WPSB/203/2023
2023 Latest Caselaw 1415 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                      HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                  WRIT PETITION (S/B) NO. 203 OF 2023
                                19TH MAY, 2023
BETWEEN:
Ravinder Kumar                                                  .....Petitioner.
And

Additional Director General NCC Uttarakhand & another

                                                                 ....Respondents.

Counsel for the Petitioner : Mr. Parikshit Saini, learned counsel.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Vipin Sanghi)

After some arguments, Mr. Parikshit Saini, learned

counsel for the petitioner submits that the petitioner would be

satisfied if the respondents consider his case for posting in a

Sugam area on the ground of his medical condition.

2. The petitioner states that he has already made a

representation on 21.04.2023 for consideration of his case on

medical grounds for posting in a Sugam area.

3. Let the said representation be considered, and a

Medical Board be constituted for examination of the

petitioner, and for obtaining the report whether the petitioner

can be posted in a Durgam area, within fifteen days.

4. We, however, make it clear that we have not

expressed any opinion on the merits of the petitioner's case.

5. This order shall be served on the respondents by

the petitioner within one day.

6. The writ petition is disposed of in the aforesaid

terms.

7. Pending application, if any, also stands disposed of.

8. Let a certified copy of this order be issued to

learned counsel for the petitioner, today itself, as per Rules.

(VIPIN SANGHI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 19th May, 2023 NISHANT