ARCHIT SHARMA Vs. CENTRAL RESERVE POLICE FORCE

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 during 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 medically unfit on the ground of 'Cubitus Valgus' by the Review Medical Examination Board.