KHITESH GUPTA Vs. DEPARTMENT OF PERSONNEL & TRAINING

JUDGEMENT

(1.) C.M. No. 28412/2020 (for exemption)

(2.) The application is disposed of.

(3.) The petitioner, a candidate in the Central Civil Services Examination, 2013 with a rank of 184, which according to the petitioner made him eligible for consideration for appointment in the Indian Police Service (IPS), was denied the same for the reason of, during the medical examination, having been found to be suffering 'Moderate-Severe Ptosis of the right eye', making him fit only for non-technical services. Resultantly, the petitioner joined the Indian Revenue Service (IRS). The petitioner took the Central Civil Services Examination again, in the year 2014, and though secured a rank of 535 this time but in the medical examination was found fit. Realising that there was an error in the medical examination of the year 2013, the petitioner first filed a writ petition in this Court, seeking appointment in IPS on the basis of 2013 result and thereafter approached Central Administrative Tribunal (CAT), Principal Bench, which has vide order dated 27th September, 2019 dismissed the O.A. 2982/2016 preferred by the petitioner. Aggrieved therefrom, this petition has been filed.