PAPPU BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner before this Court applied pursuant to a selection process initiated by the CRPF for appointment to the post of Constable/Driver. The petitioner claims to be qualified for being selected for appointment to the said post.

(2.) During the process of selection, the petitioner was examined by the Medical Board constituted by the CRPF authority and he was found to be suffering from " Multiple Keloid Chest and Cardiac Murmur ". Consequently, the petitioner was not found fit to be appointed to the post of Constable (Driver).

(3.) It is submitted by the learned counsel of petitioner that during the medical examination, the Medical Board of the CRPF referred the petitioner for an opinion before the Dermatology Department of GMCH. The Dermatology department returned a finding that: