MANISH KUMAR SHAW Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. By consent, rule made returnable forthwith and taken up for hearing and final disposal. 2. Vide letter dated 24th September 2008, the Director, AFMS (H) communicated to the petitioner the result of the Review Medical Board conducted at AFMC, Pune. The result of the Review Medical Board reads as under:

(2.) Manish Kumar Shaw a candidate for IMA-124 entry has been declared medically UNFIT for his disability "LENTICULAR OPACITY (RT) EYE" during RMB held at AFMC Pune on 31st Dec, 2007.

(3.) Documents are returned herewith for your further action please.