ASSAM RIFLES THROUGH ITS DIRECTOR GENERAL ASSAM RIFLES Vs. POSHAN LAL

JUDGEMENT

(1.) By this instant review application, the review petitioners are seeking review of the order dtd. 13/10/2025, passed by this Court in WP(C). No. 311 of 2024, whereby the review petitioners had been directed to subject the respondent/writ petitioner, to a review medical examination for the purposes of determining his fitness for recruitment.

(2.) Dr. N.Mozika, learned DSGI assisted by Ms. M.Myrchiang, learned counsel for the review petitioners, submits that a review medical examination will not be the correct remedy, inasmuch as, in view of the lapse of time, and by the prescription of the revised uniform guidelines for recruitment medical examination for recruitment of GOs and NGOs in the CSPFs & Assam Rifles, the findings or opinion will be valid for one year from the date of fitness. He further submits that as the last examination was done on 16/7/2023, the respondent/writ petitioner will have to undertake a fresh medical examination. He further submits that the review of the order is limited to this extent.

(3.) Ms. S.K.Lamba, learned counsel for the respondent/writ petitioner, has no objection if the review application is allowed, but submits that the medical examination should be conducted as expeditiously as possible.