BALWINDER SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner, who had applied for the post of Constable (General Duty) in the Indo Tibetan Border Police Force (ITBPF), has filed the present writ petition impugning the action of respondent-authorities in having declared him medically unfit on the ground of low distance vision, Annexure P4. Brief facts that would require notice are that the respondents advertised posts for recruitment of Constable (GD) in the ITBPF through the Staff Selection Commission. The petitioner, who belongs to the SC category being eligible for the post, applied for the post in question within the stipulated time frame. The undisputed facts are that the petitioner was permitted to participate in the selection process which comprised of a physical test (PST/PET) as also a written examination. The petitioner was declared qualified and was called upon to appear for a detailed medical examination on 6.7.2011 at TPT BN. ITBPF (Behlana Camp) near Airport, Chandigarh, UT. The petitioner duly appeared for the detailed medical examination on 6.7.2011 but in such medical test, he was rejected on account of low distance vision (right eye 6/9 and left eye 6/12). A copy of the impugned rejection slip stands appended as Annexure P4 along with the petition. It has further been pleaded that immediately thereafter the petitioner had got himself medically examined at Civil Hospital, Fazilka wherein his vision had been found to be normal and the Medical Certificate dated 7.9.2011 in this regard issued by the Senior Medical Officer, Civil Hospital, Fazilka has been appended as Annexure P5. Placing reliance upon the same, the petitioner sought a review medical examination and in this regard, letter dated 2.11.2011 was issued for such re-medical examination to be conducted on 17.11.2011.

(2.) Learned counsel for the petitioner has argued that the petitioner had appeared for the re-medical examination on 17.11.2011 but till date, no specific order as regards his medical status has been conveyed to him. Learned counsel submits that the petitioner was orally informed that even in the review medical examination, he has been declared medically unfit on account of low distance vision. Learned counsel submits that the petitioner having negotiated the entire selection process for recruitment to the post of Constable (GD) in the ITBPF successfully, the respondent-authorities are acting in an arbitrary manner to hold him medically unfit. To substantiate such assertion, learned counsel for the petitioner apart from referring to Medical Certificate dated 7.9.2011 issued by the Senior Medical Officer, Civil Hospital, Fazilka has also referred to Annexures P11 and P12 issued by the Department of Ophthalmology, Government Medical College, Chandigarh and Post Graduate Institute of Medical Education and Research (PGI), Chandigarh respectively wherein the petitioner has been certified to be having normal vision. Learned counsel has further adverted to the pleadings contained in CM No. 8720 of 2013 duly supported by an affidavit of the petitioner wherein it has been categorically averred that the petitioner had applied for the post of Constable in Assam Rifles in a subsequent recruitment process and in which he had been medically examined and declared medically fit as per Annexure P9. Accordingly, it has been argued that there can be no justifiable basis for denying to the petitioner appointment to the post of Constable (GD) in the ITBPF on the ground of terming him to be medically unfit.

(3.) Learned counsel for the respondents/Union of India does not dispute the fact that the petitioner had otherwise been declared successful in the selection process. The fact of the petitioner having been declared medically fit by the same very recruiting Agency in a subsequent selection process has also been conceded.