K. SREEJA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the order dated 04.04.2012, passed in Original Application No. 1122/2012 by the Central Administrative Tribunal, Principal Bench, New Delhi. The petitioner was a candidate for the post of Junior Geologist, Group A in the Geological Survey of India. She had appeared in the examination and interview conducted by the U.P.S.C. and had qualified for the post. However, after her medical examination by the Medical Board at Safdarjung Hospital which was conducted on 04.04.2011, she was declared unfit on account of High Myopia'. The findings of the Medical Board with regard to acuity of vision were as under:- <FRM>JUDGEMENT_5251_ILRDLH22_2012_1.html</FRM>

(2.) Thereafter, the petitioner underwent LASIK (laser-assisted in situ keratomileusis) surgery as a result of which, her visual acuity improved. She then requested for a second medical examination which was allowed and she was referred by the respondents to the Medical Board at Ram Manohar Lohia Hospital. She was examined by the said Board on 10.09.2011.

(3.) Since she had not been informed about the result of the examination, she sought an answer through the Right to Information Act, 2005. The answer given to her was that she had been declared medically unfit on account of her having undergone LASIK Surgery in the right eye. The exact words used in the medical report were as under:-