Delhi High Court - Orders
Armaan Deep Singh Sodhi vs Union Of India And Ors on 14 February, 2019
Author: S. Muralidhar
Bench: S.Muralidhar, Sanjeev Narula
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
13
+ W.P.(C) 127/2019
ARMAAN DEEP SINGH SODHI ..... Petitioner
Through: None.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr Akshay Makhija, CGSC for UOI
with Ms Mahima Bahl, Advocates.
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE SANJEEV NARULA
ORDER
% 14.02.2019
1. The report of the Medical Board , which examined the Petitioner pursuant to the order passed by this Court on 28 th January, 2019 has been placed before the Court. The findings as far as the visual acuity is that the reading is 6/12 in both the eyes and it is not improving even with glasses. There is also a refraction beyond the permissible limits. The final opinion is "unfit for NDA (Army) with sub-standard vision both eyes and myopia beyond acceptable limits".
2. In that view of the matter, no further directions are called for in this petition and the same is accordingly dismissed. No costs.
S. MURALIDHAR, J.
SANJEEV NARULA, J.
FEBRUARY 14, 2019/ rd