NISHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed seeking setting aside of the result of the Review Medical Examination (in short, RME) dtd. 28/10/2021, whereby the petitioner was declared to be medically unfit for appointment on the ground of flat foot.

(2.) It is the case of the petitioner that she applied for in the Sub- Inspector in Delhi Police, CAPFs and Assistant Sub-Inspector in the CISF Examination, 2019. The petitioner cleared the Stage-I (that is, Written Examination) as well as the Stage-II (that is, Physical Endurance Test and Physical Standard Test) of the recruitment process. The petitioner, in continuation of the requirements of the recruitment process, appeared for her Detailed Medical Examination (in short, DME) at the Composite Hospital CRPF, GC Campus, Golf Course Road, Ajmer, Rajasthan on 26/10/2021. The DME declared the petitioner medically unfit on three grounds, namely, anaemia, knock knee and flat foot.

(3.) Aggrieved by the decision of the DME, the petitioner applied and appeared for her RME on 28/10/2021, wherein she was declared medically fit on two grounds, namely anaemia and knock knee , however, was again found to be medically unfit on the ground of flat foot.