BHUPENDRA CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of filing the instant writ petition, the petitioner has assailed the legality and validity of report of Medical Board dtd. 6/9/2024, whereby petitioner has been declared as medically unfit on account of having Hypopigment Patch and has also prayed that directions may be given to respondent No.2 to allow the petitioner to join as 'Agniveer' under the 'Agnipath Scheme' for the recruitment year 2024-25.

(2.) Facts of the case are that the respondents-Union of India through Recruiting Office (Headquarters) issued an advertisement for inviting application from eligible persons in 'Agnipath Scheme' for recruiting as "Agniveer" in recruitment year 2024-25. The petitioner, since fulfilling all the eligibility criteria, submitted his application form and as per the petitioner, he qualified the written examination and was declared as eligible for Phase-II of the recruitment process, which was Recruitment Rally and Physical Test.

(3.) Learned counsel for the petitioner submits that the petitioner also qualified the Physical Test conducted on 5/9/2024 and thereafter, he was directed to report for medical examination.