PRIYANKA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner is an aspirant to the post of Constable (G.D.) in the Central Armed Police Forces (CAPFs) and had applied for the said post pursuant to the advertisement dated 21 st July, 2018, published in Employment News/Rozgar Samachar.

(2.) The petitioner appeared for the written test on 14/2/2019 and qualified the written test. Subsequently, she appeared for the Physical Standard Test/Physical Efficiency Test (PST/PET) on 26/8/2019 and was also successful in these tests. On 20 th January, 2020, she was called for a medical examination. Unfortunately, she was declared medically unfit for "Carrying Angle 20 ? Both Side". She was issued a medical unfitness certificate of the same date, i.e. 20/1/2020. She was granted a chance to file an appeal against this finding. Before filing the appeal, she was also required to obtain a medical certificate from a medical practitioner/specialist medical officer of a government district hospital.

(3.) The petitioner approached the specialist orthopaedic surgeon in the Bowring and Lady Curzon Hospital, Government of Karnataka, who, after conducting a thorough examination, declared the petitioner fit, observing that "there is a bit Cubitus Valgus carrying angle 20 ? (18 ?)".