DALIP SINGH YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) AS per Service Rules of CISF the petitioner had a right to prefer an appeal against the decision of the Medical Board and require Review Medical Board to be convened and the petitioner re-examined by the said Board.

(2.) VIDE communication dated 24. 07. 2009, the petitioner was communicated that he was found unfit at the medical examination. It was brought to his notice that in case he is not satisfied with the decision of the Medical Board, he was entitled to prefer an appeal seeking constitution of a Review Medical Board and if he so desires, he should tender Rs. 25/- by means of a demand draft.

(3.) THE petitioner preferred an appeal and sought re- constitution of a Medical board i. e. desired that a Review Medical Board be constituted. He transmitted the appeal along with a draft in sum of Rs. 25/- by means of a Speed Post docket posted from the Post Office, Narnaul, Haryana.