VIKASH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondents.

(2.) The petitioner was an applicant for appointment as Constable GD in the Respondent-Para Military Force (for short 'the Force'). The Medical Board has found the petitioner to be suffering from certain physical fitness deficiencies. The petitioner, in the circumstance, has submitted his application for Review Medical Board along with certificate issued by the Deputy Superintendent of Medical College. The same has been rejected by the respondent-Force leading to filing of the instant writ petition.

(3.) The claim for Review of the Medical Examination made by the petitioner has been rejected by a communication of the Deputy Inspector General of Police of Central Reserve Police Force, Mokama Ghat dated 20.03.2020.