Deepak Kumar vs State Of U.P. And 3 Others
2015 Latest Caselaw 791 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- WRIT - A No. - 31496 of 2015
 

 
Petitioner :- Deepak Kumar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Smt. Archana Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ram Surat Ram (Maurya),J.

The writ petition has been filed for mandamus directing the respondents to appoint the petitioner on the post of constable, after conducting a fresh medical examination of the petitioner.

The petitioner applied for appointment on the post of constable in the vacancy advertised in the year 2014. The medical examination conducted by the Medical Board, the defect was found in the knee and flat foot of the petitioner. Accordingly, the petitioner was held unfit for selection on the post of constable.

It has been stated by learned counsel for the petitioner that the petitioner has got himself medically examined through a private doctor, Dr. V.A. Senthil Kumar, M.B.B.S.., M.S. (Orthopedics), Senior Consultant Orthopedic Surgeon, Spine and Trauma Specialist of the Hospital at Delhi, who did not find any defect in the flat foot of the petitioner. Accordingly, the medical examination report is being challenged by the petitioner.

In such circumstances, the writ petition is disposed of with diection to the Chairman, U.P. Police Recruitment and Promotion Board, Lucknow to get a fresh medical examination of the petitioner from the concerned department of King George Medical University, Lucknow within a period of ten days from the date of receipt of a certified copy of this order by him. In case in the report, no defect is found, then the petitioner may be considered for the appointment.

The writ petition is disposed of accordingly.

Order Date :- 29.5.2015

Ashish Pd.