KUNAL KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of the parties, writ petition is taken up for disposal.

(2.) The question arising for consideration is whether a doctor, with an M.B.B.S. degree, having deficiency of colour blindness,is to be debarred from pursuing any post graduate Medical Course? The concerned Medical College denied admission to the petitioner in M .D.(Pathology). The Director General of Health Services and the Committee of Experts opined that the petitioner being totally colour blind cannot be considered for admission in Post Graduate Course in Anaesthesiology, Psychiatry and Community Medicine.

(3.) Here are the facts:-