CHANDAN KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed this petition praying inter alia for quashing and setting aside the letter dated 2 06. 2017, issued by the respondents, rejecting his request for another medical examination, with regard to his disability of 'squint & colour blindness' on the ground that no such procedure of conducting another medical examination after declaring him unfit by the Specialist after a review at the Military Hospital and in terms of the given policy. The petitioner also seeks directions to the respondents to have him re-examined at the Army R & R Hospital, Delhi for the disabilities on which he has been declared unfit by them.

(2.) The facts of the present case are that in September, 2016, the petitioner had applied for enrolment in the Indian Army. After undergoing a primary medical examination on 17. 01. 2017, the petitioner was found unfit on account of suffering from 'squint & colour blindness'. Aggrieved by the aforesaid report, on 7. 04. 2017, the petitioner submitted an application for a Review Medical Board which was turned down vide letters dated 29. 05. 2017 and 21. 06. 2017.

(3.) Learned counsel for the petitioner submits that thereafter, the petitioner had got himself independently examined at a private hospital namely Dr. Amrendra Hospital, Aara, Bihar by one Dr. Amrendra Anand, Eye and ENT Specialist who had cleared him of both the disabilities namely 'squint and colour blindness'.