RAM DIA Vs. GRAM PANCHAYAT CHIDANA

JUDGEMENT

(1.) The present petition has been filed by the petitioner praying inter alia for quashing the order dated 17.8.2015, passed by the respondent No. 3 declaring him unfit for the post of Navik in the Indian Coast Guard on the ground that he is underweight.

(2.) The petitioner had successfully qualified for enrolment to the post of Navik in the Indian Coast Guard on 7.4.2015. On 14.7.2015, he had passed the written examination which comprised of a screening test, main test and physical efficiency test. The petitioner was called for his final medical examination and training at INS, Chilka, Odisha and was directed to report on 17.8.2015. On 17.8.2015, at the time of his examination, when the petitioner was found underweight, he was declared unfit for appointment.

(3.) Mr. Chibber, learned counsel for the petitioner states that the petitioner had travelled all the way from District Nagaur, Rajasthan to INS, Chilka, Odisha which took about two days for presenting himself before the respondent on 17.8.2015 and in this duration, he was suffering from high fever and diarrhoea due to which, he had lost weight and was declared underweight. He submits that subsequently, the petitioner had recovered from fever and diarrhoea, etc., and had regained his weight as is reflected from the noting dated 24.9.2015 in his OPD card issued by Safdarjung Hospital, Delhi, which mentions his weight as 57 kg on 24.9.2015. The petitioner seeks directions to the respondents to reconsider his case for appointment on the ground that he is presently not underweight.