Punjab-Haryana High Court
Davinder Singh vs Union Of India And Others on 23 February, 2017
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
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CWP No.3698 of 2017
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of decision: 23.02.2017
CWP No.3698 of 2017
Davinder Singh ...Petitioner
Vs.
Union of India & others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr.Rao Ajender Singh, Advocate,
for the petitioner.
RAJIV NARAIN RAINA, J. (ORAL)
The candidature of the petitioner for the post of Technical Soldier in the Indian Army has been rejected by the Medical Board constituted to medically examine the candidates, for the reason that there is a 'Keloid Right Arm (raised pinkish scar tissue at the site of an injury)'. This means that there is a scar on the right arm, where possibly an old tattoo mark was removed by intervention by way of radiofrequency ablation/laser/plastic surgery etc. The second reason for rejection; and the more serious one is that the doctors found a 'murmur in the heart' of the petitioner. Both these reasons have been determined by Medical Experts in the Indian Army to refuse enrolment and it is not for the Court to sit in the judgment over their medical opinion. The Indian Army may for good and sufficient reason not admit any one in its soldier ranks whose body bears a removed tattoo leaving a noticeably permanent scar, and that too on one arm and there is a murmur in the heart.
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23.02.2017 [RAJIV NARAIN RAINA]
Vimal JUDGE
Whether speaking/reasoned: Yes
Whether Reportable: No
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