ROHIT KUMAR Vs. INDIAN COAST GUARD

JUDGEMENT

(1.) This petition has been filed by the petitioner with the following prayers:

(2.) The challenge in this petition by the petitioner is against the rejection of his candidature by the Medical Board through the impugned rejection dated January 12, 2024, impugned Review Medical Board Certificate dated February 12, 2024 and the impugned Result Sheet dated March 22, 2024, as illegal and arbitrary.

(3.) The case of the petitioner is that, he applied for recruitment in the Indian Coast Guard to the post of Navik (General Duty). He cleared Stage-I of the recruitment process on December 20, 2023. The Stage-II included a comprehensive medical examination. However, the petitioner was declared unfit on the ground of Deviated Nasal Septum (DNS) to the right.