PREM PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has sought directions to the respondents to conduct his Review Medical Examination, since his candidature to the post of Constable had been disqualified without assigning any reasons or giving any reply to the earlier review medical examination conducted on 30th April, 2011.

(2.) Brief facts to comprehend the dispute between the parties are that the respondents had invited applications for the post of Constable in the Border Security Forces. The petitioner had applied for the said post and he was informed to appear on 16th January, 2011 at 8:00 am at Saraswati Senior Secondary School, 142, Subh. Aash Nagar, Sheela Complex for the written test. On 12th February, 2011 the petitioner was declared successful in the written examination and was directed to appear on 9th March, 2011 at the Battalion office, Border Security Force, Hissar, Haryana alongwith his original documents and photographs for his medical examination.

(3.) Pursuant to the medical examination of the petitioner he was found to be medically unfit on account of knock knee? and spinal deformity? by letter dated 9th March, 2011. However, the petitioner was afforded the right to prefer an appeal against the findings of the medical examination by obtaining the necessary medical certificate from a Medical Officer within 15 days by 18th March, 2011.