LALIT KUMAR Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) The Petitioner through this Writ Petition challenges the cancellation of his appointment on the ground that he is declared unfit by the CISF Medical Board. The report of the CISF medical authority declaring the Petitioner medically unfit is under challenge, which does not find any logic when the Petitioner has been recruited to CISF after being found medically fit. The report of the Review Medical Board does not disclose any reason while differing with the doctor of District Head Quarter Hospital and rejected simply indicating that the Petitioner is unfit as per general guideline.

(2.) The brief fact of the case is that:

(3.) Learned counsel for the Opposite Parties earnestly made the following submissions in support of his contentions.