Vicky Sengar vs State Of Up And 2 Others
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Allahabad High Court

Vicky Sengar vs State Of Up And 2 Others on 1 April, 2025

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:44761
 
Court No. - 4
 

 
Case :- WRIT - A No. - 1808 of 2024
 

 
Petitioner :- Vicky Sengar
 
Respondent :- State Of Up And 2 Others
 
Counsel for Petitioner :- Mohd. Iqbal Farooqui
 
Counsel for Respondent :- C.S.C.,Siddharth Singhal
 

 
Hon'ble Ajit Kumar,J.
 

1. The petitioner before this Court is an applicant for the post of Constable (GD) in CAPF, NIA, SSF and Rifleman (GD) in Assam Rifles Examination - 2024.

2. Petitioner qualified physical eligibility test but ultimately was declared medically unfit for High Blood Pressure (150/90) and Dental Point-12 and hence in both medical and review medical petitioner got declared unfit for these above reasons.

3. The petitioner now has approached this Court for granting one more opportunity to undergo medical examination afresh as according to him in the medical examination report that petitioner got done in the District Hospital, Arwal on 19.11.2024, independently petitioner was found medically fit.

4. Since the controversy involved in this petition for the purpose of medical test for third time is no more res integra in the light of the judgment of this Court in the case of Miss Neha v. State of U.P. and others passed in Writ - A No.- 10905 of 2023 on 13th July, 2023, this petition is also consigned to records in terms of the judgment passed in Writ - A No.- 10905 of 2023 on 13th July, 2023.

Order Date :- 1.4.2025

Deepika