NAVEEN NIRWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) On 20/7/2020, the respondent no.2 issued an advertisement notice for Paramedical Staff Exam 2020, under which the petitioner applied for the position of Head Constable Junior X-ray Assistant under Other Backward Classes category.

(2.) Subsequently, on 19/12/2020, the petitioner first cleared Physical Standard Test/Skill Test and Trade Test and then on 2/6/2023 completed a computer-based test as well. Advancing in the recruitment process, on 22/2/2024, the petitioner, after clearing the Skill Test/DV/Detailed Medical Examination and Review Medical Examination[Hereinafter referred to as 'RME'], was shortlisted for medical examination. However, on 28/2/2024, the respondents declared him 'Unfit' solely due to his having 'Hypospadias'.

(3.) Hence, the petitioner, vide the present petition under Article 226 of The Constitution of India, seeks quashing of the impugned medical report dtd. 28/2/2024 and direction to the respondents to appoint him to the post of Head Constable Junior X-ray Assistant as also to give him all consequential benefits upon such appointment including seniority, arrears of pay and allowances, future promotion etc.