PRASHANT SUBHASH BHOSALE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The prayer in the present petition is to quash and set aside the order dated 18.11.2011.

(2.) In this petition, under Article 226 of the Constitution of India, the short question is whether the petitioner could have India, the short question is whether the petitioner could have been sidelined for being appointed to the post of armed/unarmed police constable/Lokrakshak as per his merit with all consequential benefits. As the issue involved in the present petition has already been discussed in earlier petitions, without delving into the facts in detail, the main grievance of the petitioner is required to be looked into as to whether he could be sidelined for such appointment on the ground of his medical incapacity of colour blindness.

(3.) Mr. Devendra Pandya, learned advocate for the petitioner 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. He 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 judgement and order dated 02.11.2018.