PRAKRITI MAULEKHI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner applied for admission in the Sainik School, Ghorakhal, Nainital ("the School"). She was denied admission on the ground that she did not meet the physical and medical fitness standards. The petitioner seeks directions that she be allowed to be admitted in the School.

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is the case of the petitioner that pursuant to an advertisement for Entrance Examination in the School, she took the entrance test and obtained 260 marks out of 300 marks. After the Written Examination, she was required to undergo Medical Examination at Military Hospital Bareilly, but she was declared unfit on account of Biletaral Brachydactyly fourth toes. The father of the petitioner appealed before the appellate authority against the decision of Medical Board. The petitioner was called for the Medical Board proceedings at the Command Hospital, Lucknow, but she was still declared medically unfit on account of deformity of the toe in both the feet.