VISHVANATH BALASAHEB NAGARE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Motwani, learned counsel for the petitioner and Mr. Navlani, learned counsel for the respondents.

(2.) The order dtd. 14/7/2023 directed as under:

(3.) In pursuance to the above, a Pursis has been placed on record dtd. 10/8/2023 alongwith the report of the Medical Board, which report after taking into consideration, the directions as contained in para 20 and 21 of the Writ Petition No. 975/2021 decided on 24/8/2021, renders an opinion that even considering the Radiological Test, the petitioner has been found unfit.