LAWS(DLH)-2022-2-196

VEER KUMAR Vs. UNION PUBLIC SERVICE COMMISSION

Decided On February 24, 2022
Veer Kumar Appellant
V/S
UNION PUBLIC SERVICE COMMISSION Respondents

JUDGEMENT

(1.) The present petition has been filed seeking a direction to the respondent no. 2 to allow the petitioner to appear in the interview for the post of Assistant Commandant pursuant to the Examination Notice No. 12/2020-CPF dtd. 18/8/2020 published by the respondent no. 1 for the 'Central Armed Police Forces (Assistant Commandants) Examination, 2020' (hereinafter referred to as 'Examination Notice').

(2.) It is the case of the petitioner that pursuant to the Examination Notice, the petitioner applied for the post of Assistant Commandant. The petitioner, having qualified the written examination, was called for his Detailed Medical Examination (in short, 'DME') to SSB Gorakhpur.

(3.) In the DME, however, vide report dtd. 13/4/2021, the petitioner was declared to be medically unfit on two grounds, namely, 'Defective Distant Vision Left Eye 6/24 c Glass' and 'Varicose vein (R) Lower Limb'. The petitioner, aggrieved by the report, was directed to appear for a Review Medical Examination (in short, 'RME') which was to be conducted at Referral Hospital, NOIDA.