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Adhir Kumar Verma vs Central Reserve Police Force on 13 May, 2022

Bench: M.R. Shah, B.V. Nagarathna

     ITEM NO.24                                    COURT NO.11                     SECTION XIV

                                     S U P R E M E C O U R T O F          I N D I A
                                             RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                         No(s).      8653/2022

     (Arising out of impugned final judgment and order dated 11-01-2022
     in WP(C) No. 14926/2021 passed by the High Court Of Delhi At New
     Delhi)

     ADHIR                 KUMAR    VERMA                                          Petitioner(s)

                                                          VERSUS

     CENTRAL                 RESERVE    POLICE      FORCE & ORS.                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.70319/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 13-05-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE M.R. SHAH
                             HON'BLE MRS. JUSTICE B.V. NAGARATHNA


     For Petitioner(s)                      Mr.   Amit Kaushik, Adv.
                                            Mr.   Sushant Kumar Sarkar, Adv.
                                            Mr.   Rishabh Jain, Adv.
                                            Ms.   Arti Dvivedi, Adv.
                                            Mr.   Utkarsh Singh, Adv.
                                            Mr.   Rajiv Shankar Dvivedi, AOR

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

We have heard learned counsel for the petitioner, as per the RMB’s order, the petitioner was found to be suffering from Multiple keloid in Central area of chest and single keloid right scapular area.

Digitally signed by Indu Marwah Date: 2022.05.17

Therefore, on the basis of the report submitted by the Medical 17:12:22 IST Reason: Board the petitioner has been declared medically unfit for the post in question.

 As per the settled position of law, Courts cannot sit as an Appellate Authority against the report of the expert in the present case the Medical Board.

No interference of this Court is called for. Special leave petition is dismissed.

Pending application (s), if any, also stand disposed of.

(ARUSHI SUNEJA)                                (NISHA TRIPATHI)
SENIOR PERSONAL ASSISTANT                   ASSISTANT REGISTRAR