Calcutta High Court (Appellete Side)
Biltu Ganguly vs The Union Of India & Ors on 25 November, 2024
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
25.11.2024
Court No.23
ML- 53
PP/Milan.
In the High Court at Calcutta
Constitutional Writ Jurisdiction
Appellate Side
WPA 20512 of 2024
Biltu Ganguly
versus
The Union of India & Ors.
Mr. Lakshminath Bhattacharya,
....For the Petitioner.
Mr. Koushik Roy,
Mr. Sourav Sengupta
....For the Union of India.
The petitioner participated in the selection process
for appointment of Constable (Technical & Tradesmen)
in Central Reserve Police Forces (in short CRPF) in
terms of an advertisement notice dated 1st July, 2023.
The petitioner on being successful in the computer
based written examination, was called for physical
standard test/physical efficiency test. The petitioner on
being successful in such tests was called for medical
examination on 15th July, 2024. The petitioner was
rejected on certain medical grounds which inter alia
include overweight, extensive fungal infection over
Buttodis and Thigh, defective colour vision and Keloid
on the chest. The petitioner subsequently got him
examined at Government hospitals when it was found
that the grounds on which the petitioner was declared
2
unfit does not subsist. The petitioner went for the
review medical examination when the petitioner was
declared unfit on the ground of overweight and extensive
fungal infection over Buttodis and Thigh. The petitioner,
therefor, has approached this Court challenging the
result of review medical examination.
Mr. Koushik Roy, learned advocate appears and
submits that he has the instruction to represent the
respondent no.1 but not the other respondents.
In the aforesaid facts and circumstances, the learned advocate representing the petitioner is directed to serve a notice upon the non-appearing respondents and file an affidavit of service to that effect on the next date.
Let this matter appear on 28th November, 2024.
(Arindam Mukherjee, J.)