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Judgment
9 paragraphs · 238 wordsC. Hari Shankar, J
CM APPL. 63981/2024 (Exemption)
Exemption allowed subject to all just exceptions.
Application stands disposed of.
W.P.(C) 15225/2024 & CM APPL. 63980/2024 (stay)
This is one of several matters in which the Central Administrative Tribunal has directed the candidate, who aspired to be recruited as Constable in the Delhi Police, to be examined by a Dermatologist to ascertain whether he has a tattoo on his forearm.
Given the innocuous nature of the direction, we have, in several similar cases1, declined to interfere, noting that the Tribunal has merely directed the respondent to be examined by a dermatologist, who would assess the respondent’s functional fitness for appointment to the post of Constable in the Delhi Police in the light of Clause 13.2 of the advertisement for recruitment to the post of Constable (Executive) male and female in the Delhi Police Examination 2023. Clause 13.2 does not allow an aspirant to the post of Constable to possess any tattoo on her, or his, right forearm.
While, therefore, declining to interfere with the impugned order passed by the Tribunal, we deem it appropriate to direct the dermatologist, who would examine the respondent in terms of the impugned order of the learned Tribunal, to also keep in mind the observations contained in the judgment of this Court in Staff Selection Commission v Deepak Yadav2.
With the aforesaid observation, this petition is disposed of.