SHIVANSH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Amal Darsingh, learned counsel for the appellant and Sri Prem Narayan Rai, learned counsel appearing for respondent nos.1 to 3.

(2.) The instant special appeal is directed against the judgment and order dtd. 12/11/2024 passed in Writ-A No.15441 of 2024, whereby the writ petition has been dismissed.

(3.) The writ petition had been filed by the petitioner-appellant, seeking a direction to the concerned respondent-authority to constitute a Medical Board for the medical examination of the petitioner, who has been declared unfit by the respondent-authority during the recruitment of LUC_UTT_VAR_AVGD_2024_121906.