RAJESH KUMAR ARYA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking quashing of letter dtd. 15/12/2015 whereby his representation dtd. 9/10/2015 seeking grant of senior time scale along with 26th batch was rejected. In addition, quashing of orders dtd. 20/5/2016, 23/11/2016 and 12/7/2019 respectively is also sought, whereby petitioner's representations dtd. 22/3/2016, 10/10/2016 and 6/2/2019 respectively, seeking notional date of appointment, financial benefits and regular promotion to the rank of Deputy Commandant along with his batch mates of 26th Batch, have been rejected.

(2.) Petitioner has pleaded in the petition that pursuant to an advertisement dtd. 9/5/2009 for filling up the post of Assistant Commandant in CAPF, petitioner had applied for the same. The petitioner underwent written examination and was declared successful vide result dtd. 2/6/2010. Thereafter, petitioner underwent PET and Medical on 23/6/2010 and 24/6/2010 respectively. In the result declared on 2/6/2010, petitioner cleared the PET, however, was declared medically unfit on 24/6/2010. The petitioner filed an application for review medical examination and he was permitted to undergo the same on 30/8/2010. However, vide result dtd. 31/8/2010, petitioner was again declared medically unfit.

(3.) Being aggrieved, petitioner claims to have got himself examined at All India Institute of Medical Science (AIIMS) and vide report dtd. 29/6/2010, he was declared fit for the post of AC(DE) in CAPFs.