PEEYUSH YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner had applied for the 'Delhi Police, CAPFs and Assistant Sub-Inspector in CISF Examination, 2019'.

(2.) The petitioner was declared unfit for appointment during the Detailed Medical Examination on the following grounds:-

(3.) It is the case of the petitioner that the petitioner was thereafter referred to the Jawahar Lal Nehru Hospital, Ajmer (hereinafter referred to as 'JLN Hospital') for further examination. The petitioner contends that in such examination, the petitioner was found to be medically fit. The petitioner contends that inspite of the said report finding the petitioner to be medically fit, the petitioner was again declared unfit on the same grounds, that is, 'cubitus valgus' and 'right 4th toe deformity' by the Review Medical Examination Board.