MR. DEVINDER Vs. BORDER SECURITY FORCE & ANR.

JUDGEMENT

(1.) The petitioner has sought quashing of order dated 16th December, 2010, rejecting his candidature to the post of Head Constable (Min.) in the Border Security Force and the order dated 25th March, 2011 of the Review Medical Board holding the petitioner unfit for the said post on account of the petitioner having "knock knees".

(2.) The petitioner had applied for the post of Head Constable (Ministerial) in the BSF pursuant to an advertisement given in the employment newspaper. The application of the petitioner was accepted and he was allotted roll number 11607193. The petitioner appeared in the written test on 19th September, 2010. Thereafter, he was asked to appear for the physical test on 30th November, 2010.

(3.) According to the petitioner, in the physical test he was found fit as his physical endurance, height, chest and eye sight was found to meet the minimum requirement. The petitioner thereafter, appeared in the typing test on 5th December, 2010 and the computer proficiency test on 9th December, 2010.