Citation : 2023 Latest Caselaw 2860 UK
Judgement Date : 26 September, 2023
Reserved
HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition (M/S) No. 1733 of 2023
Ms. Prakriti Maulekhi .............Petitioner
Versus
Union of India and others ........Respondents
Present:-
Mr. Suman Negi, Advocate for the petitioner.
Mr. S.C. Dumka, Advocate for respondent nos.2 and
3.
JUDGMENT
Per: Hon'ble Ravindra Maithani, J.
The petitioner applied for admission in the
Sainik School, Ghorakhal, Nainital ("the School"). She
was denied admission on the ground that she did not
meet the physical and medical fitness standards. The
petitioner seeks directions that she be allowed to be
admitted in the School.
2. Heard learned counsel for the parties and
perused the record.
3. It is the case of the petitioner that pursuant to
an advertisement for Entrance Examination in the School,
she took the entrance test and obtained 260 marks out of
300 marks. After the Written Examination, she was
required to undergo Medical Examination at Military
Hospital Bareilly, but she was declared unfit on account
of Biletaral Brachydactyly fourth toes. The father of the
petitioner appealed before the appellate authority against
the decision of Medical Board. The petitioner was called
for the Medical Board proceedings at the Command
Hospital, Lucknow, but she was still declared medically
unfit on account of deformity of the toe in both the feet.
4. According to the petitioner, the School aims to
provide quality education to the students so that they can
join Armed Forces and also join other professions. The
deformity of the toe, if it does not interfere with the
dressing/walking/running/swimming or climbing, should
not be a ground for rejection for admission in the School.
With these and other averments, the petitioner seeks
directions that she be permitted to be admitted in the
School.
5. The respondent nos.2 and 3 filed their counter
affidavit. According to the respondent nos.2 and 3, the
School is run by the Sainik School Society Rules and
Regulations, 1997 ("the Rules and Regulations"). The
scheme to establish Sainik Schools was introduced in the
year 1961 with the primary aim of preparing boys
academically, physically and mentally fit for entering into
the National Defence Academy ("the NDA"). In para 1.11
of the Rules and Regulations, admission to the School is
subject to candidates being found medically fit according
to medical standards prescribed for entry to the NDA.
6. According to the respondent nos.2 and 3, on
Medical Board Examination, it was found that the
petitioner has a congenital insufficiency of
musculoskeletal structures of both feet and may be
associated with other congenital anomalies in the body
which are not clinically obvious at present stage, but may
manifest later on.
7. During the course of hearing on 10.08.2023,
the Court had directed the respondent no.3 to explain the
basis of the averments made in the counter affidavit. A
supplementary affidavit has been filed. In para 3 of it, the
respondent no.3 has stated as follows:-
"3- That in pursuant of the Hon'ble Court order dated 10/08/2023 it is submitted that, from the available Medical Literature it is evident that Brachydactyly may be associated with other anomalies and syndrome like -
i. Fitzsimmons Syndrome
ii. Robinow Syndrome
iii. Familial Hypertension
iv. Spondyloperipheral Dysplasia
v. Associated with short humerus & other skeletal
features
vi. Congenital scalp defect & distal limb anomalies
A copy of articles and Journal supporting the above statement is annexed herewith and marked as ANNEXURE NO. S.C.A - 1 to this affidavit and letter dated 16/August/2023 send through Colonel Ashish Pande is annexed herewith and marked as ANNEXURE NO. S.C.A.-2 TO THIS Supplementary Counter Affidavit."
8. Learned counsel for the petitioner would
submit that she is a very bright student; she scored very
good marks in the Entrance Examination for admission in
the School, but on medical ground, she has been rejected.
Learned counsel would submit that the deformity, as
indicated by the Medical Board in no manner affects the
working capacity of the petitioner, therefore, it is argued
that even the petitioner meets the medical standards set
out for admission in the School.
9. Learned counsel has referred to the MEDICAL
STANDARDS AND PROCEDURE OF MEDICAL
EXAMINATION FOR OFFICER ENTRIES INTO ARMY ("the
Medical Standards"), which is annexed as Annexure No.5
to the writ petition, particularly Clause 4 of it, which
reads as hereunder:-
"4. To be deemed 'Medically fit', a candidate must be in good physical and mental health and free from any disease/syndrome/disability likely to interfere with the efficient performance of military duties in any terrain, climate, season incl sea and air, in remote areas, in austere conditions with no medical aid. Candidate also should be free of medical conditions which require frequent visit to medical facilities and use of any aid / drugs.
