LAWS(DLH)-2020-5-75

DHIRAJ MILIND DHURVE Vs. UNION PUBLIC SERVICE COMMISSION

Decided On May 22, 2020
Dhiraj Milind Dhurve Appellant
V/S
UNION PUBLIC SERVICE COMMISSION Respondents

JUDGEMENT

(1.) Cm No.11267/2020 & CM No.11268/2020 (both for exemption)

(2.) The applications are disposed of.

(3.) The petitioner, an engineering graduate and a candidate in the examination process held by respondent no.1 Union Public Service Commission (UPSC) for the post of Assistant Commandants in Central Armed Police Forces (CAPF) and having cleared the written examination and the Physical Efficiency Test / Physical Standards Test and having failed the Medical Standards Test for the reason of being overweight, has filed this petition seeking a direction to the respondents to conduct medical re-W.P.(C) No.3237/2020 & CM No.11266/2020 (u/S 151 CPC for adinterim ex-parte directions) examination of the petitioner by measuring weight of the petitioner with a properly calibrated weighing machine and to call the petitioner for interview / personality test, if found successful in such medical re-examination.