LAWS(J&K)-2026-2-26

YOUNIS ALI Vs. U.O.I.

Decided On February 13, 2026
YOUNIS ALI Appellant
V/S
U.O.I. Respondents

JUDGEMENT

(1.) The petitioner, through the medium of the present petition, has sought a direction upon respondents No. 2 to 5 to conduct fresh review medical examination of the petitioner from an independent Medical Board of Ophthalmology Department of Government Medical College Hospital, Jammu or any other Board.

(2.) The brief facts of the case are that an advertisement notification came to be issued by respondent No. 6 (Staff Selection Commission) on 24/11/2023, inviting applications for recruitment of Constable (GD) in Central Armed Police Forces (CAPFs), SSF and Rifleman (GD) in Assam Rifles.

(3.) Pursuant to the aforesaid advertisement notification, the petitioner submitted his application for being considered for appointment to the advertised posts. He was assigned Roll No. 1004023773 and was asked to appear for the examination on 28/10/2024. The petitioner is stated to have passed PTS and PET and he is also stated to have undergone the process of document verification successfully.