SURENDRA SINGH Vs. SECRETARY (MHA)

JUDGEMENT

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

(2.) Present writ petition has been filed challenging the letter dated 25th November 2019 issued by IG, ITBP and seeks directions to conduct Review Medical Board under the supervision of specialist doctors and upon clearing of the same, the petitioner be given joining letter to join as a Constable with all consequential benefits.

(3.) Learned counsel for the petitioner states that the petitioner was found unfit in the first Medical Board on account of (i) Anal Tag, (ii) Blood Pressure 148/100, (iii) Overweight and (iv) Eyesight 6/9. He further states that the petitioner challenged the aforesaid findings before the Review Medical Examination Board.