LAWS(DLH)-2022-10-161

HIMANSHU BANSAL Vs. UNION OF INDIA

Decided On October 18, 2022
Himanshu Bansal Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) By way of the present petition, petitioner seeks following reliefs:-

(2.) The respondent no.2/SSC issued a notice bearing No. F.No. 3-1/2020-P&P-I for the post of Constables(GD) in Central Armed Police Forces (CAPFs), NIA, SSF and Rifleman(GD) in Assam Rifles Examination for the year 2021.

(3.) Thereafter, the petitioner after having applied under the 'OBC Category' appeared in the written examination which was to be conducted on 25/11/2021. Upon being successful in the written examination and thereafter, also in the Physical Efficiency Test and Physical Standard Test held on 20/5/2022, the petitioner was called for a Detailed Medical Examination on 21/9/2022, wherein, he was declared 'unfit' due to defective distant vision in Right Eye(6/9) vide result dtd. 23/9/2022. Consequent thereto, petitioner appeared for the Review Medical Examination, wherein, again he was declared 'unfit' for the aforesaid defect.