DEEPAK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE writ petition is taken up for hearing with the consent of the learned counsel for the parties.

(2.) THE petitioner has prayed for a direction for the constitution of an Independent Medical Board at the Army Hospital (R&R), Delhi Cantt., or any other Govt. Hospital to re-examine the petitioner and if the petitioner is found fit to consider his appointment to the post of Constable (GD) in CPF and to declare the action of the respondents declaring the petitioner as partially colour blind incorrect, in view of the medical fitness given to the petitioner stipulating the absence of colour blindness in the petitioner by two Govt./Civil Hospitals.

(3.) THE petitioner, thereafter, got himself medically examined at Dr.B.R. Ambedkar Hospital, Rohini, Delhi on 4th September, 2011 and submitted an appeal on 7nd September, 2011 along with a certificate of his fitness.