Rahul Yadav vs Union Of India And 2 Others
2025 Latest Caselaw 6637 ALL

Allahabad High Court

Rahul Yadav vs Union Of India And 2 Others on 28 March, 2025

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:44136
 
Court No. - 4
 

 
Case :- WRIT - A No. - 19271 of 2024
 

 
Petitioner :- Rahul Yadav
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Dinesh Kumar Maurya,Ram Raj Prajapati
 
Counsel for Respondent :- A.S.G.I.,Abrar Ahmad
 

 
Hon'ble Ajit Kumar,J.
 

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. Petitioner qualified physical eligibility test but ultimately was declared medically unfit for Hypo pigmented Patches on Skin of Abdoment Chest and Back problems and hence in both medical and review medical petitioner got declared unfit for these above reasons.

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 Swaroop Rani Nehru Hospital Prayagraj independently petitioner was found medically fit.

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 :- 28.3.2025

Sanjeev