AJAY KANTIBHAI KAVAIYA Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) By way of these petitions under Article 226 of the Constitution of India, the petitioners have challenged the impugned order dated 26.03.2020 passed by respondent authority for not issuing appointment order to the petitioners on the ground that, both the petitioners are unfit as they are suffering from color blindness for the posts of Armed Police Constable and further, prayed by directing the authorities to make appointment of the petitioners on the posts in question.

(2.) The facts leading to the filing of the present petitions are as under (Facts of Special Civil Application No. 7619 of 2020 are taken for the sake of convenience):

(3.) Ms. Mamta Vyas, learned advocate for the petitioners invited my attention to a common oral order dated 26.07.2018 passed in a group of petitions being Special Civil Application No. 15431 of 2017 and allied matters where similar cases were considered. She submitted that the aforesaid order of the learned Single Judge was carried in appeal before the Division Bench of this Court vide Letters Patent Appeal No. 1136 of 2018 and the appeal was allowed vide judgment and order dated 02.11.2018.