MANDEEP KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been filed challenging the memorandum of unfitness dtd. 15/11/2021 and the Review medical examination report dtd. 17/11/2021 whereby the Petitioner has been declared medically unfit on account of Deviated Nasal Septum right side (DNS right side). Petitioner also seeks directions to the Respondents to recruit the Petitioner as head constable (ministerial) since he has been declared fit by the Medical Officer, Department of ENT, MA Civil Hospital, Hisar.

(2.) Learned counsel for the Petitioner states that the Petitioner applied for the post of Head Constable (Ministerial) in the Shashastra Seema Bal [SSB] on 4/9/2018. He states that as part of the recruitment process, the Petitioner was called for detailed medical examination on 13/11/2021.

(3.) He states that in the said medical examination, the Petitioner was given the impugned Memorandum of unfitness dtd. 15/11/2021 by the Assistant Commandant (Med), Board -1, on the grounds of DNS right side and Dental Fluorosis and the Petitioner was referred for Review Medical Examination on the said two issues.