UDAY SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has been disqualified from the post of Sub-Inspector in Delhi Police and Central Armed Police Forces "CAPFs" on the ground that he suffers from a left-sided Deviated Nasal Septum "DNS". There are concurrent findings by the Detailed Medical Examination "DME" and Review Medical Examination to the effect that the petitioner has left-sided DNS.

(2.) Mr. Ajay Veer Singh, learned Counsel for the petitioner has drawn our attention to the instructions issued by the Ministry of Home Affairs "MHA" with respect to the medical standards for recruitment to the Delhi Police and CAPFs. They state inter alia that patients who are suffering from "mild and moderate DNS with both nasal airways" may not be rejected.

(3.) He points out that the DME and RME reports do not categorise the DNS from which his client is suffering as to whether it is mild, moderate or otherwise.