ASHISH KUMAR VERMA Vs. UNION PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) CM No. 16544/2012 Allowed, subject to just exceptions.

(2.) In each case we have highlighted that it is useless to simply state that the person concerned has been found to be unfit, or at the most simply state the cause for it to be opined that the person is unfit. We have been highlighting the importance of referring to the known medical standards of fitness, for the reason, hardly anybody in this world would be a 100% fit person; tested on the scale of fitness achieving the highest point.

(3.) In the instant case, the notification issued by the Ministry of Home Affairs being No.I-45023/1/2011-Pers.-II dated June 18, 2011 has certified the fitness standard pertaining to the fore limbs, with reference to the elbows : having a carrying angle which should not be more than 15 degree for males and 20 degree for females.