KAILASHGIRI PRATAPGIRI Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Kurven Desai learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Article 226 of the Constitution of India, it is the case of the petitioner that the petitioner was selected as Lok Rakshak. He was subsequently not given an appointment on he having been declared as unfit as a result of having colour vision.