Present : Mr. Manoj K.Tanwar, Advocate for the petitioner. Mr. S.K.Sharma, Advocate for the respondent-UOI. ***** ARUN MONGA, J CM-1968-CWP-2019 Allowed as prayed for. Exemption is granted from filing the true typed and certified copies of Annexures R1 and R2. CM-1970-CWP-2019 Prayer in this application is for placing on record reply by way of affidavit on behalf of the respondent(s). For the reasons stated in the application, the same is allowed. Reply on behalf of the respondent(s) is taken on record. CWP-25137-2018 The present petition has been filed for issuance of a writ in the nature of certiorari to quash the medical certificate dated 10.07.2018 (Annexure P2). Whereby, the petitioner was declared medically unfit in view of having been diagnosed with 'Parapihmosis and Deranged Haemogram', asFor Subsequent orders see COCP-2035-2019 Decided by HON'BLE MR. JUSTICE AVNEESH JHINGAN CWP-25137-2018 (O&M) -2- reflected from the medical certificate issued by Central Airman Selection Board, New Delhi.
2. Learned counsel for the petitioner contends that the Appellate Authority, vide its order dated 11.07.2018 (Annexure P3), constituted a New Medical Board which held the petitioner unfit on the ground of 'Deranged Haemogram'. He further states that the petitioner got himself medically examined at PGIMS, Rohtak. As per the medical certificate dated 06.09.2018 (Annexure P4), issued by PGIMS, Rohtak, it has been opined that the petitioner does not suffer from the above-mentioned disease.
3. Keeping in view the peculiar circumstances, I deem it appropriate to direct the respondent(s) to conduct a fresh medical examination of the petitioner by associating a freshly constituted Medical Board, preferably either at Army Research and Review Institute at New Delhi or All India Institute of Medical Sciences at New Delhi or at Postgraduate Institute of Medical Education and Research, Chandigarh, as per the choice of the respondent(s). Let the needful be done within a period of two months from the date of receipt of certified copy of this order.
4. Accordingly, the present petition is disposed of. March 01, 2019 (ARUN MONGA) smriti JUDGE Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No For Subsequent orders see COCP-2035-2019 Decided by HON'BLE MR. JUSTICE AVNEESH JHINGAN