MAHESHKUMAR Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith, and heard with the consent of the parties.

(3.) This Petition takes an exception to the letter dated 3rd January, 2015, written by the Respondent No.3 i.e. the Chief Executive Officer, Zilla Parishad, Ahmednagar, to the Dean, Medical Board, Sasoon Hospital, Pune. It appears that, the letter dated 24.11.2014 was addressed to the petitioner, giving reference of the letter written by the Chief Executive Officer, Zilla Parishad, Ahmednagar, to the Block Development Officer, Panchayat Samiti, Rahata. By letter dated 10th November, 2014, it was communicated by the Chief Executive Officer, Zilla Parishad, Ahmednagar to all the Head of the Departments of Zilla Parishad, Ahmednagar and Block Development Officers of Panchayat Samities, to send names of all those employees, who are appointed from the handicapped / hearing impaired and low vision categories, so as to refer them for medical re-examination. The petitioner was asked to appear before the Civil Surgeon for medical re-examination, and submit medical certificate after re-medical examination. Aggrieved by the same, the petitioner has filed the present Writ Petition.