MUKESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed challenging the findings of the initial Medical Board and the Review Medical Board dtd. 14th September 2021 and 15thSeptember 2021 respectively, whereby petitioner has been declared medically unfit for appointment as Constable (Driver) in the ITBP.

(3.) Learned counsel for the Petitioner states that the Petitioner was examined in haste by the doctor in the Review Medical Board and declared unfit on account of 'defective colour perception CP-IV'. He states that during the Ishihara test, i.e the test for colour vision/blindness, the Petitioner was hardly given three seconds per plate as opposed to the standard five seconds time given per plate.