BIRENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has assailed the action of the respondents in denying him appointment to the post of Sub Inspector (Exe.) with the Central Industrial Security Force (hereinafter referred to as CISF) as well as the order dated 8th June, 2009 and the order of the Review Medical board dated 19.8.2009 both holding the petitioner medically unfit for the appointment. There is no dispute on the material facts giving rise to the present petition and to the extent necessary, the same are noticed hereafter.

(2.) The petitioner was appointed as a Constable with the CISF on 25.08.2001. On 15.1.2005 while posted at Mumbai, the petitioner was bitten by a snake in the official barrack. He was taken to the nearest Government Hospital where, due to development of gangrene in his little toe of his left foot, the same had to be amputated. The petitioner contends that the same did not have any impact on his physical fitness and that he continued to efficiently discharge his duties. While at Mumbai, the petitioner remained posted at the International Airport.

(3.) With effect from 1.6.2007, the petitioner was transferred and posted with the CISF unit at the Indira Gandhi International Airport, New Delhi. Ms. Rekha Palli, learned counsel appearing for the petitioner points out that on account of the petitioner's dedication and commitment to duty and efficient discharge thereof, he was deputed on Commando Duty as part of the Quick Reaction Team (QRT) at the said airport at New Delhi. The petitioner continues to perform such duties as on date.