Chhotu Ram vs Union Of India & Anr.
2023 Latest Caselaw 4511 Del

                          $~36

                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                       Judgment delivered on: 08th November, 2023


                          +      W.P.(C) 9583/2023 & CM APPL. 36669/2023

                                 CHHOTU RAM                                ..... Petitioner

                                                  versus

                                 UNION OF INDIA & ANR.                     ..... Respondents

                          Advocates who appeared in this case:
                          For the Petitioner:       Mr. Mohammad Ali with Mr. Hakim Khan,
                                                  Advocates.

                          For the Respondents:    Mr. Tanvir A. Ansari, SPC for UOI with
                                                  Mr. Hemender Singh for BSF.

                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN
                                        JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner impugns the result of the detailed medical examination held on 20.06.2023 as also the Review Medical Examination held on 21.06.2023 whereby petitioner was declared unfit. By order dated 26.07.2023, petitioner was directed to be re- examined at Army Research & Referral Hospital, Subroto Park.

2. Petitioner was re-examined and declared to be medically fit. Thereafter on 11.10.2023, learned counsel appearing for the

Signature Not Verified Digitally Signed

Signing Date:10.11.2023 12:40:19 respondents has informed that BSF has forwarded the case of the petitioner to the Staff Selection Commission for appropriate action.

3. Learned counsel for the respondents submits that the final action needs to be taken by the Staff Selection Commission (respondent No.2 herein).

4. In view of the above, this petition is disposed of declaring the petitioner as medically fit for the purposes of recruitment to the post of Sub Inspector in the Delhi Police and Central Armed Police Forces Examination, 2022.

5. Respondent inter alia the Staff Selection Commission (respondent No.2 herein) is accordingly directed to take appropriate steps for recruitment of the petitioner in accordance with law as expeditiously as possible preferably with a period of four weeks from today.

6. Petition is, accordingly, disposed of.

SANJEEV SACHDEVA, J

MANOJ JAIN, J NOVEMBER 08, 2023 st

Signature Not Verified Digitally Signed

Signing Date:10.11.2023 12:40:19