KALPESHKUMAR YOGENDRASINH ZALA Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for quashing and setting aside the order dtd. 27/4/2018 whereby the petitioner was declared unfit on the ground of on examination of his eyes, it was found that there was defect in eyes, the petitioner's appointment as Lokrakshak was cancelled. The petition was amended subsequently by way of amended prayer, the petitioners has also prayed to direct the respondent authority to appoint the petitioner at any post in administration.

(2.) Heard learned advocate Ms. Mamta Vyas for the petitioner and learned AGP Mr. Niraj Sharma for the respondent - State.

(3.) It is the case of the petitioner that in the year 2016 an advertisement for the post of unarmed Police Constable (Lokrakshak) was published and pursuant to the said advertisement, the petitioner applied for the said post and on clearing the necessary exam,, he was appointed as Unarmed Police Constable and his name figured at Sr. No. 34 in the select list.