SATISH CHANDRA PANT Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Sri N.S. Negi learned Counsel for the petitioner and Sri Prakash Bisht learned Standing Counsel (Central) for the respondents.

(2.) BY the present writ petition the petitioner has prayed for the issue of a writ in the nature of certiorari quashing the order dated 28.1.2003.

(3.) THE petitioner has submitted that he is not suffering from any disease as he was found fit earlier on medical examination. However on 17.12.2002, the petitioner took advise of the cardiologist of Medical College, Agra who found no such disease. The Cardiologist referred the petitioner to All India Institute of Medical Sciences, New Delhi for necessary medical tests. On 7.1.2003 the petitioner registered himself in All India Institute of Medical Science, New Delhi and after conducting medical tests the doctors issued certificate to the effect that no evidence has been shown of structural heart desease in the body of the petitioner. The petitioner has stated that he has submitted certificate and all other papers issued by AIIMS, New Delhi to respondent No. 3 on 16.1.2003. On 18.1.2003, the petitioner was asked to appear before the doctor in Army Hospital, Ranga Para, Assam. The petitioner appeared before the doctor and thereafter he continuously attended his duty.