YADAV VAIBHAV RAVINDRA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) We have considered the strenuous submissions of the learned Advocate for the Petitioner and the learned Advocate, Mr. Rodrigues, on behalf of Respondent Nos.1, 3, 4, 6 and 7. With their assistance, we have gone through the Petition paper book.

(2.) The issue brought before the Court falls in a narrow compass. The Petitioner has been declared medically unfit for further tests in recruitment process for CISF on the ground that he has a Speech Abnormality . The speech abnormality is diagnosed as SUBTLE LISP . Otherwise, the Petitioner is an able bodied person and can take the further tests in the selection process to join the CISF. There is no dispute by the Petitioner as well as the Respondents, that the Petitioner has a slight speech abnormality diagnosed as subtle lisp and he is otherwise fit to undergo the further rounds of the selection process.

(3.) The learned Advocate, Mr. Rodrigues, has brought to our notice a communication dtd. 9/12/2025, issued by Dr. Subrata Mondal from the CISF Unit, ISP Nashik, to the Incharge, RECTT Centre-2025, CISF Unit ISP Nashik, which pertains to the reasons assigned for disqualifying the Petitioner. He was declared unfit during the detailed medication examination due to (a) Speech Abnormality (b) Pectus Excavatum. In the review medical examination, the second abnormality is held to be inapplicable and the Petitioner has been disqualified only due to the speech abnormality - subtle lisp.