PANKAJ KUMAR Vs. CENTRAL RESERVE POLICE FORCE

JUDGEMENT

(1.) The petitioner had applied for the 'Delhi Police, CAPFs and Assistant Sub-Inspector in CISF Examination, 2019'.

(2.) The petitioner was declared medically unfit for appointment during the Detailed Medical Examination on the following grounds:-

(3.) It is the case of the petitioner that the respondents had referred the petitioner to the Jawahar Lal Nehru Hospital, Ajmer (hereinafter referred to as 'JLN Hospital') for a Detailed Medical Examination. In such examination the petitioner was found to be medically fit, however, the Review Medical Examination Board again declared the petitioner to be medically unfit on account of being overweight by 3.2 kg and squint.