SONI MANTHAN CHANDRAKANTBHAI Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged denial of his appointment by letter dtd. 8/7/2021. By the aforesaid letter, his request for appointment as an Assistant in the Reserve Bank of India has been rejected.

(2.) Though no reasons have been assigned in the order dtd. 8/7/2021, subsequently having applied under the Right to Information Act , the petitioner was informed that he had high myopia of (-7.75) sph and (-1.0) cyl. so (-8375 D collectively) in right eye and (-6.5) sph and (-1.0) cyl. in left eye as per extant rules.

(3.) Mr.K.M.Pandit learned counsel for the petitioner would submit that first in point of time neither the advertisement, nor the communication specified as to on what medical grounds the candidature of the petitioner was not considered. He would submit that there are no rules which would indicate that the petitioner can be disqualified for failing to have a requirement of eyesight specifications in order to be eligible for appointment.