PARDEEP Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner seeking quashing of the findings of the Detailed Medical Examination dtd. 21/4/2022 and the Review Medical Examination dtd. 22/4/2022 for the post of Sub-Inspector in Delhi Police and Central Armed Police Forces Examination 2020 or respondents may be directed to conduct fresh Detailed Medical Examination for the petitioner; quashing of the Tattoo Policy as contained in Clause 11.12 of the Sub-Inspector in Delhi Police and Central Armed Police Forces Examination 2020 to the extent that it fails to differentiate between the very appearance of the tattoo i.e. how light or dark it is and how visible it actually is.

(2.) Case of petitioner is that petitioner was found unfit in Detailed Medical Examination dtd. 21/4/2022 and thereafter, in Review Medical Examination dtd. 22/4/2022 for the post of Sub-Inspector in Delhi Police and Central Armed Police Forces Examination 2020 on the ground that petitioner has tattoo on the right arm which is not permissible.

(3.) Petitioner has appeared in person and this Court has seen the tattoo on the right forearm of the petitioner which has "P.S.", i.e. initials of his name Pradeep Singh depicted.