SANDEEP Vs. INDO TIBETAN BOARDER POLICE FORCE

JUDGEMENT

(1.) This petition has been filed by the petitioner challenging the report of the Review Medical Examination dtd. 15/9/2021 of the petitioner, declaring the petitioner 'unfit' for appointment as Constable (Driver) with the Indo-Tibetan Border Police Force (hereinafter referred to as 'ITBP Force') due to defective vision of 6/12 (right eye) and 6/12 (left eye).

(2.) The petitioner further challenges the order dtd. 1/11/2021 passed by the respondent no.4 dismissing the petitioner's representation against the decision of the Review Medical Board. The petitioner prays for a direction to the respondent to carry out a Review Medical Examination of the petitioner in any independent Medical Institution and if found fit, appoint the petitioner as a Constable (Driver) in the ITBP Force with all consequential benefits.

(3.) The learned counsel for the petitioner submits that the petitioner had applied for the post of Constable (Driver), under the Scheduled Caste category pursuant to the advertisement for recruitment issued by the ITBP Force in the year 2017. The petitioner qualified the Physical Efficiency Test (PET) and the Physical Standard Test (PST) as also the written test. The petitioner was thereafter subjected to a Detailed Medical Examination at Referral Hospital, ITBP Campus, PO-Surajpur, Greater Noida, Gautam Budh Nagar, Uttar Pradesh on 13/9/2021 and was declared unfit on the following two counts: