MANISH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, petitioner prays as under:

(2.) Case of the petitioner is that he applied for the examination for the Posts of Head Constable (Radio Operator) and Head Constable (Radio Mechanic) in the Border Security Force and qualified the phase I (Written Examination) and thereby eligible to appear in the phase II (Physical Endurance and Measurement Test). During Detailed Medical Examination, he was declared unfit on two counts viz.

(3.) Being aggrieved, petitioner applied for Review Medical Examination and as per the result of RME on 6/3/2023, he was declared unfit on the ground of "Defective Distant Vision" wherein his eyesight was recorded as 6/12 and 6/18. Thereafter, petitioner got his eyesight tested at Dr. Baba Saheb Ambedkar Hospital, New Delhi and Safdurjung Hospital, New Delhi on 9/3/2023 wherein his vision has been recorded as 6/6 for both the eyes.