DEEPAK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, a candidate for recruitment to the post of Constable/Driver and Constable/Driver-cum-Pump Operator (Driver for Fire Services), pursuant to the advertisement published between 10th and 16th February, 2018 inviting applications for the said posts in the respondents CISF, has filed this petition impugning the order dated 17th May, 2019 of the Medical Board and the order dated 4th July, 2019 of the Review Medical Board, declaring the petitioner 'unfit' and seeks mandamus directing the respondents CISF to consider the candidature of the petitioner for the aforesaid posts.

(2.) The petition came up first before this court on 3 rd March, 2020 i.e. after nearly nine months of the date when the petitioner appeared before the Review Medical Board and was declared 'unfit'. However since the Division Bench before which the petition was listed did not assemble on 3rd March, 2020, the petition was adjourned to 16th March, 2020 and on which date, owing to prevalent pandemic the petition was adjourned to 5th May, 2020. Thereafter the petition was being adjourned from time to time, again owing to the prevalent pandemic and the petitioner did not take any steps for having the petition listed.

(3.) The petitioner ultimately filed CM No.24510/2020 for early hearing and which came up before this Court on 1st October, 2020 and finding that the petitioner himself in the application had stated that the training of the recruited candidates was scheduled to commence in 2020, it was felt that the recruitment process was over. We accordingly enquired from the counsel for the respondents, who informed that the recruitment process inviting applications aforesaid for the year 2017 was long since over.