AMARDEEP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has sought direction against the respondents to appoint him to the post of Constable-GD in BSF, CISF, SSB and CRP- 2011 and to quash the review medical examination held on 17th October 2011 of the petitioner at SSB Academy, Srinagar, District Pauri Garhwal as well as a direction to the respondent to constitute a special medical board for the medical examination of the fitness of the petitioner.

(2.) The brief facts to comprehend the dispute between the parties are that respondent no.2, The Staff selection Commission (N/R), invited applications online for the recruitment to the Post of Constable (GD) in BSF, CISF, SSB & CRPF in the month of January, 2011. Pursuant to which the petitioner submitted his application seeking combined recruitment for the post of Constable-GD. The petitioner was called for the physical test at the CRPF Camp, New Delhi and was given the Roll No. 2002000342. On 21st April, 2011 the petitioner appeared for the physical test and also qualified the same.

(3.) After the physical test, an admit card was issued for the written test at the Recruitment Centre Sh.Guru Ram Public School, Bindal, Khurbura Mohalla, Dehradun (Uttrakhand) on 5th June, 2011, for which the petitioner duly appeared for direct recruitment under the general category. The petitioner qualified the physical and the written examination. Thereafter, the petitioner was called for medical test and he was directed to appear on 27th July, 2011 at the Medical Centre at SSB Academy, Srinagar, District Pauri Garhwal, Uttaranchal -246174. After his medical examination, a memorandum was given on 30th July, 2011 declaring the petitioner unfit due to the specified reasons of : i) Varicose Vein Rt. side; ii) Drooping Lt. shoulder and iii) Increased Carrying Angle Lt. side.