SATENDER KUMAR Vs. UOI

JUDGEMENT

(1.) (Oral)

(2.) BY way of this writ petition, the petitioner assails an order 3rd dated June, 2010 finding him medically unfit for appointment to the post of driver with the Indo Tibetan Border Police (,,ITBP hereafter for gravity). The candidature of the petitioner has been rejected on the ground that in a medical examination dated 1st June, 2010 and the review medical examination conducted on 17th September, 2010, it has been opined that the petitioner is medically unfit on account of "Deformed (Bony) little finger both hands".

(3.) IN the interest of justice and merits of this case, it is necessary that the petitioner be appropriately examined by such experts who would place the opinion on the medical fitness of the petitioner for recruitment.