MOHAMMAD YAQOOB MIR, J. - (1.)Petitioner seeks quashing of the order HQ DGAR order No. I.31021/41AR/IMB/16 Adm-III/137 dated 18.04.2016 and subsequent discharge certificate thereto bearing Sl. No. 214, further prays for setting aside the Annual Medical Check-up categorisation and also the speaking order No. OB Thapa/UPAO-Legal/953/2018/1335 dated 17.5.2018.
(2.)Petitioner admittedly was enrolled in the Assam Rifles on 10.12.2008 and posted to 41 Assam Rifles w.e.f. 08.04.2010 after completion of his basic military training. He was allotted with Ex. No. G/5017057A Rifleman (General Duty).
(3.)While serving with 41 Assam Rifles in the month of January 2015, he was diagnosed as a case of Alcohol Dependence Syndrome (ADS) and referred to Assam Rifles Composite Hospital, Shukhovi on 5.9.2015 for medical treatment and management by the Psychiatrist. After assessing his medical status, he was placed in Low Medical Category S3 (Temporary-24) by the Psychiatrist on 19.1.2015 and was advised to take medicines regularly, abstain from alcohol consumption. Then again, he had been referred to Assam Rifles Composite Hospital, Shukhovi after six months for medical review on 17.7.2015, on examination, he was upgraded to medical category S2 (Temporary-24) w.e.f. 28.7.2015.