PRADEEP KUMAR Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The petitioner has prayed for issuing directions to the respondents/CISF to appoint him to the post of Constable (Driver).

(2.) Learned counsel for the petitioner states that vide Notification dated 19.11.2016 issued by the respondents/CISF applications were invited to fillup backlog vacancies to the post of Constable (Driver) for SC/ST candidates and the petitioner herein had applied for the subject post and was issued a call letter for his medical examination.

(3.) On 19.5.2017, during his medical examination, the petitioner was found medically unfit due to 'Perforation of right tympanic membrance' (normal absence of Perforation). The petitioner asked for a Review Medical Examination in respect of the findings returned declaring him unfit for the subject post. Vide order dated 27.7.2017, the Review Medical Board also declared him unfit for the very same reasons.