MD IMRAN KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner has challenged the order dated 21.07.2010, issued under the signature of the Deputy Inspector General of Police, Group Centre, C.R.P.F., Mokamaghat, Bihar (Respondent No. 3), communicating to the petitioner that his candidature for being appointed as a Sepoy in C.R.P.F. has been cancelled because of medical reasons.

(3.) To recapitulate the facts, the petitioner cleared the physical and other tests but was subjected to medical test in which, in the first round, he was found to be medically unfit. As per the rules, the petitioner preferred an appeal against the aforesaid rejection of his candidature on medical grounds and was granted a revisit of the opinion by a Review Medical Board. The Review Medical Board also found that the petitioner did not qualify for being termed medically fit.