ARVIND JASROTIA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The instant writ petition is of the year 2016, admitted on 27.01.2017.

(2.) The petitioner in the instant writ petition, seeks the following relief:-

(3.) The brief facts which led to the filing of instant writ petition are that on 24.01.2015, Service Selection Commission of Ministry of Home Affairs-Union of India issued Advertisement Notification inviting applications for the posts of Constable (GD) in CAPFs, NIA&SSF and Rifleman (GD) in Assam Rifles for the vacancy year 2015-16. The petitioner being eligible also applied for the post of Constable (GD) under open merit category. The Frontier HQ BSF, Jammu was entrusted the task to conduct the Physical Standard Test (PST) and physical Efficiency Test (PET) of the candidates of Jammu region. The petitioner was called to appear in the Medical Examination on 13.05.2016, at BSF Campus, Udhampur. The Medical Examination of the petitioner was conducted on 13.05.2016 at Udhampur, in which he was found medically unfit for the following reasons: