BAIKUNTHA RAJBONGSHI Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) (Oral)- Heard Mr. R. Mazumdar, learned counsel for the petitioner and Mr. DC Chakraborty, learned Central Govt Counsel, appearing on behalf of respondents.

(2.) As agreed to by the learned counsel for both sides and having regard to the subject matter involved, this writ petition is being disposed of at the admission stage.

(3.) Pursuant to an advertisement issued in Jan., 2007 inviting applications for filing up vacant posts of General Duty Constables in the CRPF, the petitioner submitted his application, and participated in the selection process. THe petitioner cleared the selections. However, in the mandatory medical examination which of the was carried out on 30.5.2007, the petitioner was found to be unfit on account of the following medical findings :