Ravi Kumar vs Union Of India & 4 Ors.
2013 Latest Caselaw 1756 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 
Case :- WRIT - A No. - 25567 of 2013
 
Petitioner :- Ravi Kumar
 
Respondent :- Union Of India & 4 Ors.
 
Petitioner Counsel :- Ali Hasan,Ishtiyaq Ali
 
Respondent Counsel :- C.S.C.,A.S.G.I.-6855/2013
 

 
Hon'ble V.K. Shukla,J.

Heard learned counsel for the petitioner and Sri K.C. Kaushik, Additional Solicitor General of India, assisted by Sri Praven Kumar Jaiswal for respondents.

Record in question reflects that petitioner was a candidate for being selected as Constable and it appears that he faced medical examination at the said point of time and has been declared unfit. Thereafter against the said decision in question declaring an incumbent to be medically unfit, further remedy of appeal has been provided for by appearing before the Review Medical Board. Petitioner availed the said remedy in question and thereafter petitioner has been medically examined by the Review Medical Board on 24.10.2011 and thereafter Review Medical Board has proceeded to declare the petitioner unfit on account of increase of camping angle (R). Once such is the factual situation that review medical board has examined the petitioner's medical condition and has declared the petitioner to be unfit on 24.10.2011 then there is no occasion for interfering in the opinion which has been formed by the Review Medical Board.

Consequently, present writ petition is dismissed.

Order Date :- 7.5.2013

Dhruv