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Judgment
C. Hari Shankar, J.
The respondent in this case was found unfit for recruitment as Constable in the Delhi Police as suffering from hyper tension.
His blood pressure was checked once by the Board, which conducted the Detailed Medical Examination1 and nine times by the Board, which conducted the Review Medical Examination2. On both occasions, his blood pressure was found to be high. It appears that a Coordinate Bench of this Court has, in Staff Selection Commissioner v Mukeem Khan3, taken the view that guidelines for RME prevalent to the Central Armed Police Forces and Assam Rifles should also be applicable to the Delhi Police. As per the said guidelines, the blood pressure of the candidate should be taken over a period of three days before declaring him unfit for appointment.
On that sole ground that the Coordinate Bench has upheld the order of the Tribunal directing the candidate to be subjected to a fresh medical examination.
Ordinarily, we would be bound by the judgment of the Coordinate Bench. In the interest of uniformity, especially as decision of the Coordinate Bench also pertains to recruitment to the same post, we decline to interfere with the impugned judgment passed by the Tribunal.
The writ petition is accordingly disposed of.
Needless to say, fresh medical examination would be conducted in accordance with the judgment in Staff Selection Commissioner v Mukeem Khan.