SHAILLY UPADHYAY Vs. UNION OF INDIA

JUDGEMENT

(1.) On 21/10/2023, a notification was issued by the respondents inviting applications from sportspersons for the post of Constable (General Duty[Hereinafter referred to as 'GD'.]) in Group-'C' non-gazetted (Non-Ministerial) in Sashastra Seema Bal[Hereinafter referred to as 'SSB'.], for which the petitioner applied.

(2.) On 30/12/2023, after initial documentation and other requisite tests, the petitioner passed the Physical Standard Test[Hereinafter referred to as 'PST'.]. Later, on 2/1/2024, the petitioner underwent a Detailed Medical Examination (DME), memorandum qua which was passed on 3/1/2024, which revealed health issues, including perforation in the right ear, drooping left shoulder, malunited left clavicle shaft fracture, hallux valgus in both feet, and abnormal epidermal cells.

(3.) Thereafter, the petitioner underwent a Review Medical Examination on 4/1/2024 before the Review Medical Board[Hereinafter referred to as 'RMB'.], which declared the petitioner unfit due to the malunited left clavicle shaft fracture with dropping of left shoulder on 10/1/2024.