MAHENDRA CHAWLA Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition has been filed for the following prayers:

(2.) The petitioner applied for the post of Constable Store Keeper (Male) in Border Security Force (BSF) on 12/7/2022 and cleared all the examinations and thereafter, he was called for Medical Examination on 17/11/2022. It is the case of the petitioner that he has not been appointed in view of a tattoo on his right forearm. After such a report was made by the Medical Board declaring him unfit in view of the tattoo, he thereafter, got the tattoo removed and accordingly, also obtained certificate dtd. 18/11/2022 from one M/s.Jai Bhole Tattoo. The petitioner was called for Review Medical Examination however, he was declared unfit.

(3.) Learned advocate appearing for the petitioner has submitted that the petitioner is a resident of rural village and there is custom and tradition in the rural areas to get the tattoo on the body and when his case was rejected on the ground of tattoo, he immediately got it removed. It is submitted that the respondents may accordingly, be directed to consider his case of appointment to the said post since tattoo was only 2/3 cm in size. Learned advocate on the contrary, has submitted that the petitioner has appeared before the Review Committee in view of the suggestion of the Medical Board to undergo the process of removal of tattoo and after he had removed the same immediately within a period of 4 days, he was examined by the Review Board.