RAHUL BARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Affidavit of service filed on behalf of the petitioner is taken on record.

(2.) Petitioner participated in the selection process for being appointed as Constable (GD) in Central Armed Police Forces (CAPFs).

(3.) In Detailed Medical Examination petitioner was declared medically unfit on the ground of presence of tattoo on right forearm and on right flat foot.