SAYEED AMITAB AHMED Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS instant writ petition is placed before this court challenging the medical unfit certificate issued by the Medical Officer, Capt. Narendro Yadav on 04.12.2011.

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

(3.) ON the other hand, the learned CGC counsel, Mr. R. Debnath appearing for and on behalf of the respondent submits that the petitioner was taken for further specialized check up, but he refused to go for further check up and brought the certificate before the court issued by the Chief Medical Superintendent, District Malkhan Singh Hospital, Aligarh.