ROHIT GAUTAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has sought a direction to declare him successful for recruitment to the post of Constable (GD), CAPF (s) for the year 2011-12 and to follow the results of the medical examination of the petitioner conducted by the District Hospital in appeal and the medical fitness certificate dated 9th August, 2011 issued by the concerned hospital.

(2.) THE petitioner had applied for the post of Constable under the notification for recruitment of Constable (GD), CAPF (s) for the year 2011-12 by the Staff Selection Commission. THE petitioner appeared in the written examination and the result was declared in July, 2011 and petitioner was declared to have qualified the written examination.

(3.) THE petitioner, therefore, filed an appeal along with a medical fitness certificate obtained by the petitioner from Dr.Satya Singh, Senior Consultant, District Hospital, Bijnour stipulating that the petitioner is medically fit and holding that the opinion that the petitioner suffers from Vitiligo, lucodermoil patches over both lower limbs, elbows and profuse is on account of an error of judgment. Pursuant to the request of the petitioner for the review medical examination the petitioner was examined on 15th October, 2011 by a medical board of three doctors. THE review medical board on the basis of the opinion of the skin specialist, Safdarjung Hospital also declared the petitioner unfit on account of "Vitiligo, lucodermoil patches over both lower limbs, elbows and profuse". Result of the review medical examination was also given to the petitioner and he countersigned the same in token of receiving the copy thereof. THE petitioner, however, has only filed a copy of the OPD slip of V.M.M.C and Safdarjung Hospital in the present writ petition.