Vinit Bhardwaj vs Union Of India And Anr
2024 Latest Caselaw 611 P&H

Punjab-Haryana High Court

Vinit Bhardwaj vs Union Of India And Anr on 11 January, 2024

                                                          Neutral Citation No:=2024:PHHC:003482




125                                 2023:PHHC: 003482
      IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

                                                CWP-21466-2023 (O&M)
                                                Date of decision: 11.01.2024

VINIT BHARDWAJ                                              ....PETITIONER
                                 Vs.
UNION OF INDIA AND ANR.                                     ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:      Mr. Rohit Mittal, Advocate
              for the petitioner.

              Mr. Karan Kumar Jund, Senior Panel Counsel
              for respondent Nos. 1 to 4-Union of India.

                    ****

JAGMOHAN BANSAL, J (ORAL)

1. The petitioner through instant petition under Articles 226/227 of the

Constitution of India is seeking setting aside of order dated 19.06.2023

(Annexure P-9) whereby petitioner has been declared medically unfit and his

candidature has been rejected.

2. The petitioner, pursuant to advertisement, applied for the post of

Sub-Inspector. The petitioner appeared in the written examination and was

declared successful. The petitioner thereafter, appeared and successfully cleared

physical test, however, he was declared medically unfit in the medical

examination. The petitioner got treatment from Government Hospital, Narnaul

and the said hospital confirmed that petitioner is medically fit. The Doctor has

confirmed that testis are pulpable in scrotum and there is no tenderness.

3. Mr. Rohit Mittal, counsel for the petitioner submits that case of the

petitioner is squarely covered by a Division Bench judgment of this Court in

Union of India and others Vs. Neeraj Mor in LPA-690-2020, decided on

23.05.2022.

                                       1 of 2

                                                            Neutral Citation No:=2024:PHHC:003482




CWP-21466-2023 (O&M)                                                        -2-

4. Mr. K.K. Jund, counsel for Union of India on being confronted with

the aforesaid judgment submits that respondent would reconsider case of the

petitioner in the light of aforesaid judgment subject to availability of vacancy.

5. Counsel for petitioner agrees to the aforesaid arrangement.

6. In the wake of statement of both sides, the present petition stands

disposed of.

7. Let the needful be done within two months from today.

11.01.2024                                             [JAGMOHAN BANSAL]
manoj                                                      JUDGE


                     Whether speaking/reasoned         Yes/No
                     Whether reportable                Yes/No




                                                           Neutral Citation No:=2024:PHHC:003482

                                       2 of 2