SHIVANSHU SHARMA Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India filed by the petitioner seeking the following prayers:-

(2.) The necessary facts which are required to be noticed for disposal of this writ petition are as under:-

(3.) On 04.05.2018, Mr Shukla, learned counsel appearing for respondent No. 1, had sought time to seek instructions in the matter. Mr Shukla, on instructions, had submitted that all 3 members were present on 06.02.2018, however, with a view to avoid any controversy regarding the presence of three Members on 06.02.2018 or not and the complaint that no formal hearing was fixed but the petitioner was informed about the disability suffered by him, however, to put the controversy at rest, as agreed we had directed that the petitioner would be examined by a Medical Board comprising of 3 Specialist of the Army R & R Hospital, Subroto Marg, Dhaula Kuan, New Delhi. The matter was then adjourned from 04.05.2018 to 09.05.2018.