S. C. DWIVEDI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ appeal is directed against the order dated 25.04.13 passed by the learned Single Judge in WP(C) No. 68 of 2013 whereby the writ petition has been disposed of as infructuous. Heard the learned counsel for the parties and perused the papers on records.

(2.) Briefly stated, the writ appellant is the Deputy Commandant, Assam Rifles who filed the Writ Petition No. 68 of 2013 for up-gradation of Low Medical Category to SHAPE-1 with a plea that he was being deprived to be part of the UN Mission Team. He relied on the Medical Board's Report in which he was found to be not suffering from any kind of illness. In Para-2 of the Writ Petition, he plainly stated that, he was illegally and arbitrarily being deprived to go for training to be part of the 4th U.N. Mission Contingent in Haiti.

(3.) It appears that vide letter dated 8.04.13, the learned Single Judge accepting prima facie version of the Writ Petitioner passed the following order which is reproduced as under: