RAM NATH JHA Vs. DGP

JUDGEMENT

(1.) THIS is a second round of litigation. The first was fought, when W.P.(C) No.4705/2010, filed by the Petitioner was disposed of vide judgment and order dated 26th November 2010.

(2.) THE Petitioner is a ex-serviceman and applied for being employed, as an Assistant Sub Inspector, under CISF. Petitioner was successful at the process of selection completed by the Respondents. However, he was denied the fruits of his success inasmuch as at a medical examination, he was opined to be medically unfit. THE reason for the medically unfitness is that the Petitioner has lost all his teeth and uses dentures.

(3.) IT be noted that the age of the Petitioner is 51 years and thus, the Division Bench, rightly opined, that physical fitness standards has to be realistic keeping in mind that the Petitioner was then aged 50 years.