KULDEEP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application for placing on record written statement along with annexures and is seeking exemption from filing certified copies of Annexures R-l to R-6.

(2.) For the reasons mentioned in the application, the same is allowed. Written statement along with Annexures R-l to R-6 are taken on record and exemption from filing certifies copies thereof is granted. Main Case :

(3.) This petition has been filed under Articles 226/227 of the Constitution of India seeking issuance of a writ in the nature of certiorari for quashing the order dtd. 4/5/2021 (Annexure P-7), passed by respondent No.4, vide which the petitioner has been declared medically unfit for enrollment in Indian Navy, because the petitioner got himself examined from PGIMS, Rohtak and Medical Centre, Agroha, in which no such disease as pointed out by Navy Authorities, was reported. Further prayer of the petitioner is for issuance of directions to the respondents to give time to the petitioner for filing appeal or re-examine the petitioner by some independent Medical Board.