CHANDRAPRATAP SAINI Vs. UNION OF INDIA

JUDGEMENT

(1.) As the issue which arises for consideration in these three petitions is identical, the same is decided by this common order. Suffice to state, the facts of each of the writ petitions shall be narrated separately.

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

(3.) The case of the petitioner primarily is with regard to his disqualification on medical grounds for appointment to the post of Junior Engineer (Civil) in the respondent No.2 Force/ Border Roads Organisation. The medical grounds on which the petitioner has been disqualified are: - Primary Hypertension (High Blood Pressure) and Sinus Tachycardia (High Pulse Rate).