KUSHAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, through instant petition under Articles 226/227 of the Constitution of India, is seeking setting aside of order dtd. 22/11/2023 (Annexure P-6) whereby he has been declared medically unfit on the ground of tattoo on his right forearm.

(2.) The petitioner pursuant to Advertisement No.13/2022 applied for the post of Constable Tradesmen in Indo-Tibetan Border Police Force (I.T.B.P.). The petitioner was subjected to medical examination wherein he was rejected on the ground of tattoo on his right forearm. The petitioner applied for Review Medical Board wherein he was again rejected on the ground of tattoo on his right forearm.

(3.) Learned counsel for the petitioner submits that the petitioner was not granted sufficient time to get removed tattoo otherwise he would have got removed. After removal of tattoo, there are always scars, however, these are curable.