Pradumn Maurya vs Union Of India And Ors
2025 Latest Caselaw 6150 Del

Citation : 2025 Latest Caselaw 6150 Del
Judgement Date : 3 December, 2025

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Delhi High Court

Pradumn Maurya vs Union Of India And Ors on 3 December, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~156
                  *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +        W.P.(C) 18408/2025 & CM APPL. 76224/2025
                           PRADUMN MAURYA                                  .....Petitioner
                                      Through:            Mr. Bhanu Raj, Adv.

                                              versus

                           UNION OF INDIA AND ORS                .....Respondents
                                         Through: Mr Rishabh Sahu, SPC with
                                         Mr. Karan Malhotra, GP with Mr. Sameer
                                         Sharma, Advs.

                           CORAM:
                           HON'BLE MR. JUSTICE C. HARI SHANKAR
                           HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                           JUDGMENT (ORAL)

                  %                            03.12.2025

                  C. HARI SHANKAR, J.

1. The only prayer of the petitioner in this writ petition is for a review medical board to be constituted to evaluate the petitioner's case.

2. The petitioner submits that on 25 September 2025, when he was to attend the Review Medical Board, he was suffering from fever. The petitioner has also annexed, with the writ petition, the e-mail addressed by him to the respondent on 28 September 2025 to the aforesaid effect, along with a prescription by a government doctor for 25 September 2025 to support his submission that he was having fever on that day.

W.P.(C) 18408/2025

KUMAR Signing Date:04.12.2025 19:19:40

3. In that view of the matter, having heard learned Counsel, we dispose of this writ petition with a direction that the petitioner should be tested by a RMB on 20 December 2025 at 11 am, on which date the petitioner would report at the site and place to be intimated to the petitioner at the email id of his Counsel i.e., [email protected].

4. The writ petition stands allowed to the aforesaid extent.

C. HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.

DECEMBER 3, 2025 dsn

W.P.(C) 18408/2025

KUMAR Signing Date:04.12.2025 19:19:40