Staff Selection Commission & Anr. vs Rohanpal Singh
2025 Latest Caselaw 2502 Del

Delhi High Court

Staff Selection Commission & Anr. vs Rohanpal Singh on 25 February, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~64
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         W.P.(C) 903/2025 and CM APPL. 4442/2025
                            STAFF SELECTION COMMISSION & ANR.               .....Petitioners
                                              Through:    Ms. Rukhmini Bobde, Adv.

                                              versus

                            ROHANPAL SINGH                           .....Respondent
                                         Through: Ms. Esha Mazumdar, Mr. Setu
                                         Niket and Ms. Unni Maya S., Advocates

                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE MR. JUSTICE AJAY DIGPAUL
                                              JUDGMENT (ORAL)

                  %                              25.02.2025

                  C. HARI SHANKAR, J.

1. The respondent in this case was found unfit for recruitment as Constable in the Delhi Police as suffering from hyper tension.

2. His blood pressure was checked once by the Board, which conducted the Detailed Medical Examination1 and nine times by the Board, which conducted the Review Medical Examination2. On both occasions, his blood pressure was found to be high. It appears that a Coordinate Bench of this Court has, in Staff Selection Commissioner v Mukeem Khan3, taken the view that guidelines for RME prevalent to the Central Armed Police Forces and Assam Rifles should also be applicable to the Delhi Police. As per the said guidelines, the blood

1 "DME", hereinafter 2 "RME", hereinafter 3 2025 SCC OnLine Del 379

pressure of the candidate should be taken over a period of three days before declaring him unfit for appointment.

3. On that sole ground that the Coordinate Bench has upheld the order of the Tribunal directing the candidate to be subjected to a fresh medical examination.

4. Ordinarily, we would be bound by the judgment of the Coordinate Bench. In the interest of uniformity, especially as decision of the Coordinate Bench also pertains to recruitment to the same post, we decline to interfere with the impugned judgment passed by the Tribunal.

5. The writ petition is accordingly disposed of.

6. Needless to say, fresh medical examination would be conducted in accordance with the judgment in Staff Selection Commissioner v Mukeem Khan.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

FEBRUARY 25, 2025/yg Click here to check corrigendum, if any