SIDDHANT DILIP JANGAM Vs. COAL INDIA LTD

JUDGEMENT

(1.) Heard Mr. Shresth Gautam, the learned counsel for the petitioner and Mr. Anoop Kumar Mehta, the learned counsel for the respondents.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has preferred this writ petition for quashing the communication dtd. 28/6/2016 whereby the petitioner has been declared unfit for the job. The further prayer for quashing of order dtd. 27/10/2015 as well as 13/6/2016 issued by the Medical Board of the respondents have also been challenged. The prayer for appointment of the petitioner on the post of Management Trainee (Mechanical) is also made.