RAVI RANJAN TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to implead Deputy Inspector General (D.I.G.P.), Group Centre, C.R.P.F., Durgapur (W.B.) as Respondent No. 3 which must be done in course of the day. Heard learned counsel for the petitioner and learned Assistant Solicitor General appearing on behalf of Union of India as well as learned counsel for the Staff Selection Commission.

(2.) The petitioner challenges the order dated 28.12.2013 passed by the D.I.G. (P), Group Centre, C.R.P.F., Durgapur (West Bengal) whereby the petitioner has been declared medically unfit for the purpose of appointment in the post of constable (C.R.P.F.). Pursuant to an advertisement issued by the Staff Selection Commission inviting applications for the post of constable in C.A.P.Fs. including C.R.P.F., vacancies were advertised Statewise, which included vacancies for the State of Bihar.. The Petitioner after having applied for the post participated in the process of selection and was declared successful and he was finally nominated for appointment in C.R.P.F. It is the petitioner's case that vide letter dated 20.8.2013, the petitioner was directed to join on or before 19.9.2013 and accordingly on 12.9.2013 the petitioner submitted his joining and was allotted Force No. 13510963C 7/4D. On 18.9.2013 he was sent for medical examination before the Medical Board.

(3.) This is to be noted that in the letter-dated 20.8.2013 whereby the petitioner was asked to report, it was mentioned that since he was earlier medically examined more than a year ago, he would have to undergo a fresh medical examination by reporting in the office. The petitioner was examined by the Medical Board. The Medical Board found the petitioner unfit on account of:--