- (1.) The petitioner has filed this application for listing the case for an actual date as the matter is squarely covered by the decision of the Apex Court passed in SLP No. 6037 of 2007 (Annexure A-1).
(2.) For the reasons mentioned in the application we list the case for today. Main case
(3.) The only question involved is whether the holding of Invaliding Medical Board is the condition precedent for discharge of personnel below officer rank (PBOR) on account of low medical category ?;