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High CourtsDivision Bench(2023) 06 DEL CK 0021

Surender Singh vs Union Of India And Anr

Delhi High Court · Decided on 1 June 2023

HON’BLE JUDGES
Suresh Kumar Kait, J · Neena Bansal Krishna, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 8136, 31272 Of 2023

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Judgment

9 paragraphs · 190 words
1.

The petitioner in his writ petition has made following prayers:

a) To set aside the rejection slip dated 18.05.2023 declaring as illegal and arbitrary in eliminating the candidature of the petitioner in Medical Examination due to overweight.

b) To direct the respondents to conduct a fresh Medical Board and medically examine the petitioner a fresh and if the petitioner is found fit, he may be considered and given appointment for the post of Constable (Barber) in the BSF.

2.

The petitioner was medically examined by the Medical Board where he was found to be of 75 Kg and was declared as unfit due to his overweight.

3.

Thereafter, the petitioner got himself medically examined in Multispecialty Hospital i.e. Ansari Hospital, New Delhi, where he was found to be of 67.3 Kg.

4.

Keeping in view the difference in two measurements, we hereby direct the respondents to measure the weight of the petitioner again within 2 weeks.

5.

The measurement taken by the respondents this time shall be final and binding.

6.

The petition is accordingly disposed of.

7.

Order be given dasti under the signatures of the Court Master.