Calcutta High Court (Appellete Side)
Vivek Thakur vs Union Of India & Others on 2 January, 2026
Author: Saugata Bhattacharyya
Bench: Saugata Bhattacharyya
02.01.2026
Court No. 02
Item No.09
(Suvendu)
WPA 28700 of 2025
VIVEK THAKUR
-Versus-
UNION OF INDIA & OTHERS
Mr. Debasish Kundu
.....for the petitioner
Mr. Ramchandra Agarwal
Mr. Tapan Bhanja
....for the UOI
1) Affidavit of service filed on behalf of the
petitioner is taken on record.
2) Petitioner participated in selection process
for being appointed as Constable (GD) in
Central Armed Police Forces (CAPFs). In Review
Medical Examination petitioner was declared
medically unfit on the ground of Keloid on a
particular part of body. However, in reference
to a document at page 24 of the writ petition it
is submitted that Keloid ought not to be
considered as a valid ground to declare a
candidate medically unfit for being appointed
as Constable (GD) in Central Armed Police
Forces.
3) Union of India is represented by learned
advocate.
4) Concerned respondent authority is
directed to file a report in the form of affidavit disclosing as to why petitioner was declared medically unfit on the ground of Keloid and whether Keloid is one of the grounds as per 2 relevant guidelines to declare a candidate medically unfit for being appointed as Constable (GD) in Central Armed Police Forces. Let such report be filed by three weeks from date.
5) Hearing of this matter stands adjourned.
6) List the matter under the heading "Motion" for further consideration in the Combined Monthly List of February, 2026.
(Saugata Bhattacharyya, J.)