Dilip Kumar Seth, J. - (1.) The petitioners contend that they have been sought to be medically examined through a special medical examination by the Purulia Zilla Parishad. The petitioners objected to such medical examination on the ground that no employee can be subjected to medical examination unless he seeks premature retirement on medical ground and he seeks appointment of any of his dependents on account of his being incapacitated or permanently disabled and not otherwise. Even if he is so subjected to medical examination in that event the medical board which can examine him shall be the Standing Medical Board of Medical College and Hospital at Calcutta and he cannot be examined locally.
(2.) The learned counsel for the petitioners in support of his submission referred to a circular dated 22nd May, 1987. I have heard the learned counsel at length.
(3.) The petitioners are drivers. They are due to retire according to their recorded age sometime in the year 2006. Both of them have been asked to appear before the Zonal Medical Board at Bankura by a Memo dated 28th July, 2000. The Chief Medical Officer, Bankura was also requested to constitute a board for examining the petitioners. The petitioners were thereafter asked to appear before the Board.;