PAWAN KUMAR 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 detailed medical examination dtd. 28/4/2022 (Annexure P-8) and review medical examination dtd. 29/4/2022 (Annexure P-9).

(2.) The petitioner pursuant to advertisement applied for the post of Sub-Inspector in Delhi Police. The petitioner cleared the exam and thereafter, he was subjected to medical examination. In the medical examination, the petitioner was declared unfit on two counts i.e. Dental Points 14 and extensive fungal dermatitis below buttocks. The petitioner requested and was subjected to review medical examination. The petitioner was again declared unfit vide report dtd. 29/4/2022.

(3.) Learned counsel for the petitioner submits that fungal infection is not a permanent disease whereas it is a temporary problem. It is a curable defect, thus, petitioner could not be rejected on the said ground.