Naresh Kumar vs Union Of India & Others
2011 Latest Caselaw 6408 ALL

Citation : 2011 Latest Caselaw 6408 ALL
Judgement Date : 8 December, 2011

Allahabad High Court

Naresh Kumar vs Union Of India & Others on 8 December, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 69072 of 2011
 

 
Petitioner :- Naresh Kumar
 
Respondent :- Union Of India & Others
 
Petitioner Counsel :- B.P. Singh
 
Respondent Counsel :- A.S.G.I.,Awadesh Rai
 

 
Hon'ble V.K. Shukla,J.

In the present case factual situation is that along with the appeal medical fitness certificate as provided in Form No.GD/3 had not been appended by the petitioner. Petitioner has tried to contend before this Court that the concerned Doctor, viz., Dr. Raj Kumar at Government Hospital Noida did not issue the medical certificate in the prescribed format, rather he issued medical certificate in consonance with Rule 10 of the Fundamental Rules. Since the said Doctor has not been impleaded and arrayed as respondent, learned counsel for the petitioner is directed to implead him as respondent No.4 in the array of respondents.

Issue notice to newly impleaded respondents, returnable within four weeks.

Order Date :- 8.12.2011

SRY