VIBHASH RAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the petitioners as well as the counsel for the respondents.

(2.) There are six petitioners before this Court. All of them were aggrieved because they were not selected as constables (General Duty) in Border Security Force pursuant to the advertisement which was issued by the respondents. The recruitment was for the year 2001. All these petitioners were declared unfit medically but they made grievance that the medical test conducted on them was not in order and they have been treated in a slip-shod manner. They challenged the decision of the respondent authorities to declare these petitioners unqualified for appointment based on ground of medical unfitness. This Court vide order dated 26.3.2004 directed constitution of a fresh Medical Board for re-examination of these petitioners by newly constituted medical Board.

(3.) The writ application was kept pending awaiting the decision of the newly constituted Medical Board.