DURGA SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) CM 16595 of 2012 This is an application for condonation of 35 days delay in re-filing the review petition. It is stated by the learned counsel that by mistake he had attached the review petition with another file.

(2.) The petitioner had applied for recruitment as Head Constable (Min.) in the Border Security Force. Having cleared the written examination and physical test, the petitioner was called and examined medically on 28.11.2011. He was declared medically unfit on the ground of leucoderma vide memorandum issued on 28.11.2011.

(3.) The rules postulate that ordinarily there was no right to appeal, but the Government/Department on evidence placed before them, that there was a possibility of error of judgment in the decision of the medical authority, could allow re-examination by the Review Medical Board.