Delhi High Court
Flg Offr Deepak Gupta Retd vs Union Of India And Others on 13 February, 2023
Bench: Suresh Kumar Kait, Neena Bansal Krishna
NEUTRAL CITATION NO: 2023/DHC/001040
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: February 13, 2023
+ W.P.(C) 765/2023
FLG OFFR DEEPAK GUPTA RETD ..... Petitioner
Through: Ms. Chhavi Yadav for Mr. Ajit
Kakkar, Advocate.
versus
UNION OF INDIA AND OTHERS ..... Respondents
Through: Mr. Vikrant N. Goyal and Ms.
Ayushi Garg, Advocates.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
J U D G M E N T (oral)
1. A petition under Article 226 of the Constitution of India has been filed by the petitioner seeking following reliefs :
"Issuance of Writ of Certiorari to Set Aside Medical Certificate Dated 28.02.2022 and letter no. AV/22025/10/DMS/Med dated 09.03.2022.
b) Issuance Of Writ Of Mandamus Directing The Respondents To Conduct a Re-medical Board.
c) To pass any such direction as deemed fit by the W.P.(C) 765/2023 Page 1 of 2 Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:14.02.2023 15:06:17 NEUTRAL CITATION NO: 2023/DHC/001040 Hon'ble Court in the facts and circumstances of the case."
2. In view of the averrments made in the present petition, we hereby dispose of the present petition by giving opportunity to the petitioner to make a representation within two weeks against Medical Certificate dated 28.02.2022 and on receipt of the same the respondents are directed to decide the same within four weeks thereafter.
3. Needless to say if the petitioner is still aggrieved by the decision of the respondents, he may challenge the same before the appropriate Court.
(SURESH KUMAR KAIT) JUDGE (NEENA BANSAL KRISHNA) JUDGE FEBRUARY 13, 2023 va W.P.(C) 765/2023 Page 2 of 2 Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:14.02.2023 15:06:17