HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 63862 of 2011 Petitioner :- Yogesh Kumar Respondent :- Union Of India And Others Petitioner Counsel :- S.S.Srivastava Respondent Counsel :- A.S.G.I. Hon'ble Rajes Kumar,J.
Heard learned counsel for the petitioner and Sri R.B. Singhal, learned Assistant Solicitor General of India.
The petitioner applied for the post of Constable in the Central Reserve Police Force. The petitioner has been subjected to the medical test and was declared unfit, hence the petitioner filed the appeal along with the medical certificate of the Chief Medical Officer. The petitioner has again been subjected to the medical review board and again the petitioner has been declared medically unfit.
By means of the present petition, the petitioner is claiming that the petitioner may again be subjected to the medical test.
The prayer of the petitioner cannot be accepted. The writ petition is devoid of merits and is, accordingly, dismissed.
Order Date :- 9.11.2011 bgs/