RAMESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the petitioner praying for a direction to the respondents to bring on record and set aside the impugned order dtd. 27/10/2021 passed by the Review Medical Board of the respondent no. 2 declaring the petitioner as 'Unfit"? for appointment as Sub-Inspector in Delhi Police, CAPFs and Assistant Sub Inspector in CISF Examination-2019 due to defective colour vision. The petitioner further prays for a direction to the respondents to get the petitioner medically examined towards colour vision by a fresh and independent Medical Board at any government hospital.

(2.) It is the case of the petitioner that the petitioner applied pursuant to the Sub-Inspector in Delhi Police, CAPFs and Assistant Sub Inspector in CISF Examination-2019. The petitioner, upon fulfilling the eligibility criteria and clearing the Physical Endurance/Standard Test (PET/PST), was invited for a Detailed Medical Examination on 25/10/2021 at Composite Hospital, CRPF, GC Campus Golf Course Road, Ajmer, Rajasthan and was declared medically unfit on the ground of 'defective distance vision, defective colour vision, Pilo NIDAL SINUS, chronic dermatitis over chest, face, neck and upper back area'.

(3.) The petitioner, aggrieved by the decision of the Detailed Medical Examination, applied for a Review Medical Examination. At the stage of the Review Medical Examination, the petitioner was found medically unfit solely on the ground of defective colour vision vide order dtd. 27/10/2021.