GOPAL CHAND Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The instant petition has been filed for the grant of following substantial reliefs:

(2.) The undisputed facts are that the petitioner was appointed as a Constable (GD) in Band Platoon against the strength of 1st Bn. ITB Police and joined on 15.11995 at BTC Bhanu (Haryana) . It appears that thereafter a complaint had been received against the petitioner on the basis of which screening test was conducted by Medical Board at BTC, ITBP, Bhanu (Haryana) during the month of March, 1996 and the petitioner was found to be a case of Pulmonary T.B. and was required to be produced before the Medical Board. The petitioner appeared before S.M.B. on 23.8.1996 and after examination, the following opinion was given by the Sector Medical Board:

(3.) Ultimately, the petitioner was invalidated out from service from 25.1.1997 constraining him to file the instant petition.