SURAKSHA Vs. CENTRAL RESERVE POLICE FORCE

JUDGEMENT

(1.) Present writ petition has been filed challenging the memorandum dtd. 30/10/2021 issued by Respondent No.1, whereby the Petitioner was declared medically unfit on account of being overweight. Petitioner also seeks directions to the Respondents to medically re-examine the petitioner in a time bound manner and allow the petitioner to participate in the documents verification process to be conducted in December, 2021.

(2.) Learned Counsel for the Petitioner states that the Petitioner qualified Paper-1 and Paper-2 in the SI-CPO Examination Notice, 2019 and was shortlisted by Respondent No.3 for a detailed medical examination to be conducted by Respondent No. 1. He further states that the Petitioner was initially declared unfit on 27/10/2021 by Respondent No.1 on various grounds such as overweight, Tremors and Anaemia, in furtherance of which the Petitioner opted for a review medical examination before the Review Medical Board.

(3.) Learned Counsel for the Petitioner states that the Petitioner was declared unfit by Respondent No.1 on the ground of being overweight. He admits that the Review Medical Board through respondent no.1 declared the petitioner, being 61.2 kg, unfit as she was overweight by 7.3 kg.