UNION OF INDIA Vs. SANTOSH KUMAR

JUDGEMENT

(1.) Heard Mr. H. Gupta, learned counsel for the appellants, i.e., Union of India and Mr. D. Gogoi, learned counsel for the respondent (writ petitioner).

(2.) The impugned common judgment and order dtd. 6/3/2025 passed in WP(C) Nos. 350/2023, 360/2023 is under challenge by way of this appeal.

(3.) The learned Single Judge, vide the impugned judgment and order dt. 6/3/2025, has directed the appellants not to conclude the three inquiry proceedings initiated against the respondent, until and unless the alleged mental illness of the respondent is examined by the Composite Hospital, CRPF, Guwahati, comprising of a qualified psychiatrist and such other qualified medical professionals as deemed necessary. The learned Single Judge held that after the Medical Board of the Composite Hospital, CRPF, Guwahati, undertakes a proper medical examination of the respondent and makes its decision, in terms of Sec. 20 of the Rights of Persons with Disabilities Act, 2016 (hereinafter referred to as the Act), the petitioner should be allowed to file his reply/representation to the 3 Inquiry Reports in relation to the three Inquiry Proceedings, before the Disciplinary Authority.