SANDEEP KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Petitioner is before this Court seeking issuance of a Writ of Mandamus under Article 226 of the Constitution of India. He challenges the Medical Examination Report and Unfit Memorandum dtd. 14/11/2025, issued by Respondent No. 6, and prays that the same be quashed and set aside, as it adversely affects his candidature for the post of 'Constable (General Duty) in the Central Armed Police Forces (CAPFs), as well as for the posts of Constable (General Duty) and SSF, Rifleman (General Duty), Assam Rifles, and Sepoy in the Narcotics Control Bureau, 2025 Examinations' (hereinafter referred to as the '2025- Examination').

(3.) The Petitioner has been declared unfit on account of 'Scoliotic Deformity', which was observed in the thoracic spine with convexity towards the left side on the X-ray of the chest. By a Review Medical Examination Report dtd. 19/11/2025, the opinion of the Detailed Medical Examination Board was upheld.