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Ex-Parte Direction) Nishant Kumar vs Union Of India & Others on 27 July, 2020

Author: Rajiv Sahai Endlaw

Bench: Rajiv Sahai Endlaw, Asha Menon

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P. (C) 3626/2020, C.M. Appl. No.12918/2020 (for ad-interim
       ex-parte direction)

       NISHANT KUMAR                                       .....Petitioner
                   Through:              Mr. Manjeet Singh and Ms.
                                         Samvedna Verma, Advocates
                     versus

       UNION OF INDIA & OTHERS                 .....Respondents
                     Through: Mr.Nirvikar Verma and Mr.
                              Hussain Taqvi, Advocates with Mr
                              B. Mishra, Wing Commander

       CORAM:
       HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
       HON'BLE MS. JUSTICE ASHA MENON

                        ORDER

% 27.07.2020 [VIA VIDEO CONFERENCING]

1. In pursuance to the order dated 16th July, 2020, though the counsel for the respondents Indian Air Force states that the Review Medical Board is for Officer Cadre and not for Airmen and refers to the Rules in this regard, but the same are not before us. Similarly, though, reading from the instructions received, it is stated that 'Pilonidal Sinus' is different from 'Fistula in Ano', but it is elaborated that the two are situated in the same region and are often confused for each other.

2. It is apposite that the respondents Indian Air Force today itself file the Rules as well as the Instructions in writing received with respect to the medical condition, so as to be on record day after tomorrow.

3. The respondents Indian Air Force are also requested to endeavour to have a medical personnel connect via Video- Conferencing during the hearing day after tomorrow.

4. List on 29th July, 2020.

RAJIV SAHAI ENDLAW, J.

ASHA MENON, J.

JULY 27, 2020 s W.P. (C) 3626/2020 Page 2 of 2