CHANDAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the decision of the review medical board constituted by the respondents by which he has been declared to be medically unfit to hold the post of a Constable (GD) in the Board Security Force (BSF, for short).

(2.) The case of the petitioner in short is that he applied for the post of Constable (GD) in the BSF. He was selected and was directed to appear for the medical examination. That medical examination was found him to be fit. Close to 4 years after such medical examination, the Director General, BSF, i.e. the respondent No. 2 herein directed the petitioner to join his duties at BSF Wing, Kadamtala which he did on Nov. 13, 2015.

(3.) Subsequently, by an order dated Dec. 23, 2015, the petitioner was found to be medically unfit for having a tattoo mark on the right upper arm. It was specifically mentioned in the said order that in case he wanted to prefer to file an appeal against the findings of the medical examination, he was to apply for review medical examination in the appropriate format after obtaining necessary medical certificate from the registered medical practitioner as per the requirement of the from, within a period of 15 days.