TEJENDER KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) IN May 1990 the petitioner was inducted in ITBP, a Central Para- Military Force, as a Head Constable (Draftsman) which was a combatised post.

(2.) IN the year 1993 the petitioner was diagnosed as suffering from Eales disease in his right eye. Eales disease is an ocular disease characterized by inflammation and possible blockage of retinal blood vessels, abnormal growth of new blood vessels and recurrent retinal and vitreous hemorrhage.

(3.) THE petitioner made several representations to the respondents drawing attention to the decision reported as AIR 1995 SC 519 Narender Kumar Chandla v. State of Haryana & Ors. and urged that as per law declared therein the respondents should provide sheltered employment to the petitioner commensurate with his abilities.