Anadu vs State Of Rajasthan

Dinesh Mehta, J

It is to be noted that the petitioners aforementioned had their application forms claiming themselves to be having more than 40% disability in one leg.

During the document verification, the respondents have conducted their medical examination and found that the disability showed by the

petitioner(s) was not as claimed by him/her.

It is not in dispute that medical examination of these candidates was done on the spot.

Counsel for the petitioners submitted that such examination was done on the spot and hordes of candidates were examined, hence, possibility of

error cannot be ruled out, given the fact that each of the petitioners do possess appropriate certificate issued by the competent authority.

In view of the aforesaid, without commending anything on correctness of either of the certificates, this Court deems it appropriate to refer these

cases to a Medical Board to be constituted by Principal, Dr. SN Medical College, Jodhpur for examining the petitioners' percentage of disability.

The Principal, Dr. SN Medical College, Jodhpur shall constitute appropriate Medical Board to examine petitioners' physical condition, which will

examine the candidates at Mathura Das Mathur, Hospital, Shastri Nagar, Jodhpur on 18.3.2020 at 11.00 am.

All the petitioners shall remain present at Mathura Das Mathur Hospital, Jodhpur on the aforementioned date and time.

A nominee of the respondent-department shall also remain present with relevant record and material.

List all these cases on 30.3.2020.