KAPIL SINGH Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Application is for deletion of respondent No. 1 i.e Secretary Ministry of Home Affairs, North Block, Central Secretariat, New Delhi from the array of respondents. Learned ASGI states that the effect of aforementioned deletion would be that the Union of India would henceforth be represented through Chairman, Staff Selection Commission. Notice of the application to learned counsel for the non applicants/petitioners. Mr. Ankur Sharma learned counsel accepts notice and states that he has no objection to the prayer made in the application. Statement of learned counsel for the non applicants/petitioners is taken on record. In view thereof, application is allowed subject to all just exceptions. Respondent No. 1 i.e Secretary Ministry of Home Affairs, North Block, Central Secretariat,

(2.) The case of the petitioners were also reviewed by the Review Medical Board, who also declared them 'unfit' on account of the following defects: <FRM>JUDGEMENT_9_LAWS(J&K)6_2017_1.html</FRM>

(3.) The petitioners challenge this action of the official respondents in declaring them 'unfit' on the ground that according to the opinion of the Senior Dental Surgeon, District Hospital, Kathua and Eye Specialist, District Hospital, Kathua, the petitioners have been declared as 'fit' without any deformity.