A candidate aware of prescribed weight limits cannot demand fresh medical examination after being found overweight.

The applicant applied for the post of Sub-Inspector (Hindi Translator) in the CRPF pursuant to the Staff Selection Commission’s advertisement dated 5 June 2025.

After qualifying in the written examination held on 12 August 2025, he appeared for the Physical Standard Test and medical examination.

The duly constituted Medical Board examined him on 17 August 2026, and the Review Medical Board examined him on the same date.

He was declared medically unfit on the ground of being overweight. The prescribed weight was 77 kg, whereas his recorded weight was 89 kg.

The applicant filed the Original Application under Section 19 of the Administrative Tribunals Act, 1985, seeking a fresh medical examination by a competent Medical Board and consequential relief if found medically fit.

The respondents opposed the application, contending that the applicant knew the prescribed weight requirement when he applied and had sufficient time to reduce his weight before the medical examination.

1. Whether the applicant, having been declared medically unfit for exceeding the prescribed weight limit, was entitled to a fresh or re-medical examination by directing the respondents to constitute another Medical Board?

2. Whether the principles applied in Staff Selection Commission v. Aman Singh and Sonu Rajput v. Union of India warranted a fresh medical examination in the applicant’s case?

The Tribunal exercised jurisdiction under Section 19 of the Administrative Tribunals Act, 1985.

It applied the principle that a Review Medical Board is intended to verify the correctness of the original medical assessment and is not ordinarily a further opportunity for an unsuccessful candidate to cure a medical deficiency.

Relying on paragraph 10.38(vi) of Staff Selection Commission v. Aman Singh and Batch, the Tribunal noted that a fresh examination may be directed where authoritative medical material establishes that the condition is curable and the circumstances justify granting time for treatment; however, the Court cannot itself assume a medical opinion regarding curability.

The Tribunal also considered Sonu Rajput v. Union of India, where a fresh examination was directed in the exceptional context of a female candidate who was pregnant at the time of medical examination.

The governing recruitment requirement was the prescribed weight limit applicable to the applicant, namely 77 kg.

The Tribunal held that the applicant’s case did not fall within the exceptional circumstances contemplated in the authorities relied upon.

Unlike Sonu Rajput, the applicant was not shown to be affected by pregnancy or any comparable physiological circumstance.

Nor did the applicant produce authoritative medical material demonstrating that his excess weight constituted a curable medical condition warranting a further opportunity under the principle stated in Aman Singh.

The Tribunal accepted the respondents’ submission that the applicant was aware of the prescribed weight requirement when he applied and had the intervening period before the medical examination to bring his weight within the permissible limit.

Since his weight was 89 kg against the prescribed limit of 77 kg, the medical finding of unfitness did not disclose any apparent basis for judicial interference.

It held that no exceptional circumstance justified directing a fresh or re-medical examination and that the precedents cited by the applicant were distinguishable on their facts.

The Original Application was therefore dismissed in limine at the admission stage, with no order as to costs.