ROHIT SETHI Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner was found medically unfit though temporarily. After his due selection, he was given 21 days time w.e.f. 9.11.2009 and was advised to get the surgery done for removal of the defect of Nasal Septum. The petitioner submitted himself for treatment. Claiming that he is now fit for the appointment for which he was considered unfit temporarily, the petitioner has filed the present writ petition.

(2.) However, as per the reply filed, the petitioner has still been found unfit. In this regard, communication (Annexure R-2) has been annexed with the reply, where the petitioner is still found unfit.

(3.) Counsel for the petitioner contends that there was no medical examination done afresh on 23.11.2009 and the petitioner has simply been declared unfit.