KRISHAN YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed challenging the action of the Respondents of not granting sufficient time to him for appearing in the review medical examination conducted by the Respondents. Petitioner also seeks directions to the Respondents to grant ten days' time to the petitioner for reduction of his weight and subsequently conduct his re-examination and if found fit, consider his candidature for appointment to the post of Sub Inspector (GD) in CAPF along with all consequential benefits.

(3.) Learned counsel for the Petitioner states that the respondents issued an Advertisement for appointment/ selection to the post of Sub Inspector in Delhi Police, CAPFs and assistant sub inspector in the CISF examination 2019 and the petitioner upon fulfilling all the eligibility criteria, applied for the post of sub inspector (GD) in CAPF.