VINIT Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed seeking rectification of medical reports of the Review Medical Examination (in short, 'RME') dtd. 11/11/2021 by accepting the 'Fitness' Report dtd. 8/9/2021 given by the CMO of Dr. BSA Hospital, GNCT of Delhi.

(2.) It is the case of the petitioner that pursuant to the advertisement for appointment to the post of Head Constable (GD) under the sports quota in the Central Industrial Security Force (in short, 'CISF'), the petitioner preferred an application for being considered for the said post. The petitioner is a national-level wrestler and has participated in several National, State and Zonal-level wrestling competitions.

(3.) Upon clearing the document-verification process, the petitioner was asked to appear for his Detailed Medical Examination (in short, 'DME') at CISF 5th RB, Ghaziabad, Indirapuram, Shipra Sun City, Uttar Pradesh (hereinafter referred to as 'CISF 5th RB') on 3/9/2021. Vide letter dtd. 4/9/2021, the petitioner was issued a rejection slip for medically unfit candidates informing the petitioner that he had been declared medically unfit on the ground of 'Defective vision (Rt) eye- 6/9 (Lt. 6/9)'.