(a) It will, however, be ensured that candidate is in good health. There should be no evidence of weak constitution, imperfect development of any system, any congenital deformities/diseases/syndrome or malformation.
(b) No swellings including tumours/cyst/swollen lymph node/s anywhere on the body. No sinus/es or fistula/e anywhere on the body.
(c) No hyper or hypo pigmentation or any other disease/syndrome/disability of the skin.
(d) No hernia anywhere on the body.
(e) No scars which can impair the functioning and
cause significant disfiturement.
(f) No arterio-venous malformation anywhere
in/on the body.
(g) No malformation of the head and face including
asymmetry, deformity from fracture or depression of the bones of the skull; or scars indicating old operative interference and malformation like sinuses and fistulae etc.
(h) No impairment of vision including colour perception and field of vision.
(j) No hearing impairment, deformities/disabilities in ears vestibule-cochlear system.
(k) No impediment of speech due to any aetiology.
(l) No disease/disability/ congenital anomaly/syndrome of the bones or cartilages of the nose, or paiate nasal polyps or disease of the naso-Pharynx, uvula and accessory sinuses. There should be no nasal deformity and no features of chronic tonsillitis.
(m) No disease /syndrome/disability or the throat, palate tonsils or gums or any disease or injury affecting the normal function of either mandibular joint.
(n) No disease /syndrome/disability of the heart and blood vessels incl congenital, genetic, organic incl hypertension, and conduction disorders.
(o) No evidence or pulmonary tuberculosis or previous history of theis disease or any other disease /syndrome/disability chronic disease of the lungs and chest including allergies /immunological conditions, connective tissue disorders, musculoskeletal desformities of chest.
(p) No disease of the digestive system including any abnormality of the liver, pancreas incl endocrinal, congenital, hereditary or genetic diseases /syndromes and disabilities.
(q) No disease/syndrome/disability of any endocrinal system, reticuloendothelial system.
(r) No diseases/syndrome/disability of genitor- urinary system including malformations, atrophy/hypertrophy of any organ or gland.
(s) No active, latent or congenital venereal disease.
(t) No history or evidence of mental disease, epilepsy, incontinence of urine or eruresis.
(u) No disease/deformity/syndrome of musculo- skeletal system and joints incl skull, spine and limbs.
(v) There is no congenital or hereditary disease/syndrome/disability."
10. It is argued that the alleged deformity in no
manner interfere with the performance of the petitioner,
therefore, the rejection on the medical ground is not as
per Rules.
11. On the other hand, learned counsel appearing
for respondent nos.2 and 3 would submit that a student
has to meet all the Medical Standards for admission in
the School. The petitioner did not qualify the Medical
Standards. Therefore, she has been denied admission. It
is submitted that when the Board at Bareilly did not find
the petitioner medically fit, the petitioner was further
examined at Command Hospital, Lucknow, but still she
was found medically unfit.
12. During the course of arguments the Court
wanted to know from the respondent no.3, who had filed
the counter affidavit, as to what is the basis of the
averments made in the counter affidavit? At the cost of
repetition, it may be noted that in para 11 of his counter
affidavit, the respondent no.3 has stated that the
deformity in petitioner, "represents a congenital
insufficiency of musculoskeletal structures of both
feet and may be associated with other congenital
anomalies in the body which are not clinically obvious
at present stage, but may manifest later on."
13. When the Court required to know from the
respondent no.3, as to what is the basis of the averments
made in the supplementary affidavit, he sought time with
the request that he may explain the things with the help
of Medical Officer concerned. On the date of arguments,
Colonel Ashish, Head of Orthopaedics Department,
Command Hospital, Lucknow did join the proceedings.
Colonel Ashish explained that as per the Medical
Standards set out for admission in the School, they
examined the petitioner and found that she is not
medically fit. He would refer to Clause 4 of the Medical
Standards, as quoted hereinbefore.
14. The Rules and Regulations of the School
governs its working and admission, as well. Para 1.01 and
1.02 sets the aims and objectives of the School. It is as
follows:-
"1.01 The scheme to establish Sainik Schools was introduced in 1961 with the primary aim of preparing boys academically, physically and "mentally" for entry into the National Defence Academy.
1.02 The other objectives of the scheme are :-
(a) To remove regional imbalance in the officer cadre of the defence services.
(b) To develop qualities of body, mind and character which will enable the yound boys of today and become good and useful citizens of tomorrow.
(c) To bring public school education within the
reach of the common man. "
15. Para 1.11 of the Rules and Regulations
prescribes for the scheme of Entrance Examination,
which also stipulates a Medical Examination. The Rules
that governs the Medical Standards for admission in the
School are set out in para 3.09/3.10 of the Rules and
Regulations. They are as follows:-
"3.09 All candidates before admission to Sainik School shall be subjected to a medical examination by a Board consisting of military or civil doctors. The standards of health and medical fitness would be the same as laid down for the NDA Examination. IN view of the tender age of the boys, however, no standards of height,
weight and chest measurement will be applicable at the time of admission.
3.10 The decision of the Medical Board will be final except where a representation has been made to the Principal. The Principal will examine the appeal himself and decide with reference to the evidence produced before him if the case calls for a review medical board on merit. A case in which competent medical opinion is produced to counter the findings of the previous medical board, will normally merit a review. The Principal may arrange a review medical board for re- examination of the candidate. If the review medical board finds him fit for admission, the Principal will admit him to the school if his rejection was only on account of lack of medical fitness. The school will charge a fee of Rs.100/-) Rs.50/- from SC/ST) for holding a review medical board. Additional expenditure, if any, will be borne by the school. However, the candidate will be required to appear before the Review Medical Board at the designated place at his own expense. In case the Review Medical Board finds him fit for admission, the fee charged from the parent will be refunded."
16. The above Rules and Regulations makes it
clear that after Written Examination/Entrance, a student
has to under the Medical Examination Test and unless,
he/she be declared medically fit, he/she may not be
admitted in the School. The Medical Standard as per para
3.09 of the Rules and Regulations would be the same as
laid down for the NDA examination. The Clause 4 of the
Medical Standards, as quoted hereinabove, in first part
deals with good physical and mental health free from any
disease/syndrome/disability likely to interfere with any
efficient performance, but this is not the sole clause. The
Sub-Heads 'a' to 'v' are also part of Clause 4. They are not
disjunctive, but they have to be read with it. Therefore, as
per Clause 4 of the Medical Standards, a candidate shall
be deemed to be medically fit, if he/she is in good mental
health and free from any disease/syndrome/disability
likely to interfere with any efficient performance, etc. In
addition to it, the candidate should be of good health.
There should be no evidence of weak constitution,
imperfect development of any system, any congenital
deformity/diseases/syndrome or malformation, as per
clause 'a' of para 4 of the Medical Standards.
17. Admittedly, the petitioner has a congenital
deformity. It is not in dispute that the petitioner was
found to have a Biletaral Brachydactyly fourth toes,
which represents a congenital insufficiency.
18. Clause 4 of the Medical Standards cannot be
read in a manner that despite any deformity if a
candidate is in a good physical and mental health and
deformity may not interfere with his efficient performance,
he/she may be declared medically fit. According to the
Clause 4 of the Medical Standards, at the cost of
repetition, it may be stated that a candidate should be
medically fit in the manner that he/she must be in a good
physical and mental health, free from any
disease/syndrome/disability likely to interfere with the
efficient performance, etc., but there should also be no
evidences of any congenital deformities. The petitioner
suffers with congenital deformity. As per the Medical
Standards set for admission in the School, it is
immaterial whether this congenital deformity may or may
not interfere with the functioning and performance of the
petitioner at present or anytime in future. Therefore, this
Court is of the view that the petitioner does not meet the
Medical Standards set out for admission in the School.
Her rejection is as per the Rules and Regulations.
19. Having considered, this Court is of the view
that there is no reason to make any interference in the
writ petition. Accordingly, the petition deserves to be
dismissed.
20. The petition is dismissed.
(Ravindra Maithani, J.) 26.09.2023 Sanjay
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