UNION TERRITORY OF J&K Vs. KAISER AHMED BHAWANI

JUDGEMENT

(1.) Cav No. 1292/2021

(2.) We have heard learned counsel for the parties and perused the impugned order dated 10.03.2021.

(3.) The petitioner herein, which is the State authority, should not hesitate to constitute a Medical Board to examine the health condition of the respondent No. 1, who has been posted at Ladakh which is a hard Station in terms of climate conditions, where only a physically fit person can be posted. The State authority even otherwise is responsible and duty bound to post an officer/official to such a hard Station who is physically fit. Therefore, we are not inclined to interfere into the order dated 10.03.2021 passed by the Central Administrative Tribunal, Jammu Bench.