AVNEESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners appeared in the examination for the post of Head Constable (Ministerial) in Sashastra Seema Bal (SSB). They thereafter qualified for the typing test also. When the medical examination was done on 13/11/2021, they were found physically fit but on account of certain tattoos on a certain part of their hands, they were denied employment.

(2.) Sri Pramod Kumar Pandey, learned counsel appearing for the respondents has pointed out certain guidelines for the recruitment and in it he has specifically pointed out from Clause 11 that tattoos could be allowed only on the left hand and that too if they were in consonance with the religious sentiments of the candidates.

(3.) Learned counsel for the petitioners states that this condition appears to be absolutely arbitrary. What is more, learned counsel for the petitioners states that the petitioners had also got their tattoos removed but no opportunity of a review medical examination was afforded to them.