RAHUL KUMAR Vs. SASHASTRA SEEMA BAL

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution of India challenging the Detailed Medical Examination (DME) report dtd. 4/4/2024 and Review Medical Examination (RME) report dtd. 6/4/2024, whereby the petitioner has been declared medically unfit for recruitment to the post of Head Constable (Mechanic) in Sashastra Seema Bal (SSB).

(2.) In 2023, the petitioner had applied for the post of HC(Mechanic) in SSB. As per the recruitment process, he had to undergo the following steps for selection process:

(3.) After successful clearing of PET and PST as also the CBT, the Documentation and DME of the petitioner was conducted. In the DME, he was declared unfit due to the reason that 'Tatoo on ventral aspect of Right mid forearm.' The petitioner applied for a Review Medical Examination, which was conducted on 6/4/2024, and wherein he was again declared medically unfit for appointment to the post of HC (Mechanic) with the remarks as under: