MOHAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has sought a direction to the respondents to constitute an Independent Medical Board for his medical examination and has also sought direction to the respondents to allow the petitioner to join the Indian Navy-01/2012 batch in case the petitioner is declared fit.

(2.) The petitioner has contended that he is a young and bright student, and that he is from a very humble background. The petitioner had passed his Matriculation Examination in the year 2008 from the BSEB, Patna by securing first division. The petitioner, thereafter, passed the Intermediate Examination in the year 2010 from BSEB, Patna by scoring 66% in Physics, Chemistry and Mathematics. Pursuant to an advertisement dated 18th June, 2011 for enrollment as MR/NMR 01/2012 batch in Indian Navy, the petitioner had applied for the same. Thereafter, the petitioner was issued a call up letter-cumadmit card which was for examination scheduled for 4th October, 2011.

(3.) The petitioner disclosed that his medical examination was conducted on 5th October, 2011, and he was declared medically unfit by the Naval Officer of West Bengal on the ground of having- i) Wax (Lt.) Ear (QTU); ii) Hydrocele (Lt.) (QTU); iii) Elevated BP (150/90 MM/Hg) (QTU) and iv) Tachycardia (QTU).