Delhi High Court - Orders
Ankit Maan vs Union Of India And Ors on 13 May, 2026
$~27 & 28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13759/2024 & CM APPL. 57674/2024
ANKIT MAAN .....Petitioner
Through: Mr. Ankur Chhibber, Adv.
versus
UNION OF INDIA AND ORS .....Respondents
Through: Mr. Ruchir Mishra, SPC with
Mr. Vasuchit Anand, GP.
Insp Athurv and Mr. Ramniwas
Yadav and Mr. Inderpal, CRPF.
Mr. Vikrant Nilesh Goyal, Ms.
Satvika Goyal, Mr. Yash
Basoya, Mr. Inderpreet Singh
and Mr. Kunal Dixit, Advs. for
UOI.
Ms. Shubhra Parashar, Mr.
Virender Pratap Singh Charak
and Mr. Pushpender Pratap
Singh, Advs. for UOI.
+ W.P.(C) 13766/2024 & CM APPL. 57694/2024
PRADHAN CHOUDHARY .....Petitioner
Through: Mr. Ankur Chhibber, Adv.
versus
UNION OF INDIA AND ORS .....Respondents
Through: Mr. Ruchir Mishrra, Mr. Sanjiv
Kr Saxena, Mr. Mukesh Kr
Tiwari, Ms. Reba Jena Mishra
and Ms. Poonam Shukla, Advs.
Insp Athurv and Mr. Ramniwas
Yadav and Mr. Inderpal, CRPF.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 14/05/2026 at 21:38:09
CORAM:
HON'BLE MR. JUSTICE ANIL KSHETARPAL
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 13.05.2026
1. The Petitioners, after having cleared Limited Departmental Competitive Examination for the post of Assistant Commandant, have been denied promotion on the ground that they have Tattoo(s) on their right fore-arm(s) which is their saluting limb.
2. Reliance is placed on Revised Guidelines for Recruitment Medical Examination in Central Armed Police Forces and Assam Rifles as on May, 2015.
3. Learned counsel representing the Petitioners submits that Review Medical Board was held on the next day without giving them opportunity to get the Tattoo(s) removed. He submits that in fact the Tattoo(s) has already been removed.
4. Voice of learned counsel representing the Respondents is not clearly audible. Hence, adjourned to 21.05.2026.
5. A photocopy of the Order passed today be kept in the connected matter.
ANIL KSHETARPAL, J AMIT MAHAJAN, J MAY 13, 2026 'KDK' This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/05/2026 at 21:38:09