ASARI JAYESHKUMAR KALYANBHAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Present group of petitions are preferred under Articles 226 and 227 of the Constitution of India, raising identical questions of facts and law and therefore, these petitions are being decided by a common judgement and order.

(2.) Facts in the capsulized form for the purpose of adjudication, are drawn from the Special Civil Application No. 11523 of 2020, which are as follows:

(3.) While declaring him unfit by respondent No.5, it was conveyed to him that he can prefer an appeal against the findings of the medical examination and can also apply for review of the medical examination in the enclosed Form No.2 of Constable (General Duty) Exam, 2018 along with the demand draft of Rs. 25/- after obtaining necessary medical certificate from medical practitioner (Special Medical Officer) of the Government District Hospital and above as per Form N.3 Constable (GD) Exam, 2018 so as to reach the addressee with the period of 15 days from the date of medical examination, failing which the candidature for the recruitment would be cancelled without any further notice. It also made a mention that if the appeal was not signed by the candidate and if the medical fitness certificate is not signed by the doctor, appeal would be summarily rejected. It was also further stated that the finger thumb impression and candidate's signature on the fitness certificate shall be attested by the concerned medical practitioner and if the same is received without attestation, the same would be rejected summarily.