High CourtsDivision Bench(2023) 11 DEL CK 3245

Chhotu Ram vs Union Of India & Anr.

Delhi High Court · Decided on 8 November 2023

HON’BLE JUDGES
Sanjeev Sachdeva, J · Manoj Jain, J
RESULT
Disposed Of
CASE NUMBER
W.P.(C) 9583/2023 & CM APPL. 36669/2023

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Judgment

7 paragraphs · 195 words

SANJEEV SACHDEVA, J. (ORAL)

1.

Petitioner impugns the result of the detailed medical examination held on 20.06.2023 as also the Review Medical Examination held on 21.06.2023 whereby petitioner was declared unfit. By order dated 26.07.2023, petitioner was directed to be re-examined at Army Research & Referral Hospital, Subroto Park.

2.

Petitioner was re-examined and declared to be medically fit. Thereafter on 11.10.2023, learned counsel appearing for the respondents has informed that BSF has forwarded the case of the petitioner to the Staff Selection Commission for appropriate action.

3.

Learned counsel for the respondents submits that the final action needs to be taken by the Staff Selection Commission (respondent No.2 herein).

4.

In view of the above, this petition is disposed of declaring the petitioner as medically fit for the purposes of recruitment to the post of Sub Inspector in the Delhi Police and Central Armed Police Forces Examination, 2022.

5.

Respondent inter alia the Staff Selection Commission (respondent No.2 herein) is accordingly directed to take appropriate steps for recruitment of the petitioner in accordance with law as expeditiously as possible preferably with a period of four weeks from today.

6.

Petition is, accordingly, disposed of.