RADHA MOHAN YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) This instant writ petition is directed against the re-commendation for medical examination of the petitioner and subsequent re-commendation of the medical board which is at Annexure-IV of the writ petition.

(2.) The petitioner's case in a nutshell is that:

(3.) The learned counsel for the petitioner, Mr. M. Chanda submits that, in this case, though there are 72 Assam Rifle personnel in shelter employment, but, unfortunately for the reason best known to the respondent, the petitioner Radha Mohan Yadav was picked up and recommended for medical examination and during medical examination he has been placed to P-2 (Permanent). The petitioner is in apprehension that he may be discharged from the service as he was the only one who has been picked up from the medical board, so the instant writ petition has been moved.