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Judgment
C. Hari Shankar, J
This writ petition, in our view, is premature.
The petitioner has been medically examined by the Departmental Rehabilitation Board which has recommended that the petitioner be placed in P-5 category and has further recommended that he be produced before the Invalidation Medical Board1.
The petitioner has appeared before the IMB. The IMB has examined the petitioner and is yet to take a decision.
Ms. Neema, learned Counsel who appears for the petitioner prays that the petitioner be examined by a Review Medical Board. The question of a Review Medical Board would if at all arise only after the IMB has taken its decision and communicated it to the petitioner.
At this stage, the petition is premised on a mere apprehension that the IMB’s decision would be against the petitioner.
We are not inclined to entertain a writ petition founded on a mere apprehension. The petition, therefore, is clearly premature.
It is accordingly dismissed as premature, reserving liberty with the petitioner to re-approach the Court at an appropriate stage.
Footnotes
- 1.“IMB” hereinafter