KAILASH MAURYA Vs. UNION OF INDIA

JUDGEMENT

(1.) IT appears that the petitioners applied for the post of C. T. /g. D. in Central Reserve Police Force. The petitioners qualified in physical efficiency test and written test. However, in the medical examination, the petitioners were declared unfit.

(2.) THE petitioners have filed the present writ petition for issuance of writ, order or direction in the nature of mandamus directing the respondents to conduct re-medical test of the petitioners taking into consideration, the medical fitness certificate issued by the Chief Medical Officer, Azamgarh. The writ petition was filed during summer vacation in the year 2004.

(3.) IN paragraph 3 of the writ petition, it is, inter alia, stated that the re-medical test had started on 20. 5. 2004 and the last date was 12. 6. 2004.