DHEER SINGH Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The petitioner assails an order dated 18.07.2017 passed by the respondent No.3/CISF, rejecting his application for a re-medical examination on being disqualified for medical reasons during the process of recruitment of Sub-Inspectors in Delhi Police, CAPFs and ASI in CISF 2016 Examination. The petitioner has also challenged an order dated 204.2017 passed by the respondent No.2/SSC, declaring him unfit for recruitment to the post of SI in the CISF on 204.2017, on account of suffering from (i) low near eye, (ii) tachycardia, (iii) hypertension and (iv) tremors.

(2.) Briefly stated, the facts of the case as gathered from the records are that on 09.01.2016, the respondent No.2/SSC had issued an advertisement for recruitment of Sub-Inspectors in Delhi Police, CAPFs and ASI in the CISF. The petitioner had participated in a written test (Tier-I) on 05.06.2016. On 18.12016, the petitioner was called by the respondents to undergo a physical endurance test (PET). On qualifying the said test, the petitioner was called for a Tier-II examination on 14.09.2016. On 21.04.2017, the petitioner was subjected to a medical examination at the Composite Hospital, BSF, Jodhpur and was declared unfit on the ground that he was suffering from (i) low near eye, (ii) tachycardia, (iii) hypertension and (iv) tremors. (Annexure P-2).

(3.) The petitioner submitted a Medical Fitness Certificate dated 22.04.2017 after appearing before a doctor at the Government Hospital at Jodhpur, who cleared him of the first ailment, namely, low near eye vision. The said fitness certificate also recorded that the petitioner had undergone an ECG twice, his pulse rate was regular and no tremors were detected. Armed with the said Certificate, the petitioner submitted an application to the respondents for a Review Medical Examination, which was conducted at the Composite Hospital, CRPF Camp, Jharoda Kalan on 12.07.2017. As per the report of the Review Medical Board, the petitioner was found fit from the 'eye side' and no tremors were observed. However, he was declared unfit on the other two counts, i.e., (i) Tachycardia and (ii) Hypertension.