Rajasthan High Court - Jodhpur
Jaswant Parjapat vs The Union Of India on 27 August, 2025
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 62/2025
Jaswant Parjapat S/o Murari Lal, Aged About 22 Years, R/o
Neelkanth Colony, Ward-1, Antah, District Baran, Rajasthan.
----Appellant
Versus
1. The Union Of India, Through The Secretary, Department
Of Home Affairs, North Block, New Delhi.
2. The Secretary, Staff Selection Commission, Block No. 12,
Cgo Complex, Lodhi Road, New Delhi.
3. The Directorate General, Crpf (Recruitment Branch) East
Block-07, Level-4, Sector-01, R.k.puram, New Delhi.
4. The Inspector General Bsf, Mandore Road, Po- Mandore,
District Jodhpur
----Respondents
For Appellant(s) : Mr. Krishanpal Singh Bhati
For Respondent(s) : Mr. Abhishek Sharma
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
HON'BLE MR. JUSTICE SANDEEP TANEJA
Order
27/08/2025
1. The present special appeal writ is preferred by the appellant
against the order dated 12.11.2024 passed by the learned Single
Judge in SB Civil Writ Petition No.17743/2024 whereby the writ
petition has been dismissed.
2. This Court has passed the following order on 04.08.2025 :
"In a limited prayer, learned counsel for the
appellant submits that as per report dated
10.10.2024 (Annexure-6), a Board of three
doctors of Government Hospital, MBS Kota
examined the appellant and opined that he is
suffering from Gynecomastia. Learned counsel
for the appellant further submits that the
respondents in the Medical Board's report have
(2 of 3) [SAW-62/2025]
declared that the appellant is suffering from
Gynecomastia. However, as senior doctors of the
Government Hospital have opined that the
appellant is not suffering from the said disease,
therefore, the respondents should have taken a
more cautious approach, particularly when the
appellant has qualified on merits and is otherwise
eligible for appointment, he should be granted
benefit in this regard.
Learned counsel for the appellant has relied upon
the judgment dated 29.05.2025 passed by the
Hon'ble Supreme Court in Civil Appeal No.
7254/2025 (Divyanshu Singh Vs. The Union
of India & Ors.), arising out of SLP (C) No.
13758/2025.
On such a limited prayer, considering the peculiar
fact matrix of the case, the respondents shall get
appellant examined by a Board of Doctors at
AIIMS, Jodhpur and submit a medical report
before this Court regarding his condition in
question."
3. In compliance of the above order, the Medical Board, AIIMS,
Jodhpur has submitted a medical report declaring the appellant to
be medically fit. The operative portion of the Medical Board's
report reads as under :
"On examination of the petitioner, the
Board has found that:-
Based on radiological and physical evaluations,
the petitioner presents with the following
findings:
B/L Gynecomastia, Grade I, R>L retro-areolar,
firm consistency, button shaped.
No S/o Hypogonadism B/L testis > 25ml. USG
right is 1.7x0.6cm and left is 1.3x0.5cm.
Further, As per guidelines issued by
Ministry of Home Affairs, UO No.A.VI/2024-
Rectt(SSB) dated 20.05.2015
(3 of 3) [SAW-62/2025]
Gynaecomastia in the petitioner does not
preclude fitness."
4. Report of the Medical Board is taken on record.
5. Pertaining to Gynecomastia, the appellant is medically fit.
6. In light of above, the present special appeal writ is disposed
of with a direction to the respondents to give appropriate
appointment to the appellant as per his own rights on the post of
Constable (G.D.) within a period of three months from the date of
receipt of certified copy of this order.
(SANDEEP TANEJA), J (DR. PUSHPENDRA SINGH BHATI),J
118-deep/-
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