PAVNESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel appearing for the parties were heard.

(2.) The appellant who was working as a constable with the Border Security Force (BSF), applied for the post of Sub-Inspector General Duty (GD) through Limited Departmental Competitive Examination (LDCE) 2018-19 but was declared medically unfit and the said order was not disturbed even in the review medical examination by Board of three doctors.

(3.) Aggrieved by the above action of the respondent BSF declaring him medically unfit for the post of Sub-Inspector (GD) through LDCE, the appellant preferred a writ petition before the Delhi High Court for quashing the medical result dtd. 27/2/2020 of the review medical examination and for a direction to the respondent BSF to treat him medically fit.