VIJAY 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 post of Head Constable (Radio Mechanic) through online mode 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, the petitioner applied for Review Medical Examination and as per the result of RME on 27/2/2023, he was declared unfit on the ground of "Defective Distant Vision". Thereafter, petitioner got himself medically tested in respect of his Eye Vision/Eyesight at Civil Hospital, Bahadurgrah on 25/2/2023, Lady Hardinge Medical College on 10/3/2023, Safdarjung Hospital on 11/3/2023, Mittal Clinic, Charkhi Dadri, Haryana on 27/1/2023, Eye-Q Vision Pvt. Ltd on 9/3/2023, Aarogyadham Charitable Eye Hospital on 9/3/2022. Petitioner also approached Keeran Eye Care, Greater Kailash, New Delhi and as per its report dtd. 10/3/2023, petitioner's Distant's eyesight/vision was tested as VA 6/6 (Right Eye) 6/6 (Left Eye).