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Jammu & Kashmir High Court

Younis Ali vs Union Of India And Others on 6 April, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                       6



     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                   AT JAMMU

CJ Court
                                  Case No. LPA No. 43/2026


Younis Ali                                             .....Appellant(s)/Petitioner(s)


                       Through: M/s. Mohinder Singh and
                                Moti Sharma, Advocates

                  vs
Union of India and others                                        ..... Respondent(s)


                       Through: Mr. Vishal Sharma, DSGI with
                                Mr. Eishan Dadhichi, CGSC

Coram: HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                     ORDER

06.04.2026

1. Mr. Vishal Sharma, learned DSGI, has produced the requisite record.

Initially during the detailed medical examination, the appellant was declared unfit for the post of Constable (General Duty) on account of Myopia, squint in right eye and knock knees. Subsequently, during the review medical examination, the appellant was again declared unfit solely on account of squint in right eye.

2. The appellant has produced the Out Patient Card dated 08.11.2024 issued by Government Medical College Hospital, Jammu, which indicates that there is no evidence of squint.

3. Learned counsel for the petitioner submits that the rejection of the appellant on the ground of alleged squint in the right eye is stigmatic in nature and would affect future prospects of employment.

4. In view of the aforesaid and considering the peculiar facts and circumstances of the case, we direct the respondents to conduct a fresh medical examination of the appellant by constituting a Medical Board, associating an Ophthalmologist from AIIMS, Vijaypur within 10 days from today. The appellant shall appear before the Board for examination, and thereafter, the respondents shall file a detailed status report on or before the next date of hearing.

5. List the matter on 05.05.2026.

6. A copy of this order be provided to Mr. Vishal Sharma, DSGI and Director AIIMS Vijaypur, Jammu for compliance.

                                                 (RAJNESH OSWAL)               (ARUN PALLI)
                                                        JUDGE                  CHIEF JUSTICE

             Jammu
             06.04.2026
             Rakesh




Rakesh Kumar
2026.04.08 09:30
I attest to the accuracy and
integrity of this document
             LPA No. 43/2026                                                                    Page 2 of 2
Jammu