AJAY Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed seeking quashing of the results of the Detailed Medical Examination (in short, 'DME') as well as the Appeal Medical Examination (in short, 'AME') whereby the petitioner was declared medically unfit by the respondents. The petitioner further prays for a fresh medical examination before an independent board of doctors set up by the respondents and if found fit, appointment in the Indian Navy with all consequential benefits.

(2.) It is the case of the petitioner that pursuant to the advertisement inviting applications for Artificer Apprentice (AA) and Senior Secondary Recruits (SSR)- AUG 2020 Batch dtd. 8/11/2019, the petitioner applied for the post of Artificer Apprentice (Submarine) in the Indian Navy. Upon clearing the written examination, the petitioner was called for his DME and other tests at the Recruiting Office, INS Chilka, wherein the petitioner was informed about his provisional selection.

(3.) The petitioner appeared for his DME on 26/1/2021 and vide report dated the same day, the petitioner was declared to be medically unfit on the ground of 'hypo pigmented patches over sternum'. Aggrieved by the result of the DME, the petitioner preferred an application for the conduct of his AME.