DINESH MEHTA,J. - (1.) By way of present writ petition, petitioner has prayed for following reliefs:- "(i) The Memorandum dated 26.09.2020 (Annex.3) as well as the Review medical Examination Report dated 09.01.2021 (Annex.7) may kindly be quashed and set aside. (ii) The respondents may kindly be directed to consider the petitioner as fit for appointment on the post of HC (RO)/HC (RM) and to grant him appointment on the said post. (iii) any other relief which this Hon'ble Court deems just and proper in favour of the petitioner, may kindly be granted and (iv) the cost the the writ petition be allowed in favour of the petitioner."
(2.) The facts appertain to the present purposes are that the petitioner applied for the post of Head Constable, pursuant to advertisement dated 15.04.2019.
(3.) Having cleared the written examination and physical efficiency test, the petitioner underwent medical examination, in which he was declared unfit by the Medical Board constituted by the respondents on 26.09.2020, as petitioner is having following issues:- "1. Pilonidal Sinus on Sacrum 2. Dental Points 09 (Artificial molar & Premolar Teeth)" ;