MEGHAJ SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner is aggrieved by the Respondents rejection of his candidature both for Technical Entry Scheme-42 (,,TES-42) course as well as for the National Defence Academy Course -143 (,,NDA-143) on the ground of medical unfitness.

(2.) The Petitioner, who is just 18 years old, scored 93% marks in his Class 12 examinations, and applied both for the TES-42 as well as the NDA-143 courses. Whereas the examination for the TES-42 course was conducted by the Directorate General of Recruiting West Block III, R.K.Puram, the examination for the NDA-143 course was conducted by the Union Public Services Commission.

(3.) The Petitioner qualified in the selection procedure both for the TES-42 and NDA-143 courses. As far as the TES-42 course is concerned, although in the initial medical examination by a Special Medical Board (,,SMB) he was found unfit on the ground of ,,Eosinophilia, in an examination by the Appellate Medical Board (,,AMB) on 3rd September, 2019 he was declared ,,medically fit for TES-42.