DEEPAK Vs. DIRECTOR GENERAL NCC

JUDGEMENT

(1.) The application is allowed as prayed for and Annexures P9 and P10 are taken on record. Exemption sought for is also granted. CWP-4677-2019

(2.) Challenge in this writ petition has been laid to letter/order dated 4.2.2019 (Annexure P7), whereby application of the petitioner for permission to take the NCC 'C' Certificate Examination due on 10.2.2019 was rejected.

(3.) In the year 2013, the petitioner got himself enrolled in Unit-2, CHD Bn., National Cadet Corps as is evident from Certificate dated 7.8.2014 annexed as Annexure P2. The training was for a period of 3 years and on completion of 3 years' training, a cadet becomes eligible to sit for the 'C' Certificate Examination provided he possesses the 'A' Certificate and 'B' Certificate and fulfills the other eligible conditions prescribed in the relevant rules, a copy of which has been placed on record as Annexure P1. In February 2015, the petitioner appeared in 'B' Certificate Examination and qualified the same. The result thereof was declared in May 2015. He graduated into 3rd year of his training and attended the National Integration Camp-I, Bodhgaya from 1.10.2015 to 12.10.2015. Soon thereafter, he developed some skin infection and was medically advised to avoid hot and humid conditions and to keep clean and dry. This is evident from OPD Card issued by the Civil Hospital, Sector-6, Panchkula dated 23.2.2016, a photocopy of which has been annexed as Annexure P4. In September 2018, the petitioner re-joined in the 3rd year and regularly attended the classes. On 21.1.2019, the petitioner made an application for permission to take the 'C' Certificate Examination, but the same has been rejected vide the impugned letter/order dated 4.2.2019 on the ground that there was a break of 24 months after the 3 year tenure of NCC was over.