LAWS(GJH)-2021-6-316

VASAVA CHIMANBHAI HOLIABHAI Vs. STATE OF GUJARAT

Decided On June 28, 2021
Vasava Chimanbhai Holiabhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned Advocate Mr. Nirav Mishra for the petitioner and learned Assistant Government Pleader Mr. Ishan Joshi for the respondents.

(2.) By filing the present petition under Article 226 of the Constitution, the petitioner seeks to call in question the decision of the respondent authorities in refusing to give appointment to the petitioner on the post of Armed Lok Rakshak. The petitioner prays the Court to direct the respondents to consider the petitioner's case for appointment.

(3.) The facts in the backdrop are that advertisement No.01 of 2004 was issued by the respondents for filling up the posts of PSI and constables. The petitioner participated at that time. The petitioner successfully passed written examination and oral interview. The name of the petitioner was also found in provisional select list of candidates. The petitioner was made to undergo the medical tests. The petitioner presented himself before the Medical Officer. In the medical examination, it was revealed that the petitioner suffered from colour blindness.