RENU HOODA Vs. STAFF SELECTION COMMISSION

JUDGEMENT

(1.) ALL these eight Original Applications involving common questions of law and fact have been heard together, and we propose to dispose of the same by this common order.

(2.) IN these O.As., the applicants have prayed for quashing and setting aside the medical reports declaring them unfit for selection to the post(s) of Sub Inspector in Delhi Police and Central Armed Police Forces, Assistant Sub Inspector in Central Industrial Security Force, and Intelligence Officer in NCB, and for directing the respondent -Staff Selection Commission to treat the applicants as medically fit for the said posts. The applicants have also prayed for a direction to the respondent -Staff Selection Commission to further consider the applicants in the recruitment process.

(3.) RESPONDENT no.1 -SSC has filed counter replies to O.A. Nos. 145, 146, 195, 296 and 302 of 2014 wherein it is, inter alia, stated that as per the medical standard indicated in the recruitment notice, medical examination and re -medical examination of the applicants were conducted by the designated Medical Officer and Re -Medical Board/Review Medical Board respectively. They were declared unfit on both the said occasions. As per Note III of Para 10(D) of the recruitment notice, the decision of the Re -medical Board/Review Medical Board is final and therefore, there is no question of further considering the cases of the applicants in the recruitment process.