HARISH SHARMA Vs. U O I

JUDGEMENT

(1.) Petitioner's OA No.854/2000 has been dismissed giving rise to this petition.

(2.) Petitioner joined Railways as Train Examiner in 1980. He took the limited departmental competitive examination for his promotion to Group-B post He qualified the written examination and the interview also but was declared unfit in Medical B-1 examination on the ground that Intra Ocular Lers (IOL) had been planted in his left eye. He was, however, promoted on adhoc basis and an undertaking was obtained from him that he would not claim consideration foi promotion to higher grades like senior scale Group 'A'/junior scale as long as his medical shortcomings continued.

(3.) Petitioner thereafter made an appeal to the respondents for waiver of his disability of IOL as according to him it was not coming in his way of functioning as A.M.E. but this was rejected.