BHUPINDER KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, a contender for the post of Constable/driver in the Central Reserve Police Force (hereafter referred to as the Force') having been rejected for recruitment on the medical ground seeks the intervention of this Court for redress.

(2.) I have heard Mr. R. Mazumdar, learned counsel for the petitioner and Ms. J. Huda, learned Central Government Standing Counsel for the respondents.

(3.) BEING rejected, the petitioner got himself medically examined by the doctors of the Gauhati Medical College Hospital (hereafter referred to as GMCH'), to be specific, Assistant Professor of Surgery for the External piles and a Orthopedic surgeon for the other condition. Both the doctors having certified that he was medically fit on the said counts, the petitioner in terms of Clause 12 of the advertisement submitted an appeal requesting for medical re-examination. Along with the aforementioned appeal, the petitioner appended the medical certificates issued the re-examination was held by the Medical Board constituted by the Force on 11. 2. 2008 which however, reiterated the opinion expressed earlier. The Medical Board therefore construed him to be unfit for being recruited to the Force.