KUNDAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed for quashing the letter issued by the Medical Officer (respondent no. 7), by which the petitioner has been found unfit for being appointed on the post of Constable in the Central Reserve Police Force, pursuant to the medical examination held on 03.01.2020. The petitioner has further prayed for quashing the decision of the appellate Board, as communicated by the Dy. Inspector General of Police, Group Centre, CRPF, Mokamaghat, Patna, Bihar, vide letter dated 23.03.2020, whereby and whereunder the appeal of the petitioner for Review Medical Exam has been rejected and consequently, direct the respondents to hold Review Medical Exam of the petitioner and appoint him on the post of Constable in the Central Reserve Police Force, if he is found fit in the review medical examination.

(2.) The learned counsel for the parties, at the outset, have submitted that the lis involved in the present case has already stood adjudicated by the Hon'ble Allahabad High Court in a judgment dated 11.11.2020 , passed in Writ-A No. 5049 of 2020 and other analogous cases (Rupesh Kumar v. Union of India). It would be relevant to reproduce the relevant paragraph of the aforesaid judgment, herein below:-

(3.) Taking into account the fact that the aforesaid decision of the Hon'ble Allahabad High Court, rendered in the case of Rupesh Kumar (supra), arose out of the same selection process, a coordinate Bench of this Court disposed of a writ application bearing CWJC No. 8370 of 2020 (Vikash Kumar vs. The Union of India & Ors.) vide order dated 13.01.2021 in following terms :-