KIRORI MAL Vs. DIR GEN CRPF

JUDGEMENT

(1.) THE Petitioner was recruited as a Constable with CRPF and was on probation. THE recruitment was at a open competitive test held at Phulaguri, District Nagaon (Assam), and since no Medical Officer of CRPF was available, the Police Surgeon of Nagaon, as approved by the Regional IG, CRPF, subjected the Petitioner to a medical examination, and found him fit in all respect.

(2.) THE Petitioner was given preliminary training, pending allocation of a seat for basic training at RTC-I, CRPF, Neemuch and thus he remained at Nagaon till September 1995, when he was sent for basic training at Neemuch.

(3.) THE DIG, CRPF noted the contra opinion given by Dr.A.K. Barthakur and directed the Petitioner to be examined by a Medical Board consisting of specialist in field of Ophthalmology. THE Petitioner was re-examined and was found to be having defective vision, right eye being 6/36 and the left eye being 6/18. It was opined that with glasses, the vision could be 6/6.