LAWS(DLH)-2018-5-697

DEEPAK PAHAL AND ANOTHER Vs. STAFF SELECTION COMMISSION

Decided On May 21, 2018
Deepak Pahal And Another Appellant
V/S
STAFF SELECTION COMMISSION Respondents

JUDGEMENT

(1.) The present petitions have been filed by the petitioners praying inter alia that the proceedings of the Review Medical Examination held on 15.07.2017 at STC, BSF Jodhpur, Rajasthan be quashed and the respondent/SSC be directed to declare them as qualified in the CISF examination 2016 for recruitment to the post of Sub-Inspectors in Delhi Police, CAPFs and Assistant Sub-Inspector.

(2.) Learned counsel for the petitioners submits that the petitioners had participated in the CISF Examination, 2016, advertised on 09.01.2016, as they were fulfilling all the eligibility conditions. The petitioners submitted online applications for the said Examination. The respondent vide its letter dated 26.08.2016, declared the petitioners provisionally qualified on the basis of performance in Paper I held on 05/06.06.2016 and PET/PST/Medical Examination Test held on 17.09.2016. The petitioners were declared qualified in the PET/PST in the result declared on 17.09.2016.

(3.) Subsequently, vide memorandum dated 10.04.2017 the respondent/SSC declared the petitioners 'unfit' on the ground of hypertension. The petitioners filed an appeal against the said order before the Review Medical Board. On 15.07.2017, the Review Medical Board declared the petitioners unfit for the very same reason i.e. hypertension. Aggrieved by the said decision, the petitioners have filed the present petitions.