MOHAMMED AFSAL K.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) The above writ petition is filed with following prayers:

(2.) The learned Government Pleader made available the report of the experts. A bare perusal of the same would not show that the Medical Board considered the specific point mentioned in Annexure XXIV(i) of Ext.P1 Prospectus. I am of the considered opinion that the experts in the State Level Medical Board should once again examine the petitioner and submit a report before this Court.

(3.) The petitioner will appear before the State Level Medical Board on 4/8/2023 at 10.00AM.