Sunil Ambwani, J. - (1.) By this writ petition, petitioner has prayed for quashing impugned order No. R-II-23/2001 STGA-5, dated 28.4.2001 passed by Additional Deputy Inspector General of Police, Group Centre, Central Reserve Police Force, Lucknow (U.P.) and has also prayed for a writ of mandamus directing the respondents to re-examine petitioner again by Dr. (Smt.) Siddiqui, Member of Recruitment Board and allow the petitioner to rejoin in service and to pay his salary.
(2.) I have heard Sri C.B. Yadav, learned Counsel appearing for petitioner and learned Additional Standing Counsel for respondents.
(3.) Brief facts of this case are that the Inspector General of Police C/S, Central Reserve Police Force, Lucknow, vide advertisement dated 20.10.2000, invited applications from male candidates for the post of Constable (GD) in CRPF from the residents of State of Uttar Pradesh. Petitioner applied for the said post and was found fit during the recruitment process. He was issued offer of appointment with direction to report in Group Centre, Central Reserve Police Force, Lucknow on or before 18.4.2001 for enlistment subject to fitness. Para 3 of the appointment letter stated that if petitioner wants to join as Constable, according to the conditions in the appointment letter, he may report to Group Centre, Central Reserve Police Force, Lucknow on or before 18.4.2001 with the documents specified in the letter. After reporting he will be subjected to X-ray and Pathological examination at his own expenses and in case he is found fit in the said examinations, he will be treated to be selected. On reporting, petitioner was sent to Dr. A.K. Sinha, Chief Medical Officer, Group Centre, Central Reserve Police Force, Lucknow for X-ray and pathalogical tests. In the meantime, it appears that some complaints/ allegations were received in the office of the Director General, Central Reserve Police Force regarding recruitment who ordered vide Signal No. R. I. 14/01.C/S. Adm. I, dated 17.4.2001 to carry out re-checking of physical status/measurement etc. of candidates, and accordingly physical status of petitioner was checked-up by Dr. A.K. Sinha, CMO, who found the petitioner to be having bodily deformity like 'GROSS KNOCK KNEE'. By impugned order, issued on 28.4.2001, petitioner was informed that he was found unfit for appointment.;