the petitioner was made to undergo a fresh medical examination on 3rd April, 2016 at the Military Hospital, Chennai, where doubts were expressed about his cardiac and heart fitness. Doctors had recommended temporary medical rejection. On 6th April,2016, the petitioner was examined by the Senior Cardiologist of the Appeal Medical Board at Command Hospital, Bangalore and declared to be fit